Jharkhand High Court
Daimler Financial Services India Pvt ... vs Vikash Kumar And Another on 23 January, 2020
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 3941 of 2019
Daimler Financial Services India Pvt Limited
... ... Petitioner
Versus
Vikash Kumar and Another
... ... Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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07/23.01.2020
1. Learned counsel for the parties are present.
2. Learned counsel for the parties jointly submit that the matter could be settled out of court and the matter may be sent for mediation before JHALSA (Jharkhand Legal Services Authority).
3. Considering the submissions made, let the matter be sent for mediation before the JHALSA (Jharkhand Legal Services Authority).
4. The respective parties are directed to appear before the Secretary of JHALSA on 14.02.2020. Upon their appearance, the learned Secretary of JHALSA is directed to appoint a mediator who is well-versed with commercial law, so that the dispute between the parties could be ultimately resolved.
5. The report of the mediation should be sent to this Court latest by 28.02.2020.
6. Post this case on 05.03.2020.
7. Let a copy of this order be immediately communicated to JHALSA through FAX.
(Anubha Rawat Choudhary, J.) Mukul