KRIMAL KISHORBHAI GANDHI Vs. NONE

JUDGEMENT

(1.) Heard Mr. Krunal Agrawal, learned advocate on record for the petitioners.

(2.) Pursuant to the order dtd. 23/4/2025, passed by this Court the parties have appeared before the learned Mediator attached with the Gujarat High Court, Mediation Center. The learned Mediator has reported that the parties were heard at length and they have successfully agreed to resolve their dispute amicably. The learned Mediator had also verified the fact that there is no scope of any cohabitation between the parties. The memorandum of understanding dtd. 2/5/2025 has also been placed on record along with the report. The same reads as under :-

(3.) The aforesaid memorandum of understanding has been signed by the respective parties in presence of the learned Mediator.