DILIP KUMAR HUSMUKHLAL MISTRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate, Mr. Hardik A. Dave for the petitioners, learned APP, Mr. L.R. Pujari for the respondent No. 1 and learned Advocate, Mr. Y.M. Thakkar for the respondent No. 2.

(2.) Rule. Learned APP, Mr. L.R. Pujari for the respondent No. 1 and learned Advocate, Mr. Y.M. Thakkar for the respondent No. 2 waive service of notice of rule.

(3.) The learned Advocates for the respective parties have jointly submitted that the matter is settled between the parties and copy of the terms of settlement produced by the learned Advocate for the petitioners is ordered to be taken on record. It is further submitted that both the husband and the wife have decided to take divorce and for which, they will approach the competent Court for obtaining consent decree. It is also submitted that an amount of Rs. 25,00,000 (Rupees twenty-five lakh only) is paid by the husband towards the permanent alimony of the wife. In view of the above, it is submitted that the complaint may be quashed.