BHAVNABEN MURLIDHAR Vs. JAYANTILAL TEJAJI NAGAR

JUDGEMENT

(1.) Heard learned advocate Mr. Harshadray Dave on behalf of the appellants and learned advocate Mr. Arpit P. Patel on behalf of the respondent.

(2.) Learned advocates would jointly submit that in pursuance of the order dtd. 13/1/2023, the matter had been referred to the Mediation Committee attached with the High Court and whereas, by intervention of the learned Mediator, the parties have settled the dispute and whereas a Memorandum of Understanding which had been submitted by the parties before the learned Mediator and which has been endorsed by the learned Mediator is placed on record.

(3.) Learned advocates would submit that since there are certain obligations which have to be performed specifically, as per the agreement, some suitable directions may be issued by this Court.