Himachal Pradesh High Court
Sheela Devi & Another vs . Ram Chand. on 22 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Sheela Devi & another Vs. Ram Chand.
.
CMPMO No. 364 of 2018 22.6.2022 Present: Mr.Goldy Kumar, Advocate, for the petitioner.
Ms.Minakshi Sharma, Advocate, for the respondent.
In terms of order dated 9.7.2020, learned counsel for the respondent submits that there is possibility of amicable settlement between the parties.
r She further submits that earlier when matter was referred for mediation, settlement could not be matured due to Covid-19 Pandemic. She submits that it would be in the interest of parties to refer the matter for mediation.
Learned counsel for the petitioner is not averse for referring the matter for mediation.
Accordingly, matter is referred to learned Mediator Mr.S.C. Sharma, Senior Advocate, for mediation with direction to the parties to appear before learned Mediator on a date to be fixed by him with consultation of parties through their counsel and also appear on subsequent dates fixed by him and to extend active cooperation for effective mediation. Record be made available to learned Mediator.
List for report of learned Mediator on 3rd August, 2022.
(Vivek Singh Thakur), Judge.
22nd June, 2022 (Keshav) ::: Downloaded on - 23/06/2022 20:03:23 :::CIS .
::: Downloaded on - 23/06/2022 20:03:23 :::CIS