Rohan Mahto vs Anjali Devi And Another
2022 Latest Caselaw 3859 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           (Civil Appellate Jurisdiction)

                              FA No. 287 of 2017
                                   -----

Rohan Mahto                                            ... ....      Appellant
                                   Versus
Anjali Devi and another                               ....    ....Respondents
                                    -------

CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

------

For the Appellant : Mr. Awnish Shankar, Advocate For the Respondent No.1 : Mr. Shekhar Prasad Sinha, Advocate. For the Respondent No.2 : Mr. Abhinesh Kumar, Advocate

------

st Order No.11/Dated: 21 September 2022

This First Appeal has been filed by the husband challenging the judgment dated 31st August 2017 passed in Title Matrimonial Suit No. 209 of 2012.

By an order dated 26th February 2018, the parties were directed to appear before the learned Member-Secretary, JHALSA to participate in the mediation exercise.

The order dated 17th July 2018 records that mediation exercise before JHALSA did not succeed.

Yesterday this matter could not be heard as the learned counsel for the respondent No.1 was absent.

Mr. Shekhar Prasad Sinha, the learned counsel appears for the respondent No.1 and Mr. Abhinesh Kumar, the learned counsel appears for the respondent No.2.

Mr. Awnish Shankar, the learned counsel for the appellant states that one more opportunity may be given to the parties to explore possibility of amicable settlement of their dispute.

Mr. Shekhar Prasad Sinha, the learned counsel for the respondent No.1 has also taken consent from his client for participating in the mediation exercise before JHALSA.

Accordingly, the parties are directed to appear before Mr. Ram Singh, Principal, Delhi Public School, Satellite Colony, Dhurwa, Ranchi on

-2- FA No. 287 of 2017

15th October 2022 at JHALSA.

The appellant shall pay Rs. 1500/- to the respondent No.1 on each date of hearing before the Mediator at JHALSA for her travelling and other incidental expenses.

Post this matter on 24th November 2022. Irrespective of pendency of mediation exercise, the learned Mediator shall send an interim report to this Court before 24 th November 2022.

Let a copy of this order be sent to the learned Mediator and also to the Member-Secretary, JHALSA.

                                          (Shree Chandrashekhar, J.)


SB/Nibha                                     (Ratnaker Bhengra, J.)