Sunita Sharma Vs. Pankaj Sharma [2008] INSC 671 (21 April 2008)

TARUN CHATTERJEE & HARJIT SINGH BEDI

O R D E R TRANSFER PETITION (C) NO. 1087 OF 2006 Heard learned counsel for the parties.

In view of the fact that the parties have already settled their dispute out of court, this Transfer Petition has become infructuous and is disposed of as such.

The money that has been deposited by the respondent-husband in compliance with our Order dt.07.01.2008 shall be released in favour of the petitioner-wife along with the interest accrued thereon.

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