V. SHRUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed seeking a writ of habeas corpus for production of minor children of the petitioner as well as respondent No.5 viz., Master Ryan Jawahar P.S. and Master Evan Jawahar P.S.

(2.) In compliance of the order dtd. 13/3/2023, respondent No.4 had produced the children before us.

(3.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably resolved. In this connection, our attention has been invited to the joint memo filed on behalf of the parties, which has been duly signed by them. The terms and conditions of the settlement read as under: