PANKAJBHAI HARSHADBHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for seeking following reliefs:-

(2.) When the matter is called out, learned advocate Mr. Shyamal Bhimani for the petitioner has submitted that during the pendency of the proceeding, parties have arrived at settlement whereby the petitioner, who is husband is required to pay Rs.25.00 lakhs towards full and final settlement. Out of this, the petitioner has already paid Rs.5.00 lakhs till today. Rest of the amount is required to be paid as per the scheduled prescribed in terms of agreement for settlement.

(3.) The agreement for settlement is already placed on record, which is also notarized and is part of this petition and the same is taken on record.