NITESH GANDHI Vs. MOHINI SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) The petitioner-husband and respondent-wife are present before this Court today. Having regard to the background of the parties involving in so many litigations, they have now decided to settle the disputes amicably. The parties have filed the copy of Memorandum of Understanding as Annexure P-10. It is prayed that the appeal may be disposed of in terms of the Memorandum of Understanding.

(3.) The parties have also filed an application in terms of the settlement for dissolution of their marriage by mutual consent and for quashing of the criminal cases.