- (1.) This Court by its order dated 21.01.2020 directed the parties to appear before the Supreme Court Mediation Centre for resolution of their matrimonial disputes.
(2.) The parties have appeared and interacted with They have amicably us through video conferencing. settled all the disputes and have reduced the settlement terms into writing in the form of Settlement Agreement, which reads thus: JUDGEMENT_62_LAWS(SC)4_2021_1.jpg JUDGEMENT_62_LAWS(SC)4_2021_2.jpg JUDGEMENT_62_LAWS(SC)4_2021_3.jpg JUDGEMENT_62_LAWS(SC)4_2021_4.jpg
(3.) A formal joint application (I.A. No.30625/2021) has been moved by the parties for grant of divorce by mutual consent under Article 142 of the Constitution of India and for withdrawal/quashing/ disposing of all cases/complaints pending between them.;