Madhya Pradesh High Court
Abhishek Parashar vs Smt. Neha Parashar on 28 October, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 1124 of 2019
(ABHISHEK PARASHAR Vs SMT. NEHA PARASHAR)
Dated : 28-10-2022
Shri Ashish Shroti, learned counsel for the appellant.
Shri Vivek Agrawal, learned counsel for the respondent.
This Court on 27.06.2022 had inquired from the counsel of the rival parties as to whether settlement is possible through mediation or not ?
The counsel for the husband informs that the husband is not ready for settlement. However, the counsel for the wife has no instructions in that regard.
In all fairness, this Court should make an attempt to explore the possibility of settlement through mediation.
However, the learned counsel for the rival parties inform that the wife is residing in Australia with no likelihood of returning to India shortly while the husband is employed and working at Bhopal.
In view of the above, it would be appropriate to direct for conduction of mediation proceedings through virtual mode.
The Secretary, District Legal Service Authority, Bhopal is requested to arrange for appointment of appropriate Mediator for conduction of mediation proceedings through virtual mode hearing at the Family Court, Bhopal.
Registry is directed to communicate this order to the Secretary, District Legal Service Authority, Bhopal.
Parties have agreed to appear virtually before the Mediator who shall conduct the proceedings at Bhopal on 10th November, 2022 and on such further dates as directed by Mediator.
Mediator is requested to submit the report as expeditiously as possible.
2List this case on submission of the Mediation Report.
(SHEEL NAGU) (VIRENDER SINGH)
JUDGE JUDGE
anand
Digitally signed by
ANAND KRISHNA SEN
Date: 2022.10.31 17:25:36
+05'30'