Pratima Basnet vs Sumit Basnet

Raghvendra Singh Chauhan, CJ

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.

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.

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.

The said Bank Draft has been handed over by the learned counsel for the respondent, Mr. Sumit Basnet, to the learned Senior Counsel for the appellant, Mrs. Pratima Basnet, before this Court.

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 She assures this Court that the said cases shall be withdrawn by her immediately.

Mr. T.A. Khan, the learned Senior Counsel for the appellant, wishes to withdraw this appeal.

Therefore, this appeal is, hereby, dismissed as withdrawn.