Delhi High Court - Orders
Ms. Mukul vs Prashant Johar on 4 May, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~ 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 128/2020
MS. MUKUL ..... Appellant
Represented by: Mr. Purav Middha, Advocate
along with appellant.
versus
PRASHANT JOHAR ..... Respondent
Represented by: Mr.Ashish Sehrawat and Mr.
Kapil Yadav, Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 04.05.2022 CM APPL. 19801/2021 (For setting aside the order dated 10.02.2021)
1. Interactions held in the chamber with the parties and the child.
2. The parties confirmed that they have settled for divorce through mutual consent and Rs.8 lakhs have been paid towards the settlement of entire claims for maintenance and permanent alimony past, present and future and that they both would be appearing for making their statement before the Ld. Judge, Family Courts in the divorce petition under Section 13B(2) of The Hindu Marriage Act, for second motion.
3. During the interactions the child expressed her willingness to reside and to continue schooling with her father.
4. The parties had also agreed for a shared parenting plan in regard to the custody of the child. However, subsequently, the wife resiled Signature Not Verified Digitally Signed MAT.APP.(F.C.) 128/2020 Page 1 of 2 By:NIRMLA TIWARI Signing Date:06.05.2022 11:20:09 from the settlement in regard to shared custody of the child.
5. List the appeal on 9th May, 2022 for further consideration.
6. The parties are directed to appear in person on the next date of hearing.
7. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
MAY 04, 2022 va Signature Not Verified Digitally Signed MAT.APP.(F.C.) 128/2020 Page 2 of 2 By:NIRMLA TIWARI Signing Date:06.05.2022 11:20:09