A J Vs. S P

JUDGEMENT

(1.) In pursuance to the directions issued by this Court by way of its order dated 23.11.2017, learned counsel appearing on behalf of the parties inform us that they have entered into terms of settlement today i.e. 07.12.2017. The terms of the settlement have been handed over in Court today which are as follows:-

(2.) The terms of settlement have been signed on behalf of the respondent Ms. S P, who is present in person, and by Ms. Nidhi Mohan, learned counsel appearing on behalf of the appellant, on instructions received by her from the appellant vide an email of the even date, which is also annexed to the terms of settlement.

(3.) The said terms of settlement entered into between the parties are lawful and the same are taken on record and exhibited as Ex.C1.