AO/25/2023
2023 Latest Caselaw 287 UK

                   Office Notes,
                      reports,
                     orders or
                   proceedings
SL.
        Date       or directions                   COURT'S OR JUDGES'S ORDERS
No
                        and
                    Registrar's
                    order with
                    Signatures
      13.01.2023
                                   AO No. 25 of 2023
                                   Hon'ble Vipin Sanghi, C.J.
                                   Hon'ble Alok Kumar Verma, J.

Mr. Neeraj Garg, learned counsel for the

appellant.

Learned counsel for the appellant submits that

the appellant is only seeking to arrive at a

settlement with the respondent so as to address

her need for shelter and accommodation for herself

and the minor child. While, at the same time, to

enable the appellant to proceed to complete the

transaction in respect of the property-in-question

with the prospective buyer.

We have perused the judgment, and we are not

inclined to interfere with the same, since all that

the Family Court has done is to protect the

respondents from being dispossessed from her

matrimonial home, where she is presently residing

with her minor daughter. However, since the

appellant wishes to make an offer to the respondent and to arrive at a settlement, for that

limited purpose, we issue notice to the respondent,

returnable by 29.03.2023. The appellant shall

deposit a sum of Rs. 10,000/- in this Court to meet

the expenses with which the respondent may make

her visit to this Court.

This order shall accompany the notice issued to

the respondent.

List on 29.03.2023.

On the next date, the parties should remain

present in Court.

    (Alok Kumar Verma, J)    (Vipin Sanghi, CJ)

          13.01.2023           13.01.2023

Rathour