ROHITH THAMMANA GOWDA Vs. RAJINI NALINI RAMESH

JUDGEMENT

(1.) In addition to the directions issued in paragraph 18(i) to (iv) of the judgment dtd. 29/7/2022, the following direction shall be read as direction No. 18 (v) of the said judgment:

(2.) The parties shall file a joint application before the Superior Court of Washington, County of King, United States of America duly signed by their respective counsel for mirroring the judgment dtd. 29/7/2022.

(3.) List this matter after 10 days to enable the parties place on record the mirror order.