Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.857 OF 2007
CHARU CHETAL NEE GIROTRA Petitioner(s)
VERSUS
PRASHANT CHETAL Respondent(s)
O R D E R
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.