Nandini Sarkar vs Abhishek Sarkar
2022 Latest Caselaw 4955 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 109 of 2022
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              Nandini Sarkar                                            ----Appellant
                                        Versus
              Abhishek Sarkar                                           ---- Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant : Ms. Shruti Shrestha, Advocate For the Respondent : Mr. Anjani Kumar, Advocate

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03/07.12.2022 Respondent has entered appearance through Caveat.

Second copy of Interlocutory Application has been filed today. We have heard learned counsel for the parties on the prayer for condonation of delay of 8 days in preferring the instant Memo of Appeal.

On being satisfied with the ground urged and on consideration of submission of learned counsel for the parties, delay being minor, is condoned.

Consequently, I.A stands disposed of.

The marriage has been solemnized and registered on 24th January, 2018 as per Hindu rites and rituals before Special Marriage Officer at Chaibasa. There is a male child born out of the wedlock. Petitioner-husband had got decree of restitution of conjugal rights by impugned judgment dated 16th August, 2022 passed by the Court of learned Principal Judge, Family Court, Chaibasa. The suit was instituted under Section 22 of Special Marriage Act, 1954.

Learned counsel for the parties agree that an effort for amicable settlement of matrimonial dispute between the parties can be explored through mediation at JHALSA at this appellate stage also.

In that view of the matter, let both the parties appear before the learned Member Secretary, JHALSA on 16th December, 2022 at 10.30 a.m. Learned Member Secretary, JHALSA can also be approached on the following numbers:

Cell No. 8986601912 Landline no. 0651-2482392

On their approaching, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Parties are expected to cooperate in the mediation proceedings with an open mind and attend each of the sittings.

Respondent shall pay a sum of Rs. 1250/- towards incidental and travelling expenses to the appellant on each date, she participates in the mediation proceedings, in presence of the learned Mediator, JHALSA. If the parties are

able to arrive at an amicable settlement, terms and conditions thereof be reduced in writing under their joint signature and be submitted along with the report four weeks thereafter.

List it in the week of 30th January, 2022 along with the report.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) jk/