JAYANT AMRITANAND SHUKLA Vs. MALA SHUKLA

JUDGEMENT

(1.) Heard.

(2.) This court tried its level best to bring about an amicable settlement, but unfortunately, failed.

(3.) There is no dispute about the fact that the first motion was moved and the parties made a statement before the court but the respondent/wife is not willing to continue and she has withdrawn her consent. Some negotiations did take place but ultimately failed.