Supreme Court - Daily Orders
Roshni Vinod Adiwal vs Vinod Chaman Adiwal on 2 December, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.50 COURT NO.7 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). 1939/2015
ROSHNI VINOD ADIWAL Petitioner(s)
VERSUS
VINOD CHAMAN ADIWAL Respondent(s)
(with appln. for stay and office report)
Date : 02/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ajit Sharma,Adv.
For Respondent(s) Ms. Pragya Baghel, Adv.
Mr. Nirnimesh Dube, Adv.
Mr. Susheel Vyriac, Adv.
Mr. Ram Naik, Adv.
Ms. Shweta S. Parihar, Adv.
for M/s. Lex Regis Law Offices
UPON hearing the counsel the Court made the following
O R D E R
The Transfer Petition is disposed of in terms of signed order.
Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (SNEH LATA SHARMA)
Sr. P.A. COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2016.12.06 16:05:16 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1939 OF 2015 ROSHNI VINOD ADIWAL PETITIONER VERSUS VINOD CHAMAN ADIWAL RESPONDENT O R D E R It is informed that the parties have settled all their disputes through mediation before the Supreme Court Mediation Centre and a Settlement Agreement dated 22nd October, 2016 duly signed by the parties, their respective counsel and Mediator, Supreme Court Mediation Centre has already been filed.
In view of the above, the parties are directed to take steps in the matter as per Settlement Agreement dated 22nd October, 2016 duly entered into between them.
In view of the above, The Transfer petition is disposed of in terms of the Settlement Agreement dated 22 nd October, 2016.
The Settlement Agreement dated 22nd October, 2016 shall form part of this order.
......................J. [PINAKI CHANDRA GHOSE] ..................J. [UDAY UMESH LALIT] NEW DELHI;
DECEMBER 02, 2016