PADMINI CHOUDHARY Vs. DEEPAK KUMAR CHOUDHARY

JUDGEMENT

(1.) The report submitted by the Supreme Court Meditation Centre is placed on record along with a copy of a report signed by the Ld. Mediator. A Settlement Agreement dated 14th August, 2021 entered into by and between the petitioner and the respondent is a part of the Mediation report.

(2.) The said Settlement Agreement shall be a part of record of this petition.

(3.) In view of the settlement, the learned counsel for the petitioner seeks permission to withdraw this petition.