L K Vs. R K

JUDGEMENT

(1.) Learned counsel appearing on behalf of the parties state that the latter by way of Settlement Agreement dated 23rd November, 2017, have arrived at an amicable resolution of the underlying disputes with the aid and assistance of the Delhi High Court Mediation and Conciliation Centre.

(2.) A perusal of the said settlement agreement dated 23rd November, 2017, reflects as follows:

(3.) We have been informed by the parties that in pursuance to the above amicable settlement, they have been living together since 17th October, 2017.