Smt.Gori And Anr. vs Dilip Solanki
2022 Latest Caselaw 14025 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 101 of 2014 (SMT.GORI AND ANR. AND OTHERS Vs DILIP SOLANKI)

Dated : 31-10-2022 None for the parties.

This revision is filed against the order dated 26.08.2013 passed by Principal Judge, Family Court, Ujjain whereby the application filed by petitioner no.1 was rejected and petitioner no.2 was awarded Rs.2,000/- p.m. as interim maintenance.

The dispute involved in this matter can be resolved with the assistance of

the Mediator.

Principal Judge, Family Court, Ujjain is directed to appoint a Mediator in this matter placed at Ujjain.

Registry is directed to send copy of the judgment and other relevant documents to the Principal Judge, Family Court, Ujjain List after receipt of the report of the Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 31-10-2022 18:02:24