Full Judgment Text
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CASE NO.:
Transfer Petition (civil) 209 of 2007
PETITIONER:
NIDHI GUPTA
RESPONDENT:
INDERJIT SINGH
DATE OF JUDGMENT: 08/01/2008
BENCH:
CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN & J.M. PANCHAL
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION(C) NO. 209 OF 2007
Heard learned counsel on either side.
2. Parties have settled the matter pursuant to the mediation held at the Mediat
ion Centre,
Tis Hazari Court, Delhi. The parties have signed the terms of settlement agreed to in
Mediation on 15.11.2007. The Mediation Centre has placed the proceedings thereof before
this Court.
3. Learned counsel for the petitioner submits that the petitioner had not marri
ed
the respondent at any time. Learned counsel for the respondent submitted that though he had
earlier contended that they were married, in view of the specific stand of the petitioner, t
he
respondent also confirms that there is no legal marriage between the parties. The said
submissions are recorded as a part of the settlement. It was also confirmed that neither pa
rty
has a claim against the other and that she/he will not therefore initiate any legal proceedi
ngs
against the other or the relatives.
..2/-
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4. The learned counsel for the respondent undertakes that he will withdraw the
suit (for
declaration and injunction) within a period of 15 days. He confirms having already
withdrawn the petition under Section 9 of Hindu Marriage Act.
5. In view of the settlement as aforesaid, we dispose of the transfer petition,
as settled
out of court.