Mr. George Raju Singh vs Mrs. Nisha Nidhi
2022 Latest Caselaw 2517 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      First Appeal No. 58 of 2021

             Mr. George Raju Singh                   ---          ---   Appellant
                                               Versus
              Mrs. Nisha Nidhi                       ---          ---  Respondent
                                                    ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant: Mr. Suraj Kishore Prasad, Advocate For the Respondent: M/s Shresth Gautam, Rajarshi Singh, Advocates

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04 / 07.07.2022 Surviving defects have been removed.

2. Learned counsel for the parties agree that an effort for amicable settlement of matrimonial dispute between the parties can be made through mediation at JHALSA at this appellate stage also. Respondent-wife has got a decree of divorce vide judgment and decree dated 05.08.2021 and 12.08.2021 passed in Original Suit No. 238/2016 by the Court of learned Principal Judge, Family Court, Jamshedpur under Section 10(x) of the Divorce Act, 1869.

3. Accordingly, let the parties appear before the learned Member Secretary, JHALSA on 14.07.2022 at 10.30 a.m. He can also be approached on the following phone nos.

Cell No. 8986601912 Landline no. 0651-2482392

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

5. Let the matter be listed in the week of 29th August 2022 along with the report.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/