Jharkhand High Court
Raghubar Singh @ Raghuber Singh vs The State Of Jharkhand on 4 July, 2023
Author: Navneet Kumar
Bench: Navneet Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 10 of 2022
Raghubar Singh @ Raghuber Singh --- --- Petitioner
Versus
1.The State of Jharkhand
2.Aradhya Samridhi
3.Adityadeo Singh
represented through their mother Nibha Singh --- --- Opposite Parties
.......
CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR For the Petitioner : Mr. Santosh Kumar Soni, Advocate For the O.P.s : Mr. Suraj Singh, Advocate 06/04.07.2023 Heard learned counsel for the petitioner and the learned counsel appearing on behalf of the opposite party no.2 and 3.
It is jointly submitted by learned counsel for the parties that since it is a dispute with respect of the award of maintenance, one opportunity may be given to explore the possibility of amicable resolution of the dispute through mediation.
In view of the submission made by learned counsel for the parties, it is just and proper to send the parties to the mediation centre, JHALSA in order to explore the possibility of amicable settlement of the dispute. Accordingly, the learned Member Secretary, JHALSA is directed to appoint good mediator to conduct the mediation proceeding effectively and efficiently for resolving the dispute amicably between the parties. Both the parties are directed to remain physically present before the learned Member Secretary, JHALSA on 11.07.2023 at 11.00 a.m. Learned counsel for both the parties are also directed to ensure the presence of the parties in the mediation exercise on the date and time fixed. Petitioner father shall pay a sum of Rs.1000/- to the Wife -Nibha Singh representing opposite party no.2 and 3 (daughter and son) towards travelling and miscellaneous expenses on each date they participate in the mediation proceeding in presence of the learned Mediator, JHALSA.
Let a copy of this order be sent to the Member Secretary, JHALSA to do the needful. List this case immediately after receipt of the mediation centre report.
In the meantime, no coercive steps shall be taken against the petitioner in connection with order dated 25.11.2021 passed in Original Maintenance Case No. 154 of 2018 by the court of learned Principal Judge, Family Court, Hazaribag subject to the condition that petitioner would deposit a bank draft of Rs.50,000/- in favour of his wife Nibha -2- Singh representing the opposite party no.2 and 3 in the mediation centre before the learned Mediator, JHALSA on 11.07.2023 itself, apart from the usual incidental and miscellaneous expenses as ordered by this Court.
(Navneet Kumar, J.) A.Mohanty