Supreme Court - Daily Orders
Abhijeet Nand Kishore Singh vs Viveka Kumari Idar on 8 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 1412 of 2017
ABHIJEET NAND KISHORE SINGH Petitioner (s)
VERSUS
VIVEKA KUMARI IDAR Respondent(s)
WITH
TRANSFERRED CASE (C) No. 1 of 2019
O R D E R
Both the parties are present in Court. We are informed that the parties have taken necessary steps to fulfil their obligations under the settlement as recorded in our order dated 14.11.2018.
Considering the fact that the matter has been amicably resolved between the parties and they want to give quietus to the entire dispute between them, they pray that all the proceedings between them be disposed of in terms of the settlement already taken on record. In other words, the transferred case be also allowed in terms of the settlement and the marriage between the parties be dissolved by mutual consent. We accede to this request in the facts of this case and order accordingly.
This order has been passed by us in exercise of power under Article 142 of the Constitution of India to do complete justice between the parties.
Accordingly, all proceedings between the parties are disposed of in the above terms.
Pending applications, if any, stand disposed of.
Signature Not Verified…...................J Digitally signed by (A.M. KHANWILKAR) DEEPAK SINGH Date: 2019.01.10 13:32:09 IST Reason: …...................J (AJAY RASTOGI) New Delhi January 08, 2019 ITEM NO.13+20 COURT NO.9 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). 1412/2017 ABHIJEET NAND KISHORE SINGH Petitioner(s) VERSUS VIVEKA KUMARI IDAR Respondent(s) (I.A. No. 79321/2017 – Ex-parte stay) WITH T.C.(C) No.1/2019 Date : 08-01-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr. Sanjiv Sen, Sr. Adv.
Mr. Siddharth Bhatnagar, Adv. Mr.R.N. Karanjawala, Adv.
Ms. Debmalya Banerjee, Adv.
Mr. Ankit Sibbal, Adv.
Mr. Manish Sharma, Adv.
Mr. A.S. Aman, Adv.
Mr. Kartik Bhatnagar, Adv.
Mr. Arviral Kapoor, Adv.
Mrs. Manik karanjawala, Adv.
M/S. Karanjawala & Co., AOR For Respondent(s) Ms. Mrunalini Deshmukh, Adv.
Mr.Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Shubham Kulshreshtha, Adv. Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R Both the parties are present in Court. We are informed that the parties have taken necessary steps to fulfil their obligations under the settlement as recorded in our order dated 14.11.2018.
Considering the fact that the matter has been amicably resolved between the parties and they want to give quietus to the entire dispute between them, they pray that all the proceedings between them be disposed of in terms of the settlement already taken on record. In other words, the transferred case be also allowed in terms of the settlement and the marriage between the parties be dissolved by mutual consent. We accede to this request in the facts of this case and order accordingly. This order has been passed by us in exercise of power under Article 142 of the Constitution of India to do complete justice between the parties.
Accordingly, all proceedings between the parties are disposed of in the above terms.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)