Jogendra Paik vs Smt. Nishiba Paik
2021 Latest Caselaw 3701 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                     FAM No. 207 of 2016

                          Jogendra Paik Versus Smt. Nishiba Paik




 14/12/2021         Shri Sunil Sahu, counsel for the appellant.

                    Ms. Nirupama Bajpai, counsel for the respondent.

Learned counsel for the respondent would submit that the only issue on which the parties have landed into matrimonial dispute is that husband insisted to leave the Government job of the wife, which is apparent from the record at para 11 of the judgment.

Learned counsel for the appellant would submit that they may take a trial to settle the issue.

In view of this, the case is sent to the Mediation Center, wherein the parties may appear before the mediator to settle their dispute.

List it after the Mediation report is received.

                           Sd/-                                         Sd/-
                    (Goutam Bhaduri)                              (Rajani Dubey)
                       Judge                                         Judge




H.L. Sahu