NIDHI GUPTA Vs. INDERJIT SINGH

JUDGEMENT

(1.) Heard learned counsel on either side.

(2.) Parties have settled the matter pursuant to the mediation held at the Mediation Centre, Tis Hazari Court, Delhi. The parties have signed the terms of settlement agreed to in Mediation on 15/11/2007. The Mediation Centre has placed the proceedings thereof before this Court.

(3.) Learned counsel for the petitioner submits that the petitioner had not married the respondent at any time. Learned counsel for the respondent submitted that though he had earlier contended that they were married, in view of the specific stand of the petitioner, the respondent also confirms that there is no legal marriage between the parties. The said submissions are recorded as a part of the settlement. It was also confirmed that neither party has a claim against the other and that she/he will not therefore initiate any legal proceedings against the other or the relatives.