Delhi High Court - Orders
Avneshwar Singh vs Monika on 18 August, 2022
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~28 to 31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 6582/2019
AVNESHWAR SINGH ..... Petitioner
Through: Ms. Neha Bhardas, Advocate.
versus
MONIKA ..... Respondent
Through: Ms. Manika Tripathy, Mr. Shubham
Hasija, Mr. Manish Vashishth, Mr.
Roshan Kumar and Mr. Vishal Nagar,
Advocates.
(29)
+ CRL.REV.P. 901/2017 & CRL.M.A. 34609/2018 (directions)
AVNESHWAR SINGH ..... Petitioner
Through: Ms. Neha Bhardas, Advocate.
versus
MONIKA & ORS ..... Respondents
Through: Ms. Manika Tripathy, Mr. Shubham
Hasija, Mr. Manish Vashishth, Mr.
Roshan Kumar and Mr. Vishal Nagar,
Advocates.
(30)
+ CRL.M.C. 48/2018
MONIKA ..... Petitioner
Through: Ms. Manika Tripathy, Mr. Shubham
Hasija, Mr. Manish Vashishth, Mr.
Roshan Kumar and Mr. Vishal Nagar,
Advocates.
versus
AVNESHWAR SINGH & ORS. ..... Respondents
Through: Ms. Neha Bhardas, Advocate.
Signature Not Verified
Digitally Signed
By:ZEENAT PRAVEEN
Signing Date:20.08.2022
11:40:39
(31)
+ CRL.REV.P. 1069/2018
AVNESHWAR SINGH ..... Petitioner
Through: Ms. Neha Bhardas, Advocate.
versus
MONIKA & ANR ..... Respondents
Through: Ms. Manika Tripathy, Mr. Shubham
Hasija, Mr. Manish Vashishth, Mr.
Roshan Kumar and Mr. Vishal Nagar,
Advocates.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 18.08.2022 CRL.M.A. 19869/2017 (exemption) in CRL.REV.P. 901/2017
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 6582/2019, CRL.REV.P. 901/2017, CRL.M.C. 48/2018 & CRL.REV.P. 1069/2018
3. Leaned counsel for the parties state that both the parties are willing to amicably settle the matter. They further state that the matter be referred to Delhi High Court Mediation and Conciliation Centre (Samadhan).
4. Accordingly, matter is referred to Delhi High Court Mediation and Conciliation Centre (Samadhan) only to settle the place where the flat in Gurgaon will be offered by the husband.
5. Both the parties are directed to appear before Delhi High Court Mediation and Conciliation Centre, (Samadhan), on 20.08.2022 at 11.00 a.m. and try to amicably settle the matter.
Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:20.08.2022 11:40:396. Re-notify the matter on 30.08.2022.
SWARANA KANTA SHARMA, J AUGUST 18, 2022/kss Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:20.08.2022 11:40:39