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CASE NO.: Transfer Petition (civil)  1087 of 2006

PETITIONER: SUNITA SHARMA

RESPONDENT: PANKAJ SHARMA

DATE OF JUDGMENT: 21/04/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT  O   R   D   E   R   

TRANSFER PETITION (C) NO. 1087 OF 2006  

       Heard learned counsel for the parties.         In view of the fact that the parties have already settled their dispute out of court ,  this Transfer Petition has become infructuous and is disposed of as such.         The money that has been deposited by the respondent-husband in compliance  with our Order dt.07.01.2008 shall be released in favour of the petitioner-wife along with  the interest accrued thereon.