- (1.) Leave granted.
(2.) The present appeal, by special leave, arises from Application No. 26030 of 2017 filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) and order impugned is interim in nature.
(3.) In the course of hearing, learned counsel for the parties agreed to settle the matter and move in their own way in life. On earlier occasion when this Court was hearing T.P.(C)Nos.3839 of 2017 the parties possibly did not want to arrive at a settlement and, therefore, the order of transfer was passed. The said order dated 15.01.2018 reads as follows : "This is a transfer petition at the instance of the petitioner-wife seeking transfer of Case No. 42 of 2015, titled Vinay Kumar Rai v. Pooja Rai , pending before the court of district Judge, Purba Medinipur at Tamaluk Purba Medinipur, West Bengal to the Family Court, Balia, Uttar Pradesh. Heard Mr. Sanjay Dubey, learned counsel for the petitioner-wife and Mr. Sanjai Kumar Pathak, learned counsel for the respondent-husband. Having heard learned counsel for the parties and taking into consideration the submissions advanced at the Bar, it is directed that the aforesaid case be transferred from the court of District Judge, Purba Medinipur at Tamaluk Purba Medinipur, West Bengal to the Family Court, Saket, New Delhi. After transfer of the case, the transferee Court shall take up the matter on Saturdays so that the respondent-husband shall face any difficulty in availing leave and dispose of the case within six months. The transfer petitions are, accordingly, disposed of.";