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Judgment
7 paragraphs · 227 wordsKrishna S.Dixit, J
These matters were referred to mediation and Prof. Dr. B Krishnegowda of Mysuru on request of the Court having graciously mediated has brokered peace between the estranged couple so much so that now they are happily residing together along with their pretty child since about four months or so.
In the above circumstances, all cases between the reconciled parties need not be kept pending any longer as the hanging swords. In view of that, all cases/proceedings between the parties namely, M.C.No.1677/2019, G &W.C. No.113/2019, M.C.No.1116/2021, Crime No.102/2021, Cr..P.No.5762/2021 & Crl.Misc. No.177/2021 stand hereby disposed off.
The learned judges of the Courts below and the Jurisdictional police before whom the respective matters are pending, are requested to dispose off them by making formal orders.
Petitioner has undertaken to pay to Prof. Krishne Gowda a sum of Rs.1,00,000/- as Gourava Sambhaavana and report compliance to the Registrar General of this Court within four weeks failing which, he shall pay 25% of the same as additional sum.
This Court places on record its immense appreciation for the yeoman service rendered by Prof. B Krishne Gowda, a renowned scholar who has been working relentlessly for the welfare of the Society.
Registry is directed to send a copy of this judgment to Prof. B Krishne Gowda, by speed post forthwith, after ascertaining his address.