FA/150/2018
2021 Latest Caselaw 3677 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                             AND
         THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                  FIRST APPEAL No. 150 of 2018


                        17TH SEPTEMBER, 2021


Between:

Smt. Pratima Basnet.
                                                                   ...Appellant

and


Sumit Basnet

                                                                ...Respondent


Counsel for the appellant.      :   Mr. T.A. Khan, the learned Senior Counsel
                                    assisted by Ms. Divya Jaiswal, the learned
                                    counsel for the appellant.

Counsel for the respondent.     :   Mr. Inder Pal Kohli, the learned counsel for
                                    the respondent.




The Court made the following :


JUDGMENT : (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)


              Both     the    parties     Mrs.     Pratima      Basnet,       the

appellant, and Mr. Sumit Basnet, the respondent, are

present before this Court. Both the parties have produced

their Aadhaar Cards in order to establish their identity.
 They have also been identified by their respective learned

counsel.


2.         In accordance with the order dated 10.09.2021,

both the parties, namely Mrs. Pratima Basnet and Mr. Sumit

Basnet, had appeared before the Mediation Center of the

High Court.   According to the report of the Mediator, Mr.

S.K. Mandal, both the parties have settled their disputes.

The report submitted by the Mediator shall be taken on

record.


3.         According to the settlement reached between the

parties, Mr. Sumit Basnet, the respondent, has agreed to

pay an amount of Rs. 5.00 lakhs as permanent alimony to

Mrs. Pratima Basnet, the appellant. Accordingly, today Mr.

Sumit Basnet, the respondent, has produced a Demand

Draft for an amount of Rs. 5.00 lakhs in favour of Mrs.

Pratima Thapa (as the name of Mrs. Pratima Basnet is

shown as Pratima Thapa in her bank account). The details

of the Demand Draft are as follows:-

           Demand Draft No. 902064, dated 14.09.2021,
           drawn on the State Bank of India.


4.         The said Bank Draft has been handed over by the

learned counsel for the respondent, Mr. Sumit Basnet, to



                             2
 the learned Senior Counsel for the appellant, Mrs. Pratima

Basnet, before this Court.


5.        Mrs. Pratima Basnet, the appellant, has agreed to

withdraw all the Civil and Criminal cases that have been

filed by her against Mr. Sumit Basnet, the respondent. She

assures this Court that the said cases shall be withdrawn by

her immediately.


6.        Mr. T.A. Khan, the learned Senior Counsel for the

appellant, wishes to withdraw this appeal.


7.        Therefore, this appeal is, hereby, dismissed as

withdrawn.




                    _____________________________
                    RAGHVENDRA SINGH CHAUHAN, C.J.



                                 ___________________
                                 ALOK KUMAR VERMA, J.

Dt: 17th SEPTEMBER, 2021 Rahul