Uttarakhand High Court
C24/8/2021 on 2 September, 2021
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
Office Notes, reports,
SL. orders or proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and Registrar's
order with Signatures
02.09.2021
C24 No. 8 of 2021
Hon'ble Sharad Kumar Sharma, J.
Mr. Kishore Kumar, Advocate, for the applicant.
Mr. Ghanshyam Joshi, Advocate, for the respondent.
The present transfer application, has been preferred by invoking the provisions contained under Section 24 of the Code of Civil Procedure, which was preferred by the defendant/wife, praying for transfer of the matrimonial proceedings of Case No. 68 of 2020, Kamal Kishore Joshi Vs. Smt. Anjali, preferred under Section 13(1)(i) and Section 13(1)(ia) of the Hindu Marriage Act, which was preferred by the respondent/husband, before the Family Court, Almora, and it was sought to be transferred to the competent Court of equivalent jurisdiction at district Udham Singh Nagar.
During its pendency, the parties have participated in the mediation proceedings by way of Mediation Case No. 24 of 2021, and they have settled their terms for adjudicating of their disputes on the basis of the conditions contained in the said Mediation Case No. 24 of 2021, which was decided on 16.08.2021.
But, since this Court is only ceased with the application under Section 24 of the CPC, the Registry is directed to remit the records of the Mediation Case No. 24 of 2021 and the decision taken thereon it on 16.08.2021 to the Principal Judge, Family Court, Almora, who is directed to take a decision, on the same in accordance with law within a period of one month from the date of production of the certified copy of this judgment.
Subject to above, the C-24 application stands disposed of.
(Sharad Kumar Sharma, J.) 02.09.2021 Mahinder/