- (1.) These transfer petitions were listed in the Supreme Court Lok Adalat held on 7th February, 2009. With the efforts of the mediators of the Delhi High Court Mediation and Conciliation Centre, the parties had arrived at a settlement which reads as follows: This SETTLEMENT AGREEMENT is entered into on 6th day of February, 2009 between: Shri Alok Mishra (Husband), Son of late Shri Jaiprakash Mishra, C/o Mr. Adrash Mishra, R/o A-10, LG Housing Society, Sector Pie, Greater Noida, Dist. Gautam Budh Nagar, Uttar Pradesh and Smt. Garima Mishra (Wife), W/o Shri Alok Mishra, R/o HIGD - 6, Dhanwantri Nagar, Jabalpur, Madhya Pradesh. WHEREAS: 1. Disputes and differences had arisen between the Parties hereto leading to filing of Transfer Petition (Civil) No. 870/2007 and Transfer Petition (Civil) No. 445/2008 before the Hon ble Supreme Court of India.
(2.) The matter was referred to Mediation and Conciliation Centre Delhi High Court for exploring the possibilities of settlement between the parties.
(3.) The parties agreed that Ms. Kamlesh Mahajan and Mr. Inderbir Singh Alag, Advocates would act as their Conciliators/Mediators in the matter of Mediation and Conciliation proceedings.;