ADITI WADHERA Vs. VIVEK KUMAR WADHERA

JUDGEMENT

(1.) By way of transfer Petition (C) No. 569 of 2014, the petitioner-wife had approached this Court for transfer of Suit No. HMA 32/2013 titled 'Vivek Kumar Varinder Wadhera Vs. Aditi Vivek Kumar Wadhera' filed under Section 13B of the Hindu Marriage Act, 1955, from District & Sessions Court, Panchkula, Haryana to the Family Court, Pune, Maharashtra.

(2.) During the pendency of the proceedings before this Court, parties were referred to mediation. Thanks to the cooperation extended by the parties and the learned counsel appearing for the parties, it is heartening to note that the parties have arrived at an amicable settlement of the entire disputes. The memorandum of settlement has been produced before this Court.

(3.) It is submitted that the monetary part of the settlement has been complied with and what remains is only order on the pending criminal cases and also the application for divorce on mutual consent.