(1.) Learned advocate for the applicants states that the matter has already been settled between the parties outside the Court.
(2.) Mrs. Nisha M. Parikh, learned advocate for the respondent no.2 states that this is a matrimonial dispute and it has been settled. Mr. Jaimin A. Gandhi, learned advocate for the respondent no.3 states that the matter is settled. Ms. Darshini Mehta, respondent no.2 is present in the chamber of learned advocate Mrs. Nisha Parikh and confirms that she has received Rs.5 lakhs as permanent alimony and she is now not interested in prosecuting against the present applicants. Mrs.Parikh, learned advocate states that she has already filed petition under Section 13-B of the Hindu Marriage Act for seeking divorce.
(3.) Rule. Learned Additional Public Prosecutor as well as learned advocates appearing for the respondents no.2 and 3 waive service of Rule on behalf of the respective respondents.