A.J.DESAI,J. - (1.)By way of present appeal under Sec. 47 of the Guardians and Wards Act read with Sec. 19 of the Family Courts Act, the original applicant has challenged the judgment and order dtd. 22/7/2021 passed by the Principal Judge, Family Court, Gandhinagar in Civil Misc. Application No.6 of 2021, by which original applicant was permitted to meet the child on 2nd and 4th Sunday of each calendar month for the two hours i.e. 11:00 hrs to 13:00 hrs. in a day time.
(2.)During the pendency of present appeal, the matter was referred for mediation. The parties appeared before the Mediator and entered into Memorandum of Understanding before the Mediator. As far as custody of the child is concerned, it is handed over to the respondent and appellant is permitted to meet her child. The permanent alimony has also been paid by the husband. The report of Mediator dtd. 28/11/2022 along with Memorandum of Understanding is produced on record.
(3.)Today, parties have remained present before this Court. Both of them have stated that Memorandum of Understanding has been agreed upon before the Mediator and accordingly they shall file an application under Sec. 13B of the Hindu Marriage Act before the Family Court, Gandhinagar. They have agreed that all other proceedings shall come to an end.