FA/122/2019
2021 Latest Caselaw 747 UK

08.03.2021
             FA No. 122 of 2019
             Hon'ble Raghvendra Singh Chauhan, C.J.
             Hon'ble Alok Kumar Verma, J.

Mr. Pawan Mishra, learned counsel for the appellant.

Mr. Ramji Srivastava, learned counsel for the respondent.

Both the learned counsel for the

parties are, ad idem, that the parties

were referred to the Mediation Centre.

According to the report of the

Mediation Centre, the parties have agreed

to certain terms and conditions.

However, before any final judgment

and decree can be passed by this Court,

it is imperative that both the parties be

present before this Court. Therefore, the

appellant, Pooja Sharma and the

respondent, Sanjeev Sharma are directed

to be present before this Court. Ms. Pooja

Sharma shall be present before this Court through video conferencing, and Mr.

Sanjeev Sharma shall be present before

this Court physically.

List this case on 16.03.2021.

(Alok Kumar Verma, J.) (Raghvendra Singh Chauhan, C.J.) 08.03.2021 08.03.2021 NISHANT