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Delhi High Court - Orders

Arvind Singh vs Rajni And Anr on 22 November, 2022

Author: Siddharth Mridul

Bench: Siddharth Mridul, Amit Sharma

                          $~3 & 4
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      MAT.APP.(F.C.) 68/2018 & CM APPL. 38179/2018 (stay)
                                 ARVIND SINGH                                          ..... Appellant
                                                       Through:       Mr. Madhur Bhushan, Mr. Vinay
                                                                      Sheoran, Ms. Kiran Pandey,
                                                                      Advocates.

                                                       versus

                                 RAJNI AND ANR                                      ..... Respondents
                                                       Through:       Mr. R.S. Sahni, Advocate

                          +      MAT.APP.(F.C.) 159/2018, CM APPL. 27745/2018 (interim
                                 maintenance) & CM APPL. 27747/2018 (delay)

                                 RAJNI                                                 ..... Appellant
                                                       Through:       Mr. R.S. Sahni, Advocate

                                                       versus

                                 ARVIND SINGH & ANR                                  ..... Respondents
                                                       Through:       Mr. Madhur Bhushan, Mr. Vinay
                                                                      Sheoran, Ms. Kiran Pandey,
                                                                      Advocates.


                                 CORAM:
                                 HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
                                 HON'BLE MR. JUSTICE AMIT SHARMA
                                                       ORDER

% 22.11.2022 Learned counsel appearing on behalf of Mr. Arvind Singh and Ms. Signature Not Verified MAT.APP.(F.C.) 68/2018 & MAT.APP.(F.C.) 159/2018 Page 1 of 2 Digitally Signed By:ANITA BAITAL Signing Date:24.11.2022 16:48:30 Rajni, the estranged couple, on instructions from the latter, who are present in person before this Court, state that they would like to explore the possibility of arriving at an amicable resolution of their underlying matrimonial disputes with the aid and assistance of the Delhi High Court Mediation and Conciliation Centre.

The parties are directed to appear before the Delhi High Court Mediation and Conciliation Centre along with their counsel, if so advised, on 28.11.2022 at 03:00 PM.

The Mediation Centre shall appoint a seasoned Mediator to assist the parties in arriving at an amicable resolution of all the outstanding disputes between the parties.

To await the report of the Mediator, list before the Court on 07.03.2023.

Copy of the order be sent to the Secretary, Delhi High Court Mediation and Conciliation Centre, for information and compliance.

SIDDHARTH MRIDUL, J AMIT SHARMA, J NOVEMBER 22, 2022/ab Click here to check corrigendum, if any Signature Not Verified MAT.APP.(F.C.) 68/2018 & MAT.APP.(F.C.) 159/2018 Page 2 of 2 Digitally Signed By:ANITA BAITAL Signing Date:24.11.2022 16:48:30