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[Cites 1, Cited by 5]

Himachal Pradesh High Court

Amit Kumar vs . Aditi Sareen on 5 April, 2022

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Amit Kumar Vs. Aditi Sareen .

CMPMO No. 137 of 2021 05.04.2022 Present: Mr. K.D. Sood, Senior Advocate, with Mr. Ajeet Singh Saklani Advocate, for the petitioner.

Mr. Rishabh Chandel, Advocate, vice Ms. Megha Kapoor Gautam, Legal Aid Counsel, for the respondent.

When this case was listed on 21.03.2022, the following order was passed:­ "Report of the Deputy Commissioner is taken on record. Response thereto by either of the parties by the next date of hearing. List on 05.04.2022, as prayed for.

In the meanwhile, Ms. Divyani Sharma, Advocate, who is present in the Court, is requested to interact with the petitioner and the respondent and to find out any amicable settlement between them."

Ms. Divyani Sharma, learned counsel who was requested by the Court to interact with the parties, has informed the Court that there is no chance of the matter being reconciled between the parties at this stage.

In this view of the matter, the case is ordered to be listed for further consideration on merit on 24.05.2022. Parties need not to remain present before the Court on that day.

(Ajay Mohan Goel) Judge April, 05, 2022 (chander) ::: Downloaded on - 05/04/2022 20:13:16 :::CIS