M M KASHYAP Vs. SUREKHA KASHYAP

JUDGEMENT

(1.) Challenge in this writ petition is the orders dated 29.05.2014 and 24.12.2014 passed by the Principal Judge, Family Courts, Delhi.

(2.) While issuing notice in the matter on 07.09.2015, we had directed the parties to remain present in court on the next date of hearing i.e. on 03.11.2015. We had heard the parties in person and adjourned the matter for 26.11.2015 when broad terms of settlement were recorded. At the request of the parties, the matter was adjourned to 09.12.2015 to enable the parties to work out the modalities.

(3.) Today, parties have agreed to the following terms of settlement :