IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION [CIVIL] NO.315 OF 2008

Sakshi Aggarwal       ...Petitioner(s)

Versus

Hitesh Maheshwari       ...Respondent(s)

O  R  D  E  R

Heard learned counsel for parties.

A Memorandum of Understanding has been filed by the parties wherein  statement has been made that they have settled their disputes and grievances pending  

before different Courts and also agreed for divorce by mutual consent.  In view of  this,  H.M.A.  No.109  of  2007,  titled  as  Hitesh  Maheshwari vs.  Sakshi  Aggarwal,  

pending  in  the  court  of  District  Judge,  Ludhiana,  within  the  State  of  Punjab,  is  transferred  to  this  Court  and  disposed  of  on  the  terms  enumerated  in  the  

Memorandum of Understanding and a mutual consent divorce decree is passed.  It is  directed that that Memorandum of Understanding/Settlement Deed shall form part of  

this order.   In view of the Memorandum of Understanding referred to hereinabove,  

prosecution of all the accused persons in Case No.451/8, pending before Metropolitan  Magistrate, Rohini, Delhi and complainant case filed by the petitioner under Section  

406/498A/34 of the Indian Penal Code is hereby quashed.   ....2/-

- 2 -

The  petition  filed  by  the  petitioner  under  Section  125  of  the  Code  of  Criminal Procedure which has been registered as Case No.180/8 and is pending in the  

Court of Metropolitan Magistrate, Delhi, is also hereby quashed. Learned counsel for the petitioner stated that her client will withdraw the  

case  which  is  pending  in  the  Court  of  Additional  Civil  Judge  (Senior  Division),  Ludhiana, within the State of Punjab.

Transfer petition is, accordingly, disposed of.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

......................J.               [DR. B.S. CHAUHAN]     

New Delhi, May 15, 2009.