SANGEETA BAHL Vs. SURINDRA MAHAJAN

JUDGEMENT

(1.) The disputes between the parties stand settled and IA 10794/2021 has been filed under Order XXXIII Rule 3 of the Code of Civil Procedure, 1908.

(2.) The terms of settlement, as enumerated in para 5 of the application, read thus:

(3.) Learned Counsel for the parties are present during the hearing. They agree to abide by the terms of settlement.