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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  5629 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 2899 OF 2018]

SANTOSH KUMAR MISHRA                          Appellant(s)                                 VERSUS

NEERU MISHRA                                  Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The appellant approached this Court, aggrieved by the reversal of the decree of nullity granted to him by the trial court.  When the matter came up before this Court, the parties agreed for a mediation before the Supreme Court Mediation Center.  We are happy to note  that the  parties have  arrived at  an amicable settlement.  The  settlement  agreement  dated 14.05.2018,  duly  signed  by  the  parties  and  their respective counsel and also the learned mediator, is taken on record and shall form part of this Judgment.

3. Today, in terms of the settlement, the appellant has handed over a Demand Draft, bearing No. 172275 dated  09.05.2018,  to  the  tune  of  Rs.  8,50,000/- (Rupees Eight Lakhs and Fifty Thousand) in the name

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of Neeru Mishra, drawn on State Bank of India, which has  been  duly  acknowledged  by  the  respondent.  We direct  the parties  to strictly  abide by  the other terms of settlement.

4. Since the parties have settled their disputes, we do  not  find  it  necessary  that  the  parties  should continue  with  the  litigations.   Accordingly,  the proceedings in the following cases, as mentioned in the settlement agreement, are quashed:-

(i) Case No. 3006 of 2012 – Neeru Mishra Vs. Santosh Mishra & Ors. under Section 417 IPC pending before 7th

ACMM Kanpur Nagar, Uttar Pradesh.

(ii) Case No. 609 of 2013 – Neeru Mishra Vs. Santosh Mishra & Ors. under Section 406 IPC pending before 4th M. M. Kanpur Nagar, Uttar Pradesh.

(iii)Case No. 1349 of 2013 – State Vs. Santosh Mishra & Ors. under Sections 498A, 323, 504 IPC and Sections 3  and  4  of  D.P.  Act,  Mahila  Thana,  Kanpur  Nagar, Uttar Pradesh.   

(iv)  Case No. 1829 of 2017 – Smt. Neeru Mishra Vs. Santosh  Kumar  Mishra  under  Section  9  of  Hindu

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Marriage  Act  pending  before  the  Principal  Judge, Family Court, Kanpur Nagar, Uttar Pradesh.

5. The following cases are dismissed:

(i). Case  No.  20013  of  2008  –  under  Section  482 Cr.P.C. pending before the High Court of Allahabad, Uttar Pradesh.

(ii)   Case  No.  2370  of  2009  –  under  Section  492 Cr.P.C.  pending  before  the  Allahabad  High  Court, Uttar Pradesh.

(iii)  Case  No.  32437  of  2008  under  Section  482 Cr.P.C. pending in the High Court of Allahabad, Uttar Pradesh.

(iv) Case No. 8828 of 2009 under Section 482 Cr.P.C. pending  in  the  High  Court  of  Allahabad,  Uttar Pradesh.

(v)  Criminal Revision Case No. 4472 of 2010 under Section 417 of IPC pending before the High Court of Allahabad, Uttar Pradesh.

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(vi)  Criminal Revision Case No. 5729 of 2010 under Section  125 Cr.  P.C. pending  before High  Court of Allahabad, Uttar Pradesh.

(vii)  Criminal Case No. 741 of 2013 under Section 12 D. V. Act pending before the High Court of Allahabad, Uttar Pradesh.               

6. We record our deep appreciation for the earnest efforts  taken  by  Ms.  Shalini  Shishodia,  learned counsel,  and  also  the  cooperation  extended  by  the learned  counsel  for  the  parties  for  reaching  an amicable settlement of the disputes.

7. In view of the above, this appeal is disposed of.

..........................J.               [ KURIAN JOSEPH ]  

..........................J.              [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 17, 2018.

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ITEM NO.56               COURT NO.5               SECTION III-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No. 2899 of 2018  SANTOSH KUMAR MISHRA                               Appellant(s)                                 VERSUS NEERU MISHRA                                       Respondent(s) (FOR ADMISSION and I.R. and IA No.6037/2018-CONDONATION OF DELAY IN FILING SLP and IA No.6041/2018-CONDONATION OF DELAY IN REFILING SLP)   Date : 17-05-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Kislay Pandae, Adv.  

Mr. Rabin Majumdar, Adv.  Mr. Joydeep Mukherjee, Adv.  

                   Ms. Manju Jetley, AOR                     For Respondent(s) Dr. Vinod Kumar Tewari, AOR

Mr. Baijnath Prasad Pathak, Adv.  Mr. Vivek Tiwari, Adv.  Mr. Pankaj Kumar Singh, Adv.  Mr. Pramod Tiwari, Adv.  

                        UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)