Bikram Pandit vs Bibha Pandit
2022 Latest Caselaw 1132 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 20 of 2021

              Bikram Pandit                         ---          --- Appellant
                                              Versus
              Bibha Pandit                          ---         ---   Respondent
                                                   ---

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

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For the Appellant: Mr. Naveen Kr. Jaiswal, Advocate For the Respondent: Ms. Shalaka Srivastava, Advocate

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04 / 23.03.2022 Respondent has entered appearance on notice through learned counsel Ms. Shalaka Srivastava.

2. Learned counsel for the parties agree that an effort for amicable settlement of dispute may be explored through mediation at JHALSA at the appellate stage. Parties are from Jamshedpur and are ready and willing to attend mediation physically at JHALSA. Respondent-wife has got ex-parte decree of divorce in her favour by the impugned judgment passed by the learned Additional Principal Judge, Additional Family Court, Jamshedpur.

3. In that view of the matter, let the parties appear before the learned Member Secretary, JHALSA on 29.03.2022 at 10.30 am. Member Secretary 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 should attend the mediation proceedings with an open mind and attend each of the sittings. Appellant- husband shall pay a sum of Rs. 1,250/- towards travelling and incidental cost to the Respondent on each date she attends the mediation, in the 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.

5. Matter be listed in the week of 09th May 2022 along with the report.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/