IN THE SUPREME COURT OF INDIA

CIVIL  ORIGINAL  JURISDICTION

TRANSFER  PETITION (CIVIL)   NO. 823  OF 2004

GURPREET ROHIT VERMA ... PETITIONER(S)

:VERSUS:

ROHIT VEDPAL VERMA ... RESPONDENT(S)

O R D E R

The  parties  hereto  have  arrived  at  a  settlement.  A  Memorandum  of

Settlement has been filed by the parties which is taken on record and accepted.  

An application for dissolution of marriage by mutual consent has also been

filed  by  the  parties.  As  prayed  for  by  the  learned  counsel  for  the  parties,  we  in

exercise of our jurisdiction under Article 142 of the Constitution of India direct that a

decree for dissolution of marriage, by mutual consent, in terms of Section 13B of the

Hindu Marriage Act, 1955 is passed. Let a formal decree be drawn by the Family

Court at Bandra, Mumbai.   

-2-

Mr. Upadhyay,  learned counsel  for the respondent states that in terms of

paragraph 7 of the settlement, all the requisite documents, including a demand draft

for  Rs.3,00,000/-  drawn in favour  of  the  petitioner  and two original  letters  in  the

handwriting  of  the  petitioner,  have  been  handed  over  to  Mr.  Sunil  Kumar  Jain,

learned counsel for the petitioner, the receipt whereof is admitted and acknowledged.

The transfer petition is disposed of accordingly.

..........................J (S.B. SINHA)

..........................J   (Dr. MUKUNDAKAM SHARMA)    NEW DELHI, JANUARY 12, 2009.