Mrs. Sunita Rajkumar Bafna vs Mr. Rajkumar S. Bafna
2021 Latest Caselaw 164 Bom

                                                               11 - FCA. 188-2017

VPH
             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                FAMILY COURT APPEAL No. 188 of 2017
                               With
               CONTEMPT PETITION (St.) No. 5148 of 2020
                                In
                  CIVIL APPLICATION No. 109 of 2017
      Sunita Rajkumar Bafna                ...      Petitioner / Applicant
           Vs.
      Rajkumar Sumermal Bafna              ...      Respondent
                                       ***
      Ms. Sapna Rachure, for the Petitioner / Applicant / Appellant.
      Mr. Shanay Bafna a/w Vivek Shama i/b Vivek Kantawala & Co, for
      Respondent.
                                       ***
                                     CORAM : K. K. TATED, &
                                             N. R. BORKAR, JJ.

                                     DATE      : JANUARY 5, 2021

      PC :

1. Heard the learned counsel for the parties.

2. The Petitioner / Appellant - wife is challenging the

judgment and decree dated 27th December, 2016 passed by the Family

Court No. 7, Mumbai in Petition No. A-974 of 2010.

3. The learned counsel appearing for both the parties submit

that they tried to settle the matter out of Court. But since there were

differences, the matter could not be settled. Both the learned counsel

submit that the matter may be referred to the mediator, since there are

chances of settlement.

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4. The matter is referred to the mediator to explore the

possibilities of settlement.

5. By consent of parties, advocate Mr. S. G. Deshmukh,

having address : 603 B, Appolo Pride Enclave, Baji Prabhu Deshpande

Road, Vishnu Nagar, Naupada, Thane (W) 400 0602, Mobile No.

9820017769, Office (Tel.) 022-25378065, email :

sgdeshmukh100gmail.com, is appointed as the mediator in this matter.

6. The learned counsel for the appellant / petitioner - wife

undertakes to provide papers and proceedings of the case to the

mediator within one week from today.

7. Both the learned counsel for the parties undertake to co-

operate the mediator for settlement of the dispute between the parties.

8. Both the parties shall bear the mediation expenses,

equally.

9. The High Court Mediation Centre shall inform the learned

mediator about his appointment in the matter.

10. This Court expects that the mediator would submit his Digitally signed by report on or before 30 January, 2021.

                       th
                                                                              Vinayak Vinayak    P.
                                                                                       Halemath
                                                                              P.
11.          The parties to act on an authenticated copy of this order.       Halemath Date:
                                                                                       2021.01.07
                                                                                       17:00:54
                                                                                       +0530

129. S.O. to 4th February, 2021.

          Sd/-                                           Sd/-
[N. R. BORKAR, J.]                              [K. K. TATED, J.]

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