MAYUR SHANTILAL MOTANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.

(2.) This application is filed with the following substantive prayer:-

(3.) I say that the Applicant/Original Accused and I have mutually resolved all our differences, reached an amicable settlement and dissolved our marriage by filing consent terms in Petition A-3053 of 2017 before the Hon'ble Family Court at Bandra.