Bombay High Court
Abhay Sanjeev Mogal vs Neha Abhay Joshi-Mogal And Anr on 14 March, 2022
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
Digitally signed by NISHA
NISHA SANDEEP SANDEEP CHITNIS
CHITNIS Date: 2022.03.16
11:46:15 +0530
19-WP.4657.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 4657 OF 2021
Abhay Sanjeev Mogal and Ors. ...Petitioners
Versus
Neha Abhay Joshi-Mogal and Anr. ...Respondents
Ms. Jai A. Vaidya a/w Ms. Tanvi Wagle, for the Petitioners.
Mr. Pradeep Thorat i/b Mr. Ajinkya M. Udane, for the Respondent No.1
Mr. A. R. Patil, A.P.P for the Respondent No.2- State.
CORAM : REVATI MOHITE DERE, J.
DATE : 14th MARCH 2022 P.C. :
1. Both, the learned counsel for the petitioners and the respondent No.1, on instructions of the respective parties state, that the parties are ready to go in for mediation.
2. Accordingly, Dr. Justice Shalini Phansalkar-Joshi (Retd.), is appointed as a Mediator.
3. Both the parties to approach the Mediator through the Co-ordinator, High Court Mediation Centre, Mumbai, along with a copy of this order on 21st March 2022 at 6:00 p.m. after which the Mediator to fix N. S. Chitnis 1/2 19-WP.4657.2021.doc the schedule of dates. The parties, through their respective Counsel assure to extend full co-operation during the mediation. The costs of mediation to be borne by the parties equally.
4. Learned Counsel for the respondent No.1 states that steps will be taken to have the divorce proceeding adjourned, till the next date.
5. The Mediator to submit a report before the next date.
6. Stand over to 11th April 2022.
7. Copy of this order be forwarded to the Co-ordinator, High Court Mediation Centre, Mumbai, for information and necessary action.
REVATI MOHITE DERE, J.
N. S. Chitnis 2/2