PRIYANKA Vs. ROHIT SUBHASH SETHI

JUDGEMENT

(1.) This matter was taken up at the Supreme Court Lok Adalat with the consent and agreement through their counsel. The following Order/Award is passed :-

(2.) It is stated that a sum of Rs.5,00,000/- is already in deposit with the Punjab & Haryana High Court. That amount is permitted to be withdrawn by the petitioner in terms of this Order. After the full amount is paid, the proceedings relatable to F.I.R No.241 dated 10.11.2007 registered at P.S. Model Town, Hoshiarpur shall stand quashed. The decree for divorce as noted above shall be passed as a decree on the basis of mutual consent after the whole amount is paid. The proceedings in respect of Petition No.2189 of 2007 pending before the Family Court at Mumbai, Bandra shall be transferred to the Court of District & Sessions Judge, Hoshiarpur, Punjab so that parties can file a petition for dissolution of the marriage in terms of this order. The parties or anyone of them indicating acknowledgment of the whole amount can bring this to the notice of the concerned court so that necessary orders in that regard can be passed.

(3.) The Transfer Petition is accordingly, disposed of.