WPCRL/1319/2024
2025 Latest Caselaw 3815 UK

Uttarakhand High Court

WPCRL/1319/2024 on 21 April, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                           WPCRL No.1319 of 2024
                                           Hon'ble Pankaj Purohit, J.

Mr. Rajat Mittal, Advocate for the petitioners.

2. Mr. B.C. Joshi, A.G.A. with Ms. Rangoli Purohit, B.H. for the State.

3. Learned counsel for the petitioners passed on a judgment and order dated 07.04.2025, passed by Apex Court in IA No.30476 of 2024 in Transfer Petition (C) No.2839 of 2024, which is taken on record, and submits that the parties have entered into a settlement to get separated, on payment of permanent alimony of ₹57,50,000/- and pursuant to that settlement all the litigation pending between the parties including the present one have also been closed.

4. In view of the statement made by learned counsel for the petitioners, the writ petition is hereby closed.

(Pankaj Purohit, J.) 21.04.2025 SK