ASHU KHURANA DUTT Vs. ANEESHA ASHU DUTT

JUDGEMENT

(1.) I have heard learned counsel for the parties on this petition. During the course of today's proceedings, it was my firm opinion that the parties ought to put an end to all the disputes between them. Accordingly, I requested the parties who were also present in the Court, to sit down along with their counsel and try and work out the modalities to resolve the disputes. The parties and their learned counsel readily agreed to make another attempt in this direction.

(2.) There are multiple proceedings between the parties, pending before different forums. The record would also indicate that in the past, even before the Apex Court, strenuous efforts were made to resolve the disputes between the parties. The parties were also before an eminent mediator who is said to have taken extensive efforts for more than four months, to bring about resolution of the disputes.

(3.) It is on this backdrop, out of the scores of proceedings between the parties, today this one cause is listed before this Court. I am glad and happy that the parties accepted the suggestion of the Court to bring about an amicable settlement of the long pending disputes between them.