Full Judgment Text
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CASE NO.:
Transfer Petition (civil) 1087 of 2006
PETITIONER:
SUNITA SHARMA
RESPONDENT:
PANKAJ SHARMA
DATE OF JUDGMENT: 21/04/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
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.