KIRTI VIJAYVARGIYA Vs. RAHUL VIJAYVARGIYA

JUDGEMENT

(1.) Pursuant to the order dated 16.12.2019, the matter was referred to the Supreme Court Mediation Centre to explore the possibility of settlement between the parties.

(2.) We are happy to note that the parties have settled the matter. The Mediation Report dated 18.01.2020 has appended Settlement Agreement dated 17.01.2020 arrived at between the parties, which is signed by the parties as well as their counsel. Said Settlement Agreement dated 17.01.2020 is taken on record.

(3.) Both the parties along with their Advocates are present in the Court. The parties have agreed to abide by the terms of settlement.