(2008] 14 S.C.R. 520
A
SAIRA@RUHI
r
II.
ATHAR ABBAS
(Transfer Petition (C) No. 25 of 2008)
B
OCTOBER 16, 2008
[DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM
SHARMA, JJ.]
t--
Settlement - Transfer Petition - Matrimonial case - Heard
-
c by Supreme Court Lok Ada/at - Parties agreeing to settle the
dispute on certain terms - Parties agreeing to· withdraw the re-
spective civil/criminal cases filed by them and to appear be-
fore Mediation Centre for counseling - Thus TP disposed of
D
CIVIL ORIGINAL JURISDICTION: Transfer Petition (C) No.
25 of 2008
...
Rukshana Choudhary and Indira Unninayer for the Appel-
lant.
E
The Judgment of the Court was delivered by
DR. ARIJIT PASAYAT, J. 1. Though the present transfer
":.: .... ·
petition has been filed for transfer of a case, the matter was
directed to be listed at the Supreme Court Lok Adalat wt\lth
was held on 5th September, 2008. With the assistance m tlie
F
Mediators, the parties were heard and following terms for set-
tling the disputes were arrived at:
1.
Parties have agreed to withdraw their respective
complaints and suits.
G
2.
Parties have been living together since 1. 7 .2008.
3.
Parties agree that they need counselling to avoid
violence which will be provided by Delhi High Court
,\-
Mediation Centre. They agree to appear before the
H
520
SAIRA@ RUHi v. A THAR ABBAS
[DR. ARIJIT PA$AYAT, J.]
521
Delhi High Court Mediation Centre on a date fixed
A
by this Hon'ble Court.
4.
In order that parties have more confidence in each
other, the parties desire that FIR No.404 of 2007,
P.S. Geeta Colony, pending in the Court of Ms. Neerja
8
Bhatia, M.M. Karkardooma Courts, Delhi, may be
~--i
quashed.
-I
5.
Petitioner withdraw her petition u/s 125 Cr.P.C.
pending before Ms. Neerja Bhatia, M.M.
Karkardooma Courts.
c
6.
Respondent withdraw his Suit No.321 of 2007
pending before Civil Judge, Jr. Division, Hapur, U.P.
7.
Petition under Section 125 Cr.P.C. 1232/02/2007
and Civil Suit for restitution being Suit 321/2007 D
pending before Civil Judge, Hapur, U.P. stand
withdrawn.
2. Orders be sent to the respective courts. Parties are di-
rected to appear before ttie Delhi High Court Mediation Centre
for counselling on 4.12.2008.
E
3. In view of the aforesaid agreement, the petition is dis-
posed of on the terms as set out above. The proceedings as
noted above stan~ closed.
K.K.T.
Transfer Petition disposed of.
F
Lex