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Mankarnabai W/O Santosh Bharti . vs Niranjan S/O Santosh Bharti . on 12 October, 2018

Bench: Kurian Joseph, S. Abdul Nazeer

     ITEM NO.35                            COURT NO.3                  SECTION IX

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                  No(s).   2477/2016

     (Arising out of impugned final judgment and order dated 23-09-2015
     in SA No. 155/2015 passed by the High Court Of Judicature At Bombay
     At Aurangabad)

     MANKARNABAI W/O SANTOSH BHARTI . & ORS.                            Petitioner(s)

                                                   VERSUS

     NIRANJAN S/O SANTOSH BHARTI . & ORS.                               Respondent(s)

     (IA 107717/2018)


     Date : 12-10-2018 These matters were called on for hearing today.


     CORAM :
                            HON'BLE MR. JUSTICE KURIAN JOSEPH
                            HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)                Mr. Mahaling Pandarge,Adv.
                                      Ms. Manju Jetley, AOR

     For Respondent(s)                Mr. Kunal Cheema, AOR
                                      Ms. Aditi Deshpande Parkhi,Adv.

                                      Dr. R.R. Deshpande,Adv.
                                      Mr. Yuvraj Gaikwad,Adv.
                                      Mr. Anjani Kumar Jha, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

As rightly pointed out by the learned counsel on both the sides that it is an eminently fit case for mediation and in case the parties just make an attempt for a little give and take policy the disputes can be settled amicably.

Therefore, we direct both the parties to appear before the Signature Not Verified Principal District Judge, Nanded, Maharashtra on 22.10.2018.

Principal District Judge, Nanded, Maharashtra, is directed to refer 13:56:50 IST Reason: them to the Mediation Centre attached to the District Court.

 The Mediator may submit its report to this Court within two weeks thereafter.

List on 14.11.2018.

(NARENDRA PRASAD)                           (RENU DIWAN)
  COURT MASTER                          ASSISTANT REGISTRAR




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