MAYUKH DATTA Vs. GARIMA VALECHA

JUDGEMENT

(1.) During the course of the mediation proceedings before the Mediation Centre of the Supreme Court, a settlement has been arrived at between the parties The settlement has been signed by the parties and by the Advocates and by the Mediator.

(2.) For convenience of reference, the settlement is extracted below:

(3.) Paragraph 17 of the settlement envisages that the decree for divorce by mutual consent be passed by this Court under Article 142 of the Constitution.