MANU Vs. KRISHAN CHAND

JUDGEMENT

(1.) BOTH the petitioner and respondent are present along -with their counsel in Court. They submit that without prejudice to their rights and contentions in the proceedings pending before the trial court, this petition is disposed of by a consented order to the following effect :

(2.) UPON the deposit of the requisite expenses by the petitioner, the Centre for Cellular and Molecular Biology, Hyderabad, is directed to conduct the D.N.A. test, in accordance with rules. The report be submitted within three months from today.

(3.) THE above terms being the consented terms shall form part of the order of this Court and would be treated as the undertaking to Court.