Ishwar vs Jitendra
2021 Latest Caselaw 125 MP

                                                                         1                                  SA-114-2018
                                           The High Court Of Madhya Pradesh
                                                       SA-114-2018
                                                          (ISHWAR AND OTHERS Vs JITENDRA AND OTHERS)

         14
         Indore, Dated : 23-02-2021
                                    Shri Mohan Singh Thakur Chandel, learned counsel for the apellants.
                                    Shri A.S. Parihar, learned counsel for the respondents No.1 & 2.

This second appeal by defendant is directed against the judgment and decree dated 24/11/2017 passed by Ninth Additional District Judge, Ujjain in Civil Appeal No.22-A/2016 confirming the judgment and decree dated

02/05/2016 passed by Eight Civil Judge, Class-II, Ujjain in Civil Suit No.74- A/2014 decreeing suit for possession.

Parties are in close relation as transpired during course of arguments. Therefore, possibility of amicable settlement is not ruled out. This Court hereby appoints Ms. Rashmi Pandit as Mediator for mediating the differences between the parties, though, parties are at variance.

Let both the parties appear before Ms. Rashmi Pandit on 09/03/2021 for mediation.

List the case on 16/03/2021.

Mediation report be submitted on or before next date of hearing.

(ROHIT ARYA) JUDGE

vc

Digitally signed by VARSHA CHATURVEDI

VARSHA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh,

CHATURVEDI 2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67 d11d7f91045d81139f6792fbd4ae91f, cn=VARSHA CHATURVEDI Date: 2021.02.24 11:29:40 +05'30'