Shabnam vs Usman Ali And Anr
2017 Latest Caselaw 1497 Del

$~5.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 143/2017 and CM APPL. 5216/2017, 5218/2017
       SHABNAM                                           ..... Appellant
                           Through: Mr. P. Suresh, Advocate

                           versus


       USMAN ALI AND ANR                                        ..... Respondents
                    Through: None

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 20.03.2017

1. The appellant/plaintiff is aggrieved by the order dated 24.09.2016 passed by the learned trial court rejecting her suit for partition and permanent injunction instituted against her siblings, on an application filed by the respondents/defendants under Order VII Rule 11 CPC.

2. On the last date of hearing, learned counsel for the appellant had sought an adjournment on the ground that he was not prepared with the brief. Today, he states on instructions that the appellant does not wish to press the present appeal on merits and requests that only a limited notice may be issued to the respondents to enable the parties, who are siblings, to sit across the table and negotiate a settlement, if possible.

3. While disposing of the present appeal alongwith the pending applications, on the appellant filing the process fee within one week, by ordinary process and speed post, limited notice is issued to the respondents,

calling upon them to state if they would be ready and willing to mediate their dispute with the appellant/plaintiff, returnable on 14.07.2017.

HIMA KOHLI, J MARCH 20, 2017 rkb