http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

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/-

                                               -2-         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  He confirms having already  withdrawn the petition under Section 9 of Hindu Marriage Act.          5.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.