Supreme Court - Daily Orders
Vertika Saxena vs Ankur Saxena on 18 May, 2020
Author: Surya Kant
Bench: Surya Kant
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1321 OF 2018
Vertika Saxena … Petitioner
versus
Ankur Saxena … Respondent
O R D E R
Pursuant to the mediation proceedings conducted by the Supreme Court Mediation Centre, the parties have amicably settled their dispute and a settlement deed dated 10.01.2020 duly signed by them has been placed on record.
As per the settlement, the parties have agreed to dissolve their marriage by mutual consent and also seek quashing of the criminal cases filed by the petitioner-wife, subject to payment of lump sum maintenance of Rs.24,00,000/- (Rupees twenty four lac only) by the husband and also subject to other terms and conditions mentioned in the settlement deed. The instant petition has, thus, become infructuous and is disposed of clarifying that the parties shall abide by the terms and conditions of the settlement. The settlement deed dated 10.01.2020 shall be treated as a part of this order.
Signature Not Verified
Resultantly, the parties shall approach the court of competent Digitally signed by GULSHAN KUMAR ARORA Date: 2020.05.20 15:26:05 IST Reason: jurisdiction for grant of divorce by mutual consent and for quashing of the criminal proceedings. Keeping in view the fact 2 that the parties have resolved the disputes amicably, the Court(s) concerned are requested to decide the proceedings expeditiously.
………………………………………………………,J.
(Surya Kant) New Delhi;
May 18, 2020
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ITEM NO.14 Virtual Court 2 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). 1321/2018
VERTIKA SAXENA Petitioner(s)
VERSUS
ANKUR SAXENA Respondent(s)
( IA No. 112636/2018 - STAY APPLICATION) Date : 18-05-2020 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SURYA KANT For Petitioner(s) Mr. Manish Tiwari, AOR For Respondent(s) Mr. Rameshwar Prasad Goyal, AOR UPON hearing the counsel the Court made the following O R D E R The court is convened through video conferencing. The instant petition has become infructuous and is disposed of with an observation that the parties shall abide by the terms and conditions of the settlement. The settlement deed dated 10.01.2020 shall be treated as a part of this order.
Resultantly the parties shall approach the court of competent jurisdiction for grant of divorce by mutual consent and for quashing of the criminal proceedings. Keeping in view the fact that the parties have resolved the disputes amicably, the Court(s) concerned are requested to decide the proceedings expeditiously.
(GULSHAN KUMAR ARORA) (SUNIL KUMAR RAJVANSHI)
AR-CUM-PS COURT MASTER