AMICHAND Vs. VIDHYA DEVI

JUDGEMENT

(1.) Learned counsel for the parties submit that in pursuance of the directions issued by this Court on 19/9/2022, the parties have appeared before the Mediation Centre at Sri Ganganagar and have settled the matter in the mediation proceedings.

(2.) Learned counsel for the parties are in agreement that in terms of the settlement arrived at between the parties before the Mediation Centre of Sri Ganganagar Court, the present writ petition may be disposed of.

(3.) Considering the submissions made at the Bar, this Court deems it just and proper to dispose of the present writ petition in terms of the agreement entered into between the parties dtd. 17/9/2022 which reads as under: <IMG>JUDGEMENT_212_LAWS(RAJ)11_2022_1.JPG</IMG> <IMG>JUDGEMENT_212_LAWS(RAJ)11_2022_2.JPG</IMG> <IMG>JUDGEMENT_212_LAWS(RAJ)11_2022_3.JPG</IMG>