SWATHMA NISHTTANANDA SARASWATI Vs. NITIN

JUDGEMENT

(1.) Parties present with their respective counsels.

(2.) On behalf of respondent No.1, learned Senior counsel, Sri.S.S.Yadrami present.

(3.) The contents of the joint memo read over to the parties. Parties agree that the contents of the joint memo depict true terms of settlement and there is no force, undue influence or coercion in reaching out the terms of joint memo.