- (1.) The petitioner approached this Court seeking transfer of Case No. 1234 of 2017 titled as "Hemant Vs. Meenakshi" from the Court of Principal Judge, Dwarka Courts, New Delhi to the Family Court at Rewari, Haryana.
(2.) Finding that there is an element of settlement, we directed the parties to be present before this Court. On 23.10.2018, we sought to the assistance of Sh. Ajit Kumar Sinha, learned senior counsel, for assisting the parties to arrive at an appropriate settlement. Sh. Sinha submits that he has spent quite a lot of time interacting with the parties and he is also convinced that it is in the interest of both the sides to part as friends.
(3.) On 23.10.2018, the Court passed the following order :- "Mr. Ajit Kumar Sinha, learned senior counsel, who has mediated, on a request made by the Court, has reported that the parties have decided to part their ways. However, the parties have to complete certain obligations with regard to transfer of a car and payment of Rs. 4,50,000/- (Rupees Four Lakh and Fifty Thousand). Post on 20.11.2018. The parties are directed to complete the formalities before that date. They are also permitted to file an application under Section 13B of the Hindu Marriage Act before this Court. It is made clear that the expenses for transfer of the car will be borne by the petitioner and the needful to that effect will be done before the next date of posting. On 20.11.2018, the parties are directed to be personally present before this Court and the respondent shall be ready with a Demand Draft for a sum of Rs. 4,50,000/- (Rupees Four Lakh and Fifty Thousand) drawn in favour of the petitioner - Meenakshi, on that date.";