Ritu @ Reetu vs Vijay Gulia
2023 Latest Caselaw 2413 Del

                          $~7
                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                  Judgment delivered on: 30.05.2023
                          +        MAT.APP.(F.C.) 290/2019 & CM APPL. 48324/2019

                          RITU @ REETU                                                ..... Appellant
                                                       versus

                          VIJAY GULIA                                              ..... Respondent

                          Advocates who appeared in this case:


                          For the Appellant:           Ms. Ankita Chaudhary and Mr. Shreyas Balaji,
                                                       Advocates (through VC) with appellant in person.

                          For the Respondents:         Mr. Manuj Aggarwal, Advocate


                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Appellant impugns order dated 24.09.2019 whereby on a petition filed by the respondent decree of divorce has been passed.

2. Parties were referred to mediation. Parties have settled their disputes and the settlement agreement dated 24.03.2023 has been executed between the parties. Parties who are present in person confirm that they have settled the disputes.

Signature Not Verified Digitally Signed

Signing Date:02.06.2023 13:01:01

3. A sum of Rs. 51 lakhs have been agreed to be paid to the appellant. Out of the said amount, a sum of Rs. 20 lakhs is being paid to the appellant in full and final settlement of all her claims towards the past, present and future maintenance and permanent alimony. A sum of Rs. 31 lakhs have been deposited in a fixed deposit with Punjab National Bank in the name of the minor child with the stipulation that there shall be no pre-mature closure of the fixed deposit, no loan against the same and is to be encashed only on attainment of majority of the child i.e. on or after 02.08.2029.

4. The fixed deposit also mentions that the appellant's mother has been nominated as the nominee in the fixed deposit. The original pay order in the sum of Rs. 20 lakhs and the fixed deposit receipts have been handed over to the appellant who is present in person.

5. The appellant undertakes that she shall withdraw all cases filed against the respondent under the Domestic Violence Act, 2005 within one week. The undertaking is accepted.

6. In view of the above settlement, the parties are directed to maintain strict confidentiality about the proceedings and they shall not disclose the contents of the judgment of the family court or this Court to any third party.

7. Registry is also directed not to furnish copies of the proceedings or the record of the case to any third party without the leave of the Court. Similar direction is issued to the family court not to issue

Signature Not Verified Digitally Signed

Signing Date:02.06.2023 13:01:01 certified copies of the proceedings or orders to any third party without the leave of this Court.

8. In view of the above, appellant seeks leave to withdraw the appeal. The appeal is dismissed as withdrawn in the above terms.

9. Order dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J

MANOJ JAIN, J MAY 30, 2023 'rs'

Signature Not Verified Digitally Signed

Signing Date:02.06.2023 13:01:01