Delhi High Court - Orders
Yash Dev Singh Sejwal vs The State (Govt. Of Nct Fo Delhi) &Anr on 14 November, 2022
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~47, 6 & 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5815/2022 & CRL.M.A. 22873/2022
YASH DEV SINGH SEJWAL ..... Petitioner
Through: Ms. Richa Kapoor, Mr. Sandesh
Kumar and Mr. Jai Batra, Advocates
versus
THE STATE (GOVT. OF NCT FO DELHI) &ANR. ..... Respondents
Through: Mr. Satish Kumar, APP for the State
with Inspector Yogesh Kumar,
DIU/North
Mr. Raj Kumar, Advocate for R-2
(6)
+ CRL.M.C. 886/2020
YASH DEV SINGH SEJWAL ..... Petitioner
Through: Ms. Richa Kapoor, Mr. Sandesh
Kumar and Mr. Jai Batra, Advocates
versus
STATE & ORS. ..... Respondents
Through: Mr. Satish Kumar, APP for the State
with Inspector Yogesh Kumar,
DIU/North
Mr. Raj Kumar, Advocate for R-2 &
3
Ms. Monika Arora, CGSC, Mr.
Shivam Raghuwanshi and Mr. Yash
Tyagi, Advocates for UOI
(7)
+ CRL.M.C. 910/2020 & CRL.M.A. 1982/2021
YASH DEV SINGH SEJWAL ..... Petitioner
Through: Ms. Richa Kapoor, Mr. Sