Shri.Arun Sopanrao Raikar And Anr vs Smt.Sunita Madhukar Raikar
2022 Latest Caselaw 5954 Bom

                                                                                 48 -ii-ia 3562-17.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 3562 OF 2017
                                                        IN
                                            FIRST APPEAL NO. 680 OF 2019

                        Arun Sopanrao Raikar & Anr.                             ..Applicants
                                      v/s.

                        Sunita Madhukar Raikar                                  ..Respondents

                        Mr. Jagdishkumar Sanjeev Hegde for the Appellant.
                        Mr. Vaibhav Kulkarni i/b. Khandeparkar & Associates for the
                        Respondent.

                                                      CORAM : ANUJA PRABHUDESSAI, J.

DATED : 27th JUNE, 2022.

P.C.

1. Considering the nature of the dispute and the relationship between

the parties, an endeavor needs to be made to explore the possibility of

amicable settlement. Parties to take necessary instructions and suggest

the name of a Mediator.

2. Execution and implementation of the impugned judgment is

stayed till the next date.

3. Stand over to 04.07.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.06.29 (ANUJA PRABHUDESSAI, J.) 12:09:53 +0530

P P SALGAONKAR 1 of 1