Madhya Pradesh High Court
Akash Parwani vs The State Of Madhya Pradesh on 30 January, 2024
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 1185 of 2023
(AKASH PARWANI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 30-01-2024
Ms. Pooja Gajra - Advocate for the petitioner.
Shri K.V.S. Rao - Panel Lawyer for the respondent State.
Shri Shishir Kumar Soni - Advocate for respondent No. 2.
Record reflects that F.I.R was lodged on 14.3.2022. After lodging of F.I.R, on 29.4.2022 an application under Section 9 of Hindu Marriage Act has been preferred by respondent No. 2 before the Family Court, Balaghat. In paragraph 9 of the reply to the stay application, it is submitted by the respondent No. 2 that she is willing to reside along with husband, i.e., applicant No. 1.
Considering the aforesaid, the counsels jointly submit that an effort can be made for amicable settlement between the parties.
Considering the aforesaid parties are directed to appear for the purpose of mediation before the Mediation Center, Jabalpur on 20th February, 2024.
List in the week commencing 26t h February, 2024 awaiting proposed report of Mediation.
(MANINDER S. BHATTI) JUDGE vivek Signature Not Verified Signed by: VIVEK KUMAR TRIPATHI Signing time: 1/31/2024 12:12:42 PM