Supreme Court - Daily Orders
Kusum Pandey vs Piyush Pandey on 27 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) NO.304 OF 2014
Kusum Pandey ..Petitioner
versus
Piyush Pandey ..Respondent
O R D E R
Learned counsel for the rival parties state, that there has been a successful mediation settlement between the parties before the Supreme Court Mediation Centre. They further state, that the settlement has been duly recorded in the Mediation Report dated 24.12.2014. Learned counsel for the rival parties, having obtained instructions, re-affirm the afore-stated settlement.
In compliance of the above settlement, especially the terms indicated in paragraph 2(i) of the settlement, learned counsel for the respondent has handed over two demand drafts in the sum of Rs.5,00,000/- each, drawn on the State Bank of India, Medical College, Kanpur. The aforesaid demand drafts have been accepted by the learned counsel for the petitioner on behalf of the petitioner in compliance of the agreed condition stipulated Signature Not Verified in paragraph 2(i) of the Mediation Report. Digitally signed by Parveen Kumar Chawla Date: 2015.01.29 17:38:31 IST
In terms of the settlement, the instant transfer Reason:
petition is disposed of, by directing the parties to abide by 2 the terms and conditions depicted in the Mediation Report dated 24.12.2014.
Needless to mention, for the effective implementation of the settlement dated 24.12.2014, the petitioner shall open a joint account in her own name and in the name of her daughter Vasundhara Pandey, within three weeks from today.
….....................J. [JAGDISH SINGH KHEHAR] NEW DELHI; ….....................J. JANUARY 27, 2015. [S.A. BOBDE] 3 ITEM NO.43 COURT NO.5 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Civil) No(s). 304/2014 KUSUM PANDEY Petitioner(s) VERSUS PIYUSH PANDEY Respondent(s) (with appln. (s) for stay and office report) Date : 27/01/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. Puneet Singh Bindra, Adv.
for Mr. Naresh Kumar,AOR(NP) For Respondent(s) Ms. Nidhi Jaswal, Adv.
for Ms. Ruchi Kohli,AOR(NP) UPON hearing the counsel the Court made the following O R D E R The transfer petition is disposed of in terms of the signed order.
(Parveen Kr. Chawla) (Renuka Sadana)
Court Master Court Master
[signed order is placed on the file]