KAVITHA H N Vs. RAJIV RAMANJANI

JUDGEMENT

(1.) THIS writ petition is directed against an order dated 10.7.2012 in G&WC No.229/2011 on the file of the 6th Additional Principal Judge, Family Court, Bangalore.

(2.) THE petitioner and the respondent are present before the Court and are identified by their learned Advocates. Learned Counsel for the parties submit that the matter has been settled between the parties. They have filed a joint memo which is as under:

(3.) IN view of disposal of the writ petition as above, I.A. No.1/2013 does not survive for consideration. It is accordingly dismissed. No costs.