Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants, learned counsel for the opposite party No. 2 and learned A.G.A. for the State.
(2.) ON the request of learned counsel for the applicants, another Bench of this Court, vide order dated 02.05.2011 had referred the matter to mediation centre. The Incharge mediation centre vide its report dated 22.11.2011 had reported that mediation between the parties has been successful whereby settlement agreement has been entered into between the parties by which, the applicant No. 2 namely Dhirendra Singh, (husband) and opposite party No. 2 namely, Smt. Guddi Devi, (wife) have agreed to live together as husband and wife, copy of which report is on record. Learned counsel for the applicants has argued that the matter has been compromised between the parties on 22.11.2011, therefore, the present case be finally decided.
(3.) IN view of the fact that the husband and wife do not want to pursue the case any further as stated by them. The matter is purely of personal nature and family dispute, which has been mutually settled between the parties, in view of the compromise dated 22.11.2011. Therefore, no useful purpose would be served in proceeding with the matter further.;