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Bombay High Court

Anita D/O Rajkumar Das Palak Divorcee Of ... vs Vijay S/O Prakashlal Wadhwani on 13 August, 2021

Author: Manish Pitale

Bench: Manish Pitale

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                     CRI. APPLN. (APL) NO. 1107 OF 2019
                          Vijay Prakashchandra Wadhwani
                                        -Vs.-
             Palak Vijay Wadhwani @ Anita Rajkumar Das and another

                      CRI. WRIT PETN. NO. 963 OF 2019
                          Vijay Prakashchandra Wadhwani
                                        -Vs.-
             Palak Vijay Wadhwani @ Anita Rajkumar Das and another

                           CRI. WRIT PETN. NO. 240 OF 2020
                               Anita Rajkumar Das and another
                                            -Vs.-
                                 Vijay Prakashlal Wadhwani

                      CRI. WRIT PETN. NO. 1066 OF 2019
                            Vijay Prakashlal Wadhwani
                                       -Vs.-
             Palak Vijay Wadhwani @ Anita Rajkumar Das and another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr.N.S.Warulkar, counsel for Vijay Wadhwani.
                                       Mr.R.M.Pande, counsel for Palak & Aditya Wadhwani.



                                                CORAM : MANISH PITALE, J.

DATE : 13.08.2021 In the application and writ petitions, attempt of mediation was undertaken so as to settle the disputes between the parties.

2. Report received from the Coordinator of the Mediation Centre of this Court shows that the disputes between the parties have been settled and an agreement dated 31/07/2021, is executed in the KHUNTE ::: Uploaded on - 13/08/2021 ::: Downloaded on - 14/08/2021 06:47:03 ::: 16-apl1107.19+3.odt 2/2 presence of the learned Mediator, demonstrating that the disputes have been settled in terms of the conditions stated in the said agreement.

3. In view of the above, the application and the writ petitions are disposed of, in terms of the agreement dated 31/07/2021, entered into between the parties.

4. The parties are directed to abide by the terms of the agreement dated 31/07/2021.

JUDGE KHUNTE ::: Uploaded on - 13/08/2021 ::: Downloaded on - 14/08/2021 06:47:03 :::