DALWINDER KAUR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is an application, filed on behalf of respondent No. 2, seeking appropriate directions pursuant to settlement dtd. 30/7/2025, entered into between petitioner No. 2 and respondent No. 2

(2.) It is submitted that during the pendency of proceedings, all the matrimonial disputes between the parties have been settled vide settlement agreement dtd. 30/7/2025 before "Samadhan", Delhi High Court Mediation and Conciliation Centre and petitioner No. 2 and respondent No. 2 have agreed to dissolve their marriage by way of mutual consent.

(3.) It has been submitted that the first motion petition has already been allowed on 18/8/2025 and second motion petition has been filed on 7/11/2025 before learned Principal Judge, Family Courts, Tis Hazari District, and is presently pending.