MONIKA ADITYA MEHTA Vs. ADITYA MEHTA

JUDGEMENT

(1.) The petitioner and respondent have settled their disputes amicably. The Consent Terms tendered on record to that effect are marked 'X' for the purpose of identification.

(2.) For the ease of reference a scanned copy of the consent terms is reproduced hereunder : <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_1.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_2.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_3.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_4.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_5.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_6.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_7.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_8.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_9.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_10.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_11.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_12.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_13.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_14.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_15.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_16.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_17.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_18.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_19.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_20.jpg</IMG> <IMG>JUDGEMENT_130_LAWS(BOM)6_2023_21.jpg</IMG>

(3.) The undertakings recorded in consent terms are accepted as undertakings to this Court. The Writ Petition is disposed of in terms of Consent Terms marked 'X'.