VISHAL GULHATI Vs. SUSHMA GULHATI

JUDGEMENT

(1.) Amended memo of parties filed by the decree holder is taken on record.

(2.) Present petition has been filed by the decree holder under Order XXI CPC seeking execution of the decree and judgment dated 9/10/2019.

(3.) Vide order dated 3/8/2021, the matter was referred to Delhi High Court Mediation and Conciliation Centre (SAMADHAN) for making an effort to amicably resolve their disputes.