LAWS(SC)-2011-4-115

RITESH SAXENA Vs. KIRTI SRIVASTAVA

Decided On April 29, 2011
Ritesh Saxena Appellant
V/S
Kirti Srivastava Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned Counsel for the Parties.

(3.) During the pendency of these matters, the parties were referred for mediation. At our request Mrs. Indira Jaisingh, learned Additional Solicitor General and Ms. Aparna Bhat, Advocate agreed to mediate in this matter and by their efforts, the parties have agreed to obtain a decree of divorce by mutual consent. They undertake to withdraw all the allegations made against each other in the proceedings. This is a part of the settlement between the parties before this Court.