- (1.)Present appeal relates to the matrimonial disputes between the parties and the Appellant/husband is seeking divorce by way of appeal. Today, an interlocutory application for directions filed by the Appellant is before us, by which it has been submitted that with the intervention of common relatives and friends, the parties have amicably settled all their disputes and made statement before the North-West District Family Court Rohini, New Delhi and agreed to take divorce by mutual consent. From the Memorandum of Understanding, it transpires that the parties are not in a position to live together as husband and wife.
(2.)Following are the list of cases pending before the Courts between the parties:
(i) Matrimonial civil case No. 399/2010 filed by the Respondent Under Section 125 Code of Criminal Procedure which is pending in the Court of Smt. Bimla Kumari, ADJ;

(ii) Case No. 17/04/2008 filed Under Section 12 of Protection of Women from Domestic Violence Act, 2005 which is pending in the Court of Shilpi Jain, Metropolitan Magistrate, Rohini Courts, Delhi;

(iii) Case No. 1273/2/2006 Under Sections 406 and 498A, Indian Penal Code which is pending in the Court of Shilpi Jain, Metropolitan Magistrate, Rohini Courts, Delhi;

(iv) Suit for injunction being Case No. Cs 355/2012 filed by the Petitioner against the Respondent which is pending in the Court of Sh. Sushant Changotra, Civil Judge, Tees Hazari Courts, Delhi.

(3.)The parties have agreed that all pending cases be disposed of and they will not initiate any further civil or criminal case.