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Judgment
21 paragraphs · 374 wordsSanjeev Sachdeva, J
The hearing was conducted through video conferencing.
Petitioner seeks initiation of contempt proceedings against the respondent for breach of settlement recorded by order dated 07.06.2019. It is
contended that the maintenance amount in the sum of Rs. 8000/- payable for the minor child of the parties is not being paid.
Parties have settled their disputes. Respondent undertakes that he shall issue instructions to his bank to directly debit a sum of Rs. 8000/- per month
from his salary and remit to the account of the petitioner being A/c No. 30813831597, State Bank of India, Anand Vihar, Delhi. Respondent
undertakes that instructions shall be issued to the bank forthwith that on the date when the salary is credited to the account of the respondent, a sum
of Rs. 8000/- is debited and transmitted to the aforesaid account.
Parties have also agreed that they shall move a Second Motion Petition for dissolving this marriage within 15 days of the normal court work being
resumed before the Family Court at Karkardooma Courts, Delhi.
Respondent further undertakes that he shall hand over the Demand Draft in the sum of Rs. 2.50 lakhs to the petitioner at the time of recording of
the statement for the Second Motion.
Respondent further undertakes that he shall have the name of the petitioner deleted from the joint loan housing account in respect of flat bearing
No. B-1004, Office City, Raj Nagar Extn., Ghaziabad, Uttar Pradesh. He submits that he shall file the requisite documents within 15 days from today
for deletion of the name of the petitioner.
Petitioner undertakes that she shall cooperate and provide the requisite documents necessary for deleting her name from the joint housing loan
account. This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
The Undertakings are accepted. Parties shall remain bound by the undertaking given to the Court.
In view of the above settlement, no further orders are called for in this petition. The petition is disposed of in the above terms. All rights and
contentions of the parties are reserved.
Copy of the order be uploaded on the High Court website and be also forwarded to the learned counsels through email.