Gujarat High Court
Virendra Mohanlal Siroya (Jain) & 4 vs Babubhai Mohanlal Mistry on 21 October, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/AO/323/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 323 of 2016
With
CIVIL APPLICATION NO. 8751 of 2016
In
APPEAL FROM ORDER NO. 323 of 2016
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VIRENDRA MOHANLAL SIROYA (JAIN) & 4....Appellant(s)
Versus
BABUBHAI MOHANLAL MISTRY....Respondent(s)
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Appearance:
MR NIRAV C SANGHAVI, ADVOCATE for the Appellant(s) No. 1 - 5
MR.KISHAN PRAJAPATI, ADVOCATE for the Appellant(s) No. 1 - 5
MR MANRAJ A BAROT, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 21/10/2016
ORAL ORDER
Mr. Nirav C. Sanghavi, learned advocate for the appellants and Mr. Manraj A. Barot, learned advocate for the respondent jointly submit that parties want to explore the possibilities of settlement during the mediation process. They, therefore, jointly request that the matter may be referred to Mediation Center of this Court for the purpose to settle their dispute through mediation.
Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Dec 22 00:29:59 IST 2016 C/AO/323/2016 ORDER Accordingly, the appeal is referred to the Mediation Center of this Court for exploring the possibilities of settlement rule, process of mediation. Parties are requested to report to Mediation Center of this Court on 17.11.2016 at about 1.00 o'clock. The respondent, who is present in person in this Court, gives assurance to the Court that he shall not draw any act which would prejudice the interest of the appellants till the mediation process is over.
S.O. to 01.12.2016.
(A.G.URAIZEE,J) PALLAVI Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Dec 22 00:29:59 IST 2016