ANAMIKA VARUN RATHORE Vs. VARUN PRATAP SINGH RATHORE

JUDGEMENT

(1.) A joint application has been filed stating that the dispute between the parties has been settled and the Settlement Agreement dtd. 27/10/2021 is a part of the application filed under Article 142 of the Constitution of India for grant of decree of divorce.

(2.) The issue as to whether a Judge sitting singly can pass an order granting decree of divorce to the parties on the basis of the Settlement Agreement in exercise of powers conferred under Article 142 of the Constitution of India has been referred for adjudication by a larger Bench.

(3.) Keeping in view the facts and circumstances and the view taken by the learned Single Judge in Transfer Petition (Civil)No. 908 of 2019 by order dtd. 1/3/2021, let this matter be placed before the Hon'ble Chief Justice of India for nominating an appropriate Bench for disposal of the matter.