AO/117/2021
2023 Latest Caselaw 2453 UK

               Office Notes, reports,
SL.           orders or proceedings or
      Date                                                       COURT'S OR JUDGES'S ORDERS
No           directions and Registrar's
               order with Signatures

                                          A.O. No. 117 of 2021
                                          Hon'ble Vivek Bharti Sharma, J.

Mr. D.C.S. Rawat, counsel for the appellant. Mr. Mohd. Azim, counsel for the respondents.

2. Counsel for the parties would submit that the appellant has challenged the judgment and award on the ground that the Tribunal has also considered the allowances as income of the deceased and the said issue can be settled in the National Lok Adalat.

3. This Court is of the considered view that before referring the matter for Lok Adalat, the matter needs mediation also.

4. In view of the above, the parties are directed to appear before the Registrar (Protocol) for Mediation on 04.09.2023 at 3.00 P.M. who will make an effort for mediation and to submit report before this Court on 06.09.2023.

5. List this case on 06.09.2023.

6. Counsel for the parties shall ensure the presence of the parties before the Mediation Centre.

(Vivek Bharti Sharma, J.) 23.08.2023 Mamta