SMT. RACHANA KAPUR Vs. VIKRANT GUPTA

JUDGEMENT

(1.) Both the learned counsels have submitted before the Court that the matter has been settled amicably between the parties out of Court and they are filing a Memo of Settlement dated 27.04.2018 to this effect, duly signed by both the parties, who are also present in the Court.

(2.) The said Memo of Settlement dated 27.04.2018 is taken on record and the same reads as under:-"Memorandum of Settlement

(3.) In terms of the above, the present writ petition accordingly is disposed of. No costs.