Priyanka Satish Jadhav vs Satish Shankarrao Jadhav
2021 Latest Caselaw 9594 Bom

                                      1                909-CA.14486-19.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                 909 CIVIL APPLICATION NO.14486 OF 2019
              IN FCAST/38596/2019 WITH CA/14487/2019 IN
                            FCAST/38596/2019

                            PRIYANKA SATISH JADHAV
                                    VERSUS
                          SATISH SHANKARRAO JADHAV

                                       ...
                     Advocate for Applicant : Mr. Syed G. R.
                    Advocate for Respondent : Mr. S. S. Bora.
                                       ...

                               CORAM : RAVINDRA V. GHUGE, AND
                                       S. G. MEHARE, JJ.

                               DATE    : 22.07.2021

     PER COURT :-

1. The applicant-former wife prays for condonation of delay

of 292 days caused in filing the Family Court Appeal for

challenging the judgment dated 19.11.2018 delivered by the

learned Family Court, vide which, the marriage of the applicant

with the respondent-husband has been dissolved.

2. Mr. Bora, the learned advocate appearing for the

respondent submits that an affidavit-in-reply has been filed on

22.03.2021. After the impugned judgment was delivered and

post the appeal period, the respondent has re-married. As

2 909-CA.14486-19.odt

such, the dissolved marriage between the applicant and the

respondent cannot be resurrected. He, however, is open to

participate in mediation proceedings, if this matter is referred

to a mediator at the High Court level.

3. The learned advocate for the applicant-former wife

submits that she has no objection, if Mr. S. K. Kadam, learned

advocate is appointed as a Mediator. Mr. Bora is agreeable on

instructions.

4. In view of the above, the Registry shall process the

papers so as to be handed over to the learned Mediator, Mr.

Kadam. The learned advocates are at liberty to contact the

learned Mediator for listing the mediation proceedings on a

suitable date. After the mediation proceedings are concluded,

preferably within two (2) months, the learned Mediator shall

tender his report to this Court.

5. The litigating parties are at liberty to circulate this

matter after receipt of the mediation report.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.) ...

vmk/-