Bombay High Court
Sunil Sitaram Mahajan vs Sau. Anita Sunil Mahajan on 7 February, 2019
Author: Z.A.Haq
Bench: Z.A. Haq
1 apl458.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO.458 OF 2018
(SUNIL SITARAM MAHAJAN...VS.. SAU. ANITA SUNIL MAHAJAN.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri N.R.Tekade, Advocate for Applicant.
Shri S.S.Shingne, Adv. h/f. Shri U.J.Deshpande,Adv. for Non-applicant.
CORAM : Z.A.HAQ, J.
DATED : FEBRUARY 07, 2019.
The learned advocates for the applicant-husband and the non-applicant-wife jointly submit that the parties would like to explore the possibility of amicable settlement through mediation and request that the matter be referred for mediation to Shri Vijaykumar S. Bangale, Advocate, Akola.
The parties shall appear before the learned Mediator at District Court Mediation Centre, Akola on 15 th February 2019 at 2.15 p.m. Shri Vijaykumar S. Bangale, Advocate is requested to undertake the mediation and submit report till 12 th March, 2019.
List the application for further consideration on 16th April, 2019.
The applicant shall communicate this order to the learned Mediator before 15th February 2019.
JUDGE RRaut..
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