Supreme Court - Daily Orders
Harshit Sultania vs Tripti Sultania (Tikmany) on 13 February, 2026
IN THE SUPREME COURT OF INDIA
CIVIL/CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1572 OF 2025
HARSHIT SULTANIA PETITIONER(S)
VERSUS
TRIPTI SULTANIA (TIKMANY) RESPONDENT(S)
WITH
TRANSFER PETITION (CIVIL) NO. 1185/2025
TRANSFER PETITION (CIVIL) NO. 1680/2025
TRANSFER PETITION (CRL.) NO. 506/2025
O R D E R
TRANSFER PETITION (CIVIL) NO. 1572 OF 2025
1. The parties have been able to arrive an amicable settlement before the Supreme Court Mediation Centre.
Signature Not Verified Digitally signed by CHANDRESH Date: 2026.02.16 18:41:08 IST Reason:2. The Settlement Agreement dated 24.09.2025 has been reduced into writing, duly signed by the parties, their respective counsel including the Learned Mediator.
3. The terms of the Settlement Agreement reads thus:-
“This Settlement is executed on this 24th day of September, 2025 at New Delhi, BETWEEN
1. Harshit Sultania, S/O Naresh Kumar Sulatania, aged about 38 years. R/O Mangal Talab, Guru Govind Path, Sampath chak, P.O. Jhaugunj, P.S. Chowk, Patna - 800 008, Bihar.
AND
2. Tripti Sultania, W/O Harshit Sultania D/O Pawan Kumar Tikmany aged about 34 years, Resident of Premises No. 3, Beadon Street, P.O. - Beadon Street, P.S - Burtolla, Kolkata - 700 006 and also at 105/29, Vivekanand Nagar (also known as P-71, Vivekanand Nagar), Liluah, P.S. Belur, P.O. Liluah, Howrah - 711 204 (hereinafter termed as “Respondent”).
(The Petitioner and the Respondent are hereinafter collectively referred to as the "Parties" and individually referred to as "Party").
WHEREAS: -
A) The Petitioner and Respondent both follow a Hindu faith and belong to Marwari Community. The respective families of the parties arranged a marriage between them and accordingly they were married under as per Hindu rites and customs on 11.03.2015 at Shehnai Garden, Kolkata.
After marriage, the Respondent moved with the petitioner to his parental home, i.e. her matrimonial home at Mangal Talab, Guru Govind Path, Sampath Chak, P.O. Jhaugunj, P.S. Chowk, Patna and started residing there.
B) Subsequently differences arose between the parties and the petitioner and respondent started residing separately since 16.12.2022. The respondent moved to her present address at Kolkata, as aforesaid, while the petitioner remained at his parental home at Patna, Bihar.
C) Out of the said wedlock, a daughter named Aarohi Sultania, was born on 22.10.2016 at Patna. The said child, now aged 8 years and 11 months, is presently under the custody of her Father, the Petitioner herein since 20.03.2023 mutually agreed between the parties.
D) Owing to the differences between the parties, the petitioner and respondent filed several cases against each other at Patna and at Kolkata. The following cases between the parties are pending before different courts inter alia:
I) Guardianship case no. 11/2025 before Ld. Family Court at Patna, Bihar filed by the Petitioner.
II) Divorce case being Mat. Case No. 1556/2024 before Ld. Family Court at Patna, Bihar by the petitioner.
III) Custody case by Respondent at Addl. Family Court, Kolkata being Act VIII Case No. 1/2025.
IV) Domestic Violence case by Respondent before the JM 12th Court at Kolkata being Misc. Case No. 2/2025.
V) Transfer Petition (C) No. 1572 of 2025 before the Hon’ble Supreme Court by Petitioner for transfer Act VIII case no. 1 of 2025 from Kolkata to Patna.
VI) T.P. (Crl) no. 506 of 2025 by the Petitioner for transfer of Misc. Case No. 2 of 2025 from Kolkata to Patna.
VII) T.P. (C) No. 1185 of 2025 by the Respondent for transfer of Guardianship case no. 11 of 2025 from Patna to Kolkata.
VIII) T.P. (C) 1680 of 2025 by respondent for transfer of Mat. Case No. 1556 of 2024 from Patna to Kolkata.
IX) FIR No. 186/2024 got lodged by the Respondent at P.S. Bartolla, Kolkata under section 498A, 406, 506, 34 IPC Read with Section 3 & 4 of Dowry Prohibition Act. It is informed by the petitioner that the Closure report has been already filed by the police in the said FIR.
E) It is necessary to mention here that the present case was earlier referred for mediation to the Supreme Court Mediation Centre by the Hon’ble Supreme Court Vide its Order dated 28.05.2025 After deliberations in the matter, the case remained unsettled and was referred back to the Hon’ble Supreme Court.
F) That on the request of the parties, the Hon’ble Supreme Court vide its order dated 11.09.2025, was pleased to refer the case once again for mediation and had directed the parties to appear before the mediation center today i.e. on 24.09.2025 at 11.30 AM. Accordingly parties appeared before the mediator in person along with their respective advocates.
