Bombay High Court
Rahul Shahaji Shinde vs Punam Rahul Shinde And Another on 12 March, 2019
Author: P.R.Bora
Bench: P.R.Bora
{1} WP 12195 of 2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.12195 OF 2017
RAHUL SHAHAJI SHINDE
VERSUS
PUNAM RAHUL SHINDE AND ANOTHER
...
Advocate for Petitioner : Shri A.K.Gawali
Advocate for Respondent No.1 : Shri A.S.Gandhi
...
CORAM : P.R.BORA, J.
DATE: 12th March, 2019
PER COURT:-
1 Not on board. Taken on board.
2 The learned Counsel appearing for the parties jointly made
a request to refer the matter for mediation.
3 After having gone through the pleadings, it appears that
dispute between the parties is likely to be settled if the matter is
referred for mediation.
4 The learned Counsel for the parties jointly propose the
name of Advocate Shri S.K.Kadam to be appointed as Mediator.
5 In view of submissions so made, the following order is
passed:-
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{2} WP 12195 of 2017
ORDER
I) Advocate Shri S.K.Kadam is appointed as Mediator in the present matter.
II) The learned Counsel appearing for the parties in consultation with Shri S.K.Kadam fix the first date for appearance before the learned Mediator and then get abide by further instructions, which may be imparted by the Mediator.
III) The learned Mediator is requested to submit his report within two months.
IV) List the petition on 03.06.2019.
(P.R.BORA) JUDGE SPT ::: Uploaded on - 13/03/2019 ::: Downloaded on - 15/03/2019 00:57:46 :::