Bombay High Court
Sau. Pranali W/O Rohit Wanjari vs Rohit @ Lakhan S/O Ashokrao Wanjari on 27 August, 2018
Author: Z.A.Haq
Bench: Z.A. Haq
1 mca483.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
MISC. CIVIL APPLICATION (TR.) NO.483 OF 2018
(SAU.PRANALI ROHIT WANJARI...VS.. ROHIT @ LAKHAN ASHOKRAO WANJARI.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri H.N.Bhondge, Advocate for Applicant.
Shri S.B.Solat, Advocate for Non-applicant.
CORAM : Z.A.HAQ, J.
DATED : AUGUST 27, 2018.
The learned advocates for the applicant-wife and the non-applicant-husband jointly submit that the parties would like to explore the possibility of amicable settlement through mediation and request that the matter be referred for mediation to Dr.(Ms) R.S.Sirpurkar, Advocate.
The parties shall appear before the learned Mediator at High Court Mediation Centre, Nagpur on 4 th September, 2018 at 1.45 p.m. Dr. (Ms) R.S.Sirpurkar, Advocate is requested to undertake the mediation and submit report till 9 th October, 2018.
List the application for further consideration on 17th October, 2018.
JUDGE RRaut..
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