G) Thereafter, during the mediation proceedings, the Parties have come to realize that their marriage has irretrievably broken down and that any reconciliation between the Parties was not possible due to irreconcilable differences, including their differing temperaments, personalities, outlook and disposition. Owing to the said facts, the Parties have magnanimously decided to amicably dissolve this marriage as per the terms of this Settlement.
H) In view of the same, comprehensive joint and separate session were undertaken. Today, on 24.09.2025 when the Parties are present in person at the Supreme Court Mediation Centre along with their respective counsels. After the meetings and comprehensive interactions, both jointly and separately, the Parties have now, with the steering provided by the Learned Mediator and their respective counsels, agreed to settle their differences as per the following terms and conditions. The Parties have agreed to reduce the terms of their mutual settlement into writing as under:
NOW, THEREFORE, THIS SETTLEMENT WITNESSETH, AND IT IS HEREBY AGREED BETWEEN THE PARTIES AS FOLLOWS: -
1. That the Petitioner-Husband has agreed to pay a total sum of Rs. 70,00,000/- (Rupees Seventy Lakhs Only) towards full and final settlement of all the claims of the Respondent-Wife. The said amount shall be paid by way of electronic transfer (either by NEFT or IMPS method) or by way of Bank Drafts by the Petitioner-Husband. The said amount shall be paid in 5 equal installments of Rs.
14,00,000/- each, the first of which would be paid on 10th October 2025 and thereafter rest of the installments shall be paid on 10th of each successive calendar month till the amount of Rs. 70,00,000/- stands paid up.
2. The Respondent-Wife has supplied her Account details for such transfer of the settlement amount by the Petitioner- Husband which is:
Account No.- 15941000000517 IFSC Code- PSIB0021594 MICR Code: 700023033 Bank: Punjab and Sind Bank, Howrah Branch.
3. That the custody of the minor child namely “Aarohi Sultania” will permanently rest with the Petitioner- Husband. However, the Respondent-Wife shall have the right and privilege to visit the minor child in the city of the Petitioner’s residence at the relevant time, on the first Saturday of every month with prior information of Father or in presence of the authorized person. The Petitioner-Husband shall, to the extent of his ability, make efforts to facilitate such visitation. In case of conflicting schedules, the parties shall mutually decide on an alternate schedule, keeping in mind the welfare of the minor child.
4. Subject to the minor child’s comfort, she can also visit the Respondent-Wife at her city of residence and the Petitioner-Husband shall make efforts to facilitate such visitation, in the presence of the Father.
5. That without prejudice to the physical visitation rights of the Respondent-Wife, she shall have the right to interact with the minor child by way of phone calls and video calls every day, at around 8 pm without any obstruction from the Petitioner-Husband or his family members, subject to the academic or co-curricular schedule of the minor-child. In case of conflicting schedules, the parties shall mutually decide on an alternate schedule, keeping in mind the welfare of the minor child.
6. That the Petitioner-Husband shall make all efforts to keep the Respondent-Wife informed of her minor child’s academic portfolio and progress, including but not limited to grades, co-curricular activities and school trips, in view of the best interests of the minor child.
7. That if and when she is admitted to a hostel or any other educational establishments for academic pursuits, the Petitioner-Husband shall consult/discuss with the Mother and inform the Respondent-Wife, but the final decision will be of the Petitioner-Husband and the Petitioner- Husband will always try to ensure that the Respondent- Wife has reasonable access to the minor child, with prior information to the Petitioner-Husband, in such hostel or other educational establishments. However, the Respondent-Wife would only take the Minor Child out of the such hostel or educational establishment premises after obtaining consent from the Petitioner-Husband.
8. That if the Petitioner-Husband decides to relocate out of their current city of his residence and prior information shall be communicated to the Respondent-Wife.
9. That the Respondent-Wife consents and resolves to give documentary consent to ICICI Bank for change of the Minor Child- Aarohi’s guardianship in Sukanya Samriddhi Yojna SSY A/C No. 625919041859 from “Tripti Sultania” to “Harshit Sultania”.
10. That the Respondent-Wife consents and resolves to give documentary consent to ICICI Bank for change of the Minor Child- Aarohi’s guardianship in Minor A/C No. 329701000728 from “Tripti Sultania” to “Harshit Sultania”.
11. That the Respondent-Wife consents and resolves to give documentary consent to the Regional Passport Officer, Patna for the renewal/issuance of passport of the Minor Child- Aarohi Sultania (Passport No. R2826365) and has no objection for the renewal/issuance of her passport at present or any time in the future.
12. That the Respondent-Wife undertakes that on any occasion where the Respondent-Wife’s consent is required to be given for certain documentation in respect of Aarohi Sultania, the Respondent-Wife will cooperate with the Petitioner-Husband to promptly provide the same.
13. Upon attaining majority, if Aarohi Sultania expresses her intention or wish to visit or stay with either of the parents, temporarily or otherwise, neither party shall create any hindrance thereto.
