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Judgment
3 paragraphs · 136 wordsIn pursuance of the order passed by this Court matter was referred to the Mediation Centre of the Supreme Court. Parties have entered into a settlement agreement dated 08.10.2018.
Learned counsel for the respondent has handed over items, as mentioned in paragraph 4 of the settlement agreement, which is accepted by counsel appearing for the petitioner. The demand draft has already been handed over to the counsel for the petitioner.
In above view of the matter, we dispose of this petition in terms of the settlement. The cases referred to in paragraph 1 of the terms and conditions of settlement agreement stand closed. In peculiar facts of present case, we also, in exercise of our power under Article 142 of the Constitution of India, dissolve the marriage between the parties and grant a decree of divorce.