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Judgment
6 paragraphs · 175 wordsS.G. Pandit, J
This Court by the order, dated 13.9.2023, referred the petition to Mediation to explore the possibility of settlement.
The learned Counsels appearing for the parties would submit that the dispute between the petitioner and the respondent is settled before the Mediation in terms of the Memorandum of Settlement dated 27.10.2023.
In the light of the above settlement, learned Counsels would pray for disposal of the civil petition with a request to forward the mediation report to the Family Court at Bangalore for passing appropriate orders in M.C.No.127/2022. It is submitted that M.C.No.127/2022 is posted on 18.11.2023 before the VI Additional Principal Judge, Family Court, Bengaluru and the parties would appear before the Family Court on the said date.
Taking note of the above submission of the learned Counsel for the parties, the present petition stands disposed of.
The Registry is directed to forward the Mediation Report dated 27.10.2023 to the VI Additional Principal Judge, Family Court, Bengaluru with a direction to place the same in M.C.No.127/2022 forthwith.