REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (CIVIL) NO.25 OF 2008

Saira @ Ruhi  ...Petitioner

Versus

Athar Abbas ... Respondent

J U D G M E N T

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.   

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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U.P. stand withdrawn.   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. (Dr. MUKUNDAKAM SHARMA)

New Delhi, October 16, 2008

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