PRITI PATEL Vs. NALIN SATYAKAM KOHLI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court with certain grievances regarding the order dated 17.08.2016 passed by the High Court in Contempt Case (C) No.964/2016. The allegation is that Respondent No.1 has violated the terms of settlement whereby the appellant and Respondent No.1 had been granted decree of divorce by mutual consent. The appellant/wife has a lawyer daughter and the Respondent No.1 is himself a lawyer of this Court.

(3.) The appellant and the Respondent No.1 are present before this Court. In clear, unmistakable and categorical terms both of them have submitted that they only want peace. Both of them have a case that they are emotionally stressed on account of continuing litigations between them and allegations raised against each other.