VIMI VINOD CHOPRA Vs. VINOD GULSHAN CHOPRA

JUDGEMENT

(1.) Interlocutory Application No. 3 of 2013 in Special Leave Petition (Civil) No. 25229 of 2012 has been listed today. This Special Leave Petition is from the order of maintenance. The parties are wife and husband respectively. They have settled their disputes amicably and a Memorandum of Settlement has been reduced into writing. By means of the above interlocutory application, it is prayed that order be passed in terms of the settlement and this Court may also grant decree of divorce as mutually agreed between them.

(2.) In the course of hearing, we were informed by the Learned Counsel for the parties that Civil Appeal No. 6018 of 2012 (arising out of S.L.P. (Civil) No. 24728 of 2011) between the same parties is also pending and it may be taken up along with the Special Leave Petition (Civil) No. 25229 of 2012 and the interlocutory application noted above.

(3.) At the request of the Learned Counsel for the parties, we directed the Registry to list Civil Appeal No. 6018 of 2012 by notifying the same immediately which has been done by the Office.