Delhi High Court - Orders
Seema Jakhar vs Jasbir Singh on 16 May, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 539/2023
SEEMA JAKHAR ..... Petitioner
Through: Mr. Harinder Kaur Brar, Ms. Swati
Tiwari and Ms. Raveena Kataria,
Advocates alongwith Petitioner in
person
versus
JASBIR SINGH ..... Respondent
Through: Mr. Sumeet Shokeen, Advocate
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 16.05.2023
1. Mr. Sumeet Shokeen, Advocate has entered appearance on behalf of Respondent. He states that he will file his vakalatnama during the course of the day.
1.1. He states that the second motion for divorce by mutual consent has been filed and it was first listed on 06.05.2023. He states that the next date of hearing in the matter is 31.05.2023.
1.2. He states on instructions from the Respondent that Respondent will appear before the Family Court, Dwarka Court, Delhi ('Family Court') on 31.05.2023 for having the statement recorded, so that, the second motion can be heard and adjudicated by the Family Court. The said statement is taken on record and the Respondent is bound down to the undertaking. 1.3. He states that the Respondent has learnt that FIR No. 162/2023 has Signature Not Verified Digitally Signed By:MAHIMA SHARMA Signing Date:17.05.2023 18:54:57 been registered by PS Dwarka, South on 29.04.2023 and he states that the Respondent seeks an assurance from the Petitioner that she will cooperate in the quashing of the said FIR, even after the second motion for divorce is allowed and a decree of divorce is granted.
2. The Petitioner is present in court.
2.1. The learned counsel for the Petitioner states on instructions from the Petitioner, that she will appear before the High Court, as and when, an appropriate petition is filed by the Respondent for quashing of FIR No. 162/2023. The said statement is taken on record and the Petitioner is bound down to the said statement.
3. The learned counsel for the Respondent states that he will make an endeavour to have a quashing petition listed on or before 02.06.2023.
4. List for reporting compliance on 01.06.2023.
MANMEET PRITAM SINGH ARORA, J MAY 16, 2023/rhc/asb Signature Not Verified Digitally Signed By:MAHIMA SHARMA Signing Date:17.05.2023 18:54:57