Akshay Bhatia vs Ms Priyanka Dhingra Bhatia on 6 September, 2022

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Delhi High Court - Orders

Akshay Bhatia vs Ms Priyanka Dhingra Bhatia on 6 September, 2022

Bench: Talwant Singh

                      $~25
                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +    CRL.REV.P. 284/2021 & Crl.M.A. Nos.14613/2021, 4278/2022
                              AKSHAY BHATIA                                       ..... Petitioner
                                          Through:            Mr. Mohinder Kumar Madan, Adv.
                                                              with petitioner in person.
                                                 versus

                              MS PRIYANKA DHINGRA BHATIA              ..... Respondent
                                           Through: Mr. Vijay Kinger, Adv.
                              CORAM:
                              HON'BLE MR. JUSTICE TALWANT SINGH
                                                ORDER

% 06.09.2022

1. It has been submitted that the matter could not succeed in District Mediation Centre due to various reasons.

2. At joint request, the matter is referred to Delhi High Court Mediation and Conciliation Centre.

3. The parties with their counsel shall appear before Delhi Court Mediation and Conciliation Centre on 19.09.2022 at 3.00 p.m.

4. The learned Organizing Secretary is requested to appoint a senior mediator, who is conversant with the matrimonial matters, in the present case.

5. List this matter before Court to await the outcome of the mediation on 19.01.2023.

Crl.M.A. 4278/2022

6. This is an application for releasing of Rs. 4 lakhs deposited by the petitioner in the Registry of this Court.

CRL.REV.P. 284/2021 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:15.09.2022 12:59:20

7. Heard. Learned counsel for the petitioner submits that the respondent is working and moreover, if this amount is released, the mediation between the parties may not succeed.

8. This Court has taken note of these two submissions on behalf of the petitioner.

9. In my view, the success or failure does not depend on releasing the amount, moreover, the factum of the income of the respondent will be considered at the time of final hearing in the matter and both the parties will be heard on the said issue.

10. The undertaking on behalf of the respondent is already on record to the effect that in case the petitioner succeeds, the respondent shall refund the amount.

11. The amount deposited in the registry of Rs. 4 lakhs with interest be released to the respondent.

12. The amount is disposed of.

TALWANT SINGH, J SEPTEMBER 6, 2022/nk Click here to check corrigendum, if any CRL.REV.P. 284/2021 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:15.09.2022 12:59:20

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Delhi High Court - Orders