Richa Singh vs Principal Judge, Family Court, ...
2017 Latest Caselaw 3767 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5290 of 2017
 

 
Petitioner :- Richa Singh
 
Respondent :- Principal Judge, Family Court, Kanpur And Another
 
Counsel for Petitioner :- Awadh Bihari Pandey
 

 
Hon'ble Mrs. Sunita Agarwal,J.

After a brief submission, learned counsel for the petitioner submits that the petitioner/wife is ready to mediate with the respondent no.2/her husband and pleads that the matter be referred to the Mediation and Conciliation Centre, High Court Allahabad. As the dispute is matrimonial in nature, in order to give a chance to the parties the matter is being referred to the Mediation and Conciliation Centre, High Court Allahabad.

The Mediation and Conciliation Centre shall issue notice to the respondent no.1/husband intimating the date fixed before it. The Mediation report shall be submitted by the next date fixed.

The matter be listed after a period of three months before the appropriate Court with the Mediation report.

Order Date :- 29.8.2017

Savita