Delhi High Court - Orders
Kanwal Kishore Girdhar vs Seema Girdhar on 1 December, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva, Anoop Kumar Mendiratta
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 326/2018
KANWAL KISHORE GIRDHAR ..... Appellant
Through: Petitioner-in-person.
versus
SEEMA GIRDHAR ..... Respondent
Through: Respondent-in-person.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 01.12.2022
1. We had a detailed interaction with the elder daughter of the parties in chamber through video-conferencing. After a detailed discussion with her for over approximately 20 minutes, we find that the child is mature and well-versed with day to day life and she can be relied upon for mediation and bringing about an amicable resolution of disputes between the parties.
2. Parties are also agreeable to refer their disputes to mediation.
3. Accordingly, we refer the parties to Delhi High Court Mediation and Conciliation Centre, New Delhi.
4. Parties shall appear before the Delhi High Court Mediation and Conciliation Centre, New Delhi on 03.12.2022 at 02:30 PM.
5. The Organizing Secretary is requested to appoint a senior mediator to mediate the disputes between the parties. The daughters of the parties shall also be present at the time of mediation, as per their convenience, but at least MAT.APP.(F.C.) 326/2018 Page 1 of 2 Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:01.12.2022 17:55:44 on the first date of mediation both the daughters will have to be physically present along with the parties.
6. List before Court for reporting settlement, if any, on 16.12.2022.
SANJEEV SACHDEVA, J.
ANOOP KUMAR MENDIRATTA, J.
DECEMBER 1, 2022/R MAT.APP.(F.C.) 326/2018 Page 2 of 2 Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:01.12.2022 17:55:44