Sakaldeep Gaur vs The State Of Jharkhand
2022 Latest Caselaw 4951 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 2670 of 2014
                               ------

Sakaldeep Gaur                        ...   ...   Petitioner
                               Versus
1. The State of Jharkhand
2. Deepak Kumar             ...     ...     Opposite Parties
                    --------
CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR
                    --------
For the Petitioner          : Mr. Lukesh Kumar, Advocate
For the State               : Mr. Shailesh Kumar Sinha, A.P.P.
                    --------

Order No. 04 / Dated: 07th December, 2022

Learned counsel for the petitioner and learned counsel for the State as also learned counsel for opposite party No. 2, are present.

Learned counsel for the parties have jointly submitted that the dispute is related with respect to the sale and purchase of the landed property through power of attorney and in this view of the matter it is jointly submitted that let the matter be referred to the Mediation Centre to explore the possibility of resolving the dispute amicably between the parties.

The Secretary, District Legal Services Authority, Dhanbad is directed to depute one good Mediator to hold the process of mediation in order to resolve the dispute amicably between both the parties.

The learned counsel appearing on behalf of both the parties including the petitioner and opposite party No. 2 is directed to ensure the presence of the petitioner and opposite party No. 2 on 18.01.2023 at 11:00 A.M. before the Mediation Centre, District Legal Services Authority, Dhanbad.

Let a copy of this order be sent to the Secretary, District Legal Services Authority, Dhanbad and also to the Principal District & Sessions Judge, Dhanbad to ensure that after completion of the process of mediation the report is furnished to this Court positively thereafter. Further, it is also directed that the Mediator of the Mediation Centre at District Legal Services Authority, Dhanbad shall issue fresh notice if any one of the patties does not appear or appears to ensure their presence and participate in the process of mediation.

-2- Cr.M.P. No. 2670 of 2014

In the meantime, let the present status of this case be called for from the concerned Court regarding the status of this case in the light of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299.

The report must be received within four weeks from the date of receipt of this order.

Let this order be communicated either through FAX or Email.

MM                                               (Navneet Kumar, J.)