SUNITA MOTIRAM AHUJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocates for the parties as well as the learned Mediator and the learned Co-ordinator appointed by this Court.

(2.) Learned Mediators as well as learned Co-ordinator have jointly submitted that pursuant to the orders of this Court, the Mediators had series of discussion and meetings with the parties concerned and ultimately the parties have settled the issues inter se and that they would be seeking appropriate orders from this Court as per the deed of settlement dated 07- 07-2021. In view thereof, the following orders are passed.