Supreme Court - Daily Orders
Mamata Pradeep Singh Shekhawat vs Pradeep Singh Sumer Singh Shekhawat on 7 August, 2023
Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S) (CIVIL) NO(S). 693/2022
MAMATA PRADEEP SINGH SHEKHAWAT PETITIONER(S)
VERSUS
PRADEEP SINGH SUMER SINGH SHEKHAWAT RESPONDENT(S)
O R D E R
1. This matter has been amicably settled between the parties. The Court had directed the parties to remain personally present in the Court.
2. With the intervention of the Court and the learned counsel for the parties, the parties have agreed to reside together and gave an end to the dispute between them.
3. Accordingly, a Settlement Agreement dated 04.08.2023 supported by the individual affidavits by each of the parties are placed on record.
4. The statements made in the said settlement agreement/affidavits by the respective parties are treated as an undertaking to this Court.
5. The proceedings mentioned in paragraphs 4 and 5 of the Signature Not Verified Digitally signed by Narendra Prasad Date: 2023.08.09 said settlement agreement, which are extracted below, are 16:31:34 IST Reason: quashed and set aside:-
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i) Case No.2/2019 u/s 97 CrPC before Sub Divisional Magistrate, Neemrana.
ii) FIR No.317/2019 u/s 498A & 323 IPC, P.S. Shahjahanpur District Bhiwadi, Rajasthan.
iii) Case No.6/2020 u/s 97 CrPC before Sub Divisional Magistrate, Neemrana.
iv) Case No.216/2020 under Section 12 of The Protection of Women from Domestic Violence Act, 2005 pending before Court of Gram Nyayalaya, Tehsil Neemrana, District Alwar, Rajasthan.
v) FIR No.72/2021 u/s 354D IPC, 67 IT Act (Police filed Closure i.e. F.R.) P.S. Shahjhahanpur/Mundawar District Bhiwadi, Rajasthan (Police FR. But protest petition filed by complaint).
vi) FIR No.82/2021 u/s 354 IPC, FIR No.08/2021 u/s 323, 336 IPC, P.S. Shahjahanpur District Bhiwadi, Rajasthan (Police filed Closure i.e. F.R. but protest petition was filed by complainant).
vii) Case Petition No.A 3020/2021 u/s 13(1)(i-a) of Hindu Marriage Act, 1955 pending before Family Court at Banda, Mumbai (Divorce case).
6. The transfer petition is disposed of, in terms of the said Settlement Agreement dated 04.08.2023. 2
7. Pending application(s), if any, shall stand disposed of.
...........................J ( B.R. GAVAI ) ......................………....J ( PAMIDIGHANTAM SRI NARASIMHA ) ...........................J ( PRASHANT KUMAR MISHRA ) NEW DELHI AUGUST 07, 2023 3 ITEM NO.1 COURT NO.4 SECTION XVI-A 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). 693/2022 MAMATA PRADEEP SINGH SHEKHAWAT PETITIONER(S) VERSUS PRADEEP SINGH SUMER SINGH SHEKHAWAT RESPONDENT(S) (IA No. 38862/2023 - EXEMPTION FROM FILING O.T. IA No. 43522/2022 - STAY APPLICATION) Date : 07-08-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) Mr. Abhindra Maheshwari, Adv.
Ms. Tulika Mukherjee, AOR Mr. Zain A. Khan, Adv.
Ms. Aastha Shrestha, Adv.
Mr. Beenu Sharma, Adv.
For Respondent(s) Mr. Ronak Karanpuria, AOR Mr. Anmol Amit Srivastav, Adv.
Mr. Parteek Kumar, Adv.
Mr. Rohit Gautam, Adv.
Mr. Bhupendra, Adv.
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.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file) P.S.: Photo copy of the settlement agreement dated 04.08.2023, photo copy of the affidavit of the petitioner and affidavit, in original, of the respondent are attached herewith. 4