SAVITRI Vs. PRASHANT

JUDGEMENT

(1.) In this petition the petitioner has sought for the following reliefs :

(2.) The petitioner and respondent Nos.1, 2, 3 and 7 have filed a joint memo, which reads as under :

(3.) Both parties are present and have admitted that they have singed the Joint Memo. The parties have been identified by their respective counsel. Petition is accordingly disposed off and the suit stands decreed in terms of the Joint Memo.