14. It is agreed between the parties that they will move an application jointly before the Hon’ble Supreme Court under Article 142 of the Constitution of India for invoking inherent powers of the Hon’ble Supreme Court, praying for divorce by mutual consent, as parties are staying separately since 16.03.2022 i.e. for the last more than two and a half years and there is irretrievable break down of the marriage.
15. It is further agreed between the parties that if the Hon’ble Supreme Court is pleased to allow the said application filed by both the parties under Article 142 of the Constitution of India, then both the parties shall withdraw all the pending cases within 2 weeks after the disposal of the aforesaid Transfer Petitions.
16. That the Petitioner and the Respondent have agreed that none of them will initiate any other legal action or complaint against the other or against the family members of each other in respect of their matrimonial dispute in future.
17. The contents of this Settlement Agreement have been explained to all the parties through their respective counsels, and they have understood the same.
18. That by signing this Agreement, the parties hereto solemnly state and affirm that they have no further claims or demands against each other, including maintenance and/or stridhan, or any movable or immovable property and all the disputes and differences have been amicably settled by the parties hereto through the process of mediation. No cause of action survives as the parties have resolved all claims amicably and no claims are left to agitate against each other or family members.
19. The parties undertake to abide by the terms and conditions set out in the above-mentioned Settlement Agreement, which have been arrived at with the free will of the parties without any coercion, duress or collusion, and the parties undertake not to raise any dispute whatsoever henceforth. In the event any of the parties breach any of the terms and conditions as aforesaid, the party prejudiced shall have the right to take appropriate steps and action under law.
The Mediator extend his sincere appreciation to all parties involved in the settlement for their mature approach, patience & understanding throughout the process resulting in the successful outcome.
IN WITNESS WHEREOF the Parties hereto have executed this Settlement on the 24th day of September, 2025 mentioned hereinabove.
Harshit Sultania Tripti Sultania (Tikmany)
(Petitioner) (Respondent)
Rita Jha Anirudh Sanganeria
(Advocate For Petitioner) (Advocate For Respondent)
JAMSHED BEY
(ADVOCATE AND MEDIATOR)
Date: 24.09.2025”
4. The Original Settlement Agreement is ordered to be taken on record and shall be kept with the record of this case.
5. In accordance with the terms of the settlement, the husband has paid an amount of Rs.70,00,000/-(Rs.Seventy lakh only) to his wife towards all claims relating to maintenance, alimony etc.
6. The parties have joined online.
7. The parties are directed to abide by the terms and conditions of the Settlement. All other proceedings between the parties, civil or criminal, stand terminated.
8. In view of the aforesaid, I.A. No.320834/2025 stands allowed and we dissolve the marriage between the parties in exercise of our power under Article 142 of the Constitution of India.
9. Registry to draw a decree accordingly.
10. The Transfer Petition stands disposed of.
TRANSFER PETITION (CIVIL) No.1185/2025, TRANSFER PETITION (CIVIL) NO. 1680/2025 and TRANSFER PETITION (CRL.) NO. 506/2025 In view of the order passed by us in Transfer Petition (C) No.1572 OF 2025, nothing remains in the above said Transfer Petitions and the same are also disposed of.
...................J. [J.B.PARDIWALA] ...................J. [K.V. VISWANATHAN] New Delhi 13th February, 2026.
ITEM NO.62 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No.1572/2025 HARSHIT SULTANIA Petitioner(s) VERSUS TRIPTI SULTANIA (TIKMANY) Respondent(s) [MEDIATION REPORT RECEIVED] IA No. 135636/2025 - EX-PARTE STAY WITH T.P.(C) No. 1185/2025 (XVI) IA No. 105319/2025 - EX-PARTE STAY IA No. 105320/2025 - EXEMPTION FROM FILING O.T. T.P.(C) No. 1680/2025 (XVI) FOR T.P.(Crl.) No. 506/2025 (II-B) FOR ADMISSION Date : 13-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) :Ms. Rita Jha, AOR Mr. Akshat Agrawal, Adv.
Mr. Rita Jha, Adv.
Mr. Anirudh Sanganeria, AOR Ms. Jhuma Sen, Adv.
Ms. Aasthita Dutta Majumder, Adv.
For Respondent(s) : Mr. Anirudh Sanganeria, AOR UPON hearing the counsel the Court made the following O R D E R Transfer Petition (C)No.1572 OF 2025
1. I.A. No.320834/2025 is allowed.
2. The Transfer Petition is disposed of in terms of the signed order.
3. Pending application(s), if any, stands disposed of.
TRANSFER PETITION (CIVIL) No.1185/2025, TRANSFER PETITION (CIVIL) NO. 1680/2025 and TRANSFER PETITION (CRL.) NO. 506/2025 In view of the order passed by us in Transfer Petition (C) No.1572 OF 2025, nothing remains in the above said Transfer Petitions and the same are also disposed of.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
(Signed order is placed on the file)