Pardesh Raina vs Renu Pandita
2021 Latest Caselaw 177 j&K

                                                                  Serial No. 501




               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU

                                                         MA No. 90/2004
                                                         IA No. 308/2004

Pardesh Raina                                               ...Appellant(s)

                       Through:- Mr. V.R. Wazir, Sr. Advocate with
                                 Mr. Neeraj Magotra, Advocate.

                          v/s

Renu Pandita                                               ....Respondent(s)

                       Through:- Mr. Ashok Bhan, Advocate.



Coram:       HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                     ORDER

1. Perusal of the record reveals that the appellant has instituted a

petition in terms of Section 13 of Hindu Marriage, Act for divorce against

the respondent. The said petition seemingly has been filed in the year 2004.

The petition came to be dismissed in terms of judgment and decree passed

by the Court of Additional District Judge (Matrimonial Cases) Jammu, dated

23.03.2004. The said judgment and decree is under challenge before this

Court in the instant appeal.

2. Learned counsel for the parties, expressed a desire to explore a

possibility of resolution of the dispute/ differences between the parties

mutually through the intervention of a Mediator.

3. Having regard to the nature of controversy involved in the matter

being matrimonial one, this Court deems appropriate even at this stage, to

provide a chance to the parties for exploring a possibility of reconciliation

through an expert mediator working in the Mediation Centre of this Court.

4. Registry to transmit a copy of the scanned record to any Mediator on

the rolls of the Mediation Centre of this Court by or before the next date of

hearing for mediation.

Parties to appear before the Mediator so nominated on 23.03.2021.

The instant matter shall lie over till the receipt of result of mediation.

(JAVED IQBAL WANI) JUDGE

Jammu 23.02.2021 Renu

RENU BALA 2021.02.25 17:00 I attest to the accuracy and integrity of this document