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.