Saira @ Ruhi Vs.
Athar Abbas [2008] INSC 1749 (16 October 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.25 OF 2008
Saira @ Ruhi ...Petitioner Versus Athar Abbas ...
Respondent
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 which was held on 6th
September, 2008. With the assistance of the Mediators, the parties were heard
and following terms for settling the disputes were arrived at:
1. Parties have agreed
to withdraw their respective complaints and suits.
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 Delhi High Court
Mediation Centre on a date fixed 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 Bhatia, M.M. Karkardooma
Courts, Delhi, may be quashed.
5. Petitioner withdraw
her petition u/s 125 Cr.P.C. pending before Ms. Neerja Bhatia, M.M. Karkardooma
Courts.
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321/2007 pending before Civil Judge, Hapur, U.P. stand withdrawn.
2.
Orders
be sent to the respective courts. Parties are directed to appear before the
Delhi High Court Mediation Centre for counselling on 4.12.2008.
3.
In
view of the aforesaid agreement, the petition is disposed of on the terms as
set out above. The proceedings as noted above stand closed.
..........................................J.
(Dr. ARIJIT PASAYAT)
..........................................J
Back
Pages: 1 2
