D.N. CHANDRASHEKAR Vs. A. N. AMBIKA

JUDGEMENT

(1.) Learned counsels from both side are appearing through video conference.

(2.) The petitioner through his learned counsel has filed a memo seeking permission for withdrawal of this petition stating that the matter has been amicably settled between the parties and they have been granted with a decree of divorce by the competent Court.

(3.) Learned counsel for the respondent submits his no objection to allow the memo.