Surjeet Kaur vs Jagdish Kohli
2014 Latest Caselaw 5350 Del

$~25
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Date of Decision: 29th October, 2014
+      FAO 78/2012 & C.M.APPLs.2917/2012 & 19033/2013
       SURJEET KAUR                                       ..... Appellant
                            Through:    Mr. D.S. Paweriya, Advocate with
                                        Mr. Aashish Minocha, Advocate

                            versus

       JAGDISH KOHLI                                     ..... Respondent
                            Through:    Mr. Sanjeev Goswami, Advocate

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

SUNIL GAUR, J. (ORAL)

This petition pertains to grant of visitation rights in respect of Master-Shivam Kohli aged about 13 years.

Vide impugned order of 7th September, 2009, the concerned Guardian Judge, Delhi has granted visitation rights to respondent, which are assailed in this petition.

At the hearing of this petition, learned counsel for the parties inform that the subject matter of this petition as well as other litigation between the parties stands mutually resolved vide Compromise Deed of 9th January, 2014 and its photocopy has been placed on record.

It is also agreed by the parties that in view of the aforesaid Compromise Deed, this petition be disposed of with liberty to get it revived in case the aforesaid Compromise is not fully implemented. It is FAO 78/2012 Page 1 pointed out that to facilitate the implementation of aforesaid Compromise, an application for recalling of prosecutrix in the criminal case would be filed by the respondent within a week from today and petitioner herein would be supporting the said application, to give effect to the aforesaid Compromise.

Let it be so done.

This petition is disposed of in terms of the aforesaid Compromise Deed of 9th January, 2014 with liberty to the parties to get it revived in case the aforesaid Compromise is not fully effectuated This petition and the applications are accordingly disposed of.

                                                         (SUNIL GAUR)
                                                            JUDGE
      OCTOBER 29, 2014
      s




FAO 78/2012                                                         Page 2