Bombay High Court
Shri Ashok S/O Laxmanrao Ghate vs Shri Vijay S/O Laxmanrao Ghate on 30 January, 2019
Author: Manish Pitale
Bench: Manish Pitale
wp987.18.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 987 OF 2018
Ashok Laxmanrao Ghate
-Vs.-
Vijay Laxmanrao Ghate
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. N.A.Padhye, counsel for the petitioner.
Mr. D. Pathak, counsel for the respondent.
CORAM : MANISH PITALE, J.
DATE : 30.01.2019.
Considering the fact that the parties to this writ petition are twin brothers, who are contesting the matter on a question of grant of temporary injunction by the two Courts below, this Court finds it appropriate that the parties should be referred to mediation so as to explore the possibility of settlement.
2. The learned counsel for the parties jointly agree to request Mr.J.J.Chandurkar, Advocate to take up the task of mediation between the two brothers.
3. Hence, Mr. J.J.Chandurkar, Advocate is appointed as Mediator in this matter. The parties to the writ petition shall appear before the learned KHUNTE ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 01:38:37 ::: wp987.18.odt 2/2 Mediator on 08/02/2019 at 2.30 p.m. at Mediation Centre, High Court Premises, Nagpur. The learned Mediator is requested to submit report to this Court within a period of four weeks from 08/02/2019.
JUDGE KHUNTE ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 01:38:37 :::