Supreme Court - Daily Orders
Divya Agrawal vs Puneet Gupta on 2 February, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.1 COURT NO.7 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 2316-2317/2023 in T.P.(C) No. 3034-
3035/2022
DIVYA AGRAWAL Petitioner(s)
VERSUS
PUNEET GUPTA Applicant(s)/
Respondent(s)
(FOR ADMISSION and IA No. 184901/2023 - CLARIFICATION/DIRECTION)
WITH
T.P.(C) No. 2333-2334/2023
(Mediation Report received on 20.12.2023.
IA No. 182673/2023 - STAY APPLICATION)
Date : 02-02-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Mr. Arjun Aggarwal, Adv.
Mr. Vishal Singh, Adv.
Ms. Sejal Jain, Adv.
Ms. Ruchi Kohli, AOR
For Respondent(s) Dr. Amar Nath Gupta, Adv.
Mr. Santosh Kumar Sahu, Adv.
Mr. Rajiv Mitra, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Deed of Settlement/MOU dated 2nd February, 2024 is taken on record.
Signature Not Verified
We are happy to note that the parties have arrived at an Digitally signed by Anita Malhotra Date: 2024.02.05 amicable settlement.
16:48:55 IST Reason: Both, the petitioner and the respondent, are 1 personally present in the Court. Both of them agree that they have signed the aforesaid Deed of Settlement/MOU. Today, in the Court, the learned counsel appearing for the respondent has handed over to the learned counsel appearing for the petitioner, a demand draft for a sum of Rs.25 lakhs bearing DD No.518357 dated 31st January, 2024 issued by the ICICI Bank Limited drawn in favour of Divya Agarwal, the petitioner.
The learned counsel appearing for the respondent, on the instructions of the respondent, who is personally present in the Court, states that the balance amount of Rs.1 crore shall be paid on or before 15th April, 2024. The learned counsel appearing for the respondent, on instructions, further states that as agreed in paragraph 5 of the Deed of Settlement/MOU, the respondent will get a demand draft for a sum of Rs.1 crore issued in the name of the petitioner and he will deposit the same with the Registry of this Court on or before 15th April, 2024. The learned counsel appearing for the respondent will give an intimation of the deposit of the demand draft of Rs.1 crore with the Registry of this Court to the learned counsel appearing for the petitioner along with a true photocopy of the demand draft. Immediately, on receiving the said intimation, the petitioner will execute a deed of relinquishment as provided in clauses 6 and 7 of the Deed of Settlement/MOU. The parties have agreed to put an end to the following proceedings:
1. Domestic Violence Case No.2195 of 2022 pending before the learned Additional Chief Judicial Magistrate-IV, Lucknow, Uttar Pradesh;2
2. Case No. 497 of 2022 pending before the learned Additional Principal Judge, Family Court-II, Lucknow, Uttar Pradesh;
3. Case No. 1561 of 2022 pending before the learned Additional Principal Judge, Family Court-VII, Lucknow, Uttar Pradesh;
4. Case No. 3172 of 2022 pending before the learned Principal Judge, Family Court, West Tis Hazari Courts, Delhi;
5. Case No. GW/5/2023 pending before the learned Additional Principal Judge, Family Court, Gurugram, Haryana.
6. CS/86/2022 pending before the Family Court, Lucknow, Uttar Pradesh; and
7. CS/107/2022 pending before the Court of the learned Principal Judge, Family Court, Lucknow, Uttar Pradesh.
In view of the settlement, none of the above proceedings will proceed further and the same shall remain stayed, till further orders.
List on 19th April, 2024.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
3