Charu Chetal Nee
Girotra Vs. Prashant Chetal [2008] INSC 1231 (28 July 2008)
Judgment
CIVIL ORIGINAL
JURISDICTION TRANSFER PETITION (CIVIL) NO.857 OF 2007 CHARU CHETAL NEE GIROTRA
Petitioner(s) VERSUS PRASHANT CHETAL Respondent(s)
ORDER
1.
Heard
petitioner's counsel and counsel for the respondent.
2.
In
this matrimonial dispute, the matter was referred to the Mediation Centre at
Tis Hazari, Delhi. We are told that the matter has already been settled between
the parties and the parties have agreed to withdraw their respective
litigations pending in subordinate courts. In view of the settlement arrived at
between the parties, the transfer petition is disposed of.
...............CJI.
(K.G. BALAKRISHNAN)
.................J.
(P. SATHASIVAM)
NEW
DELHI;
28TH
JULY, 2008.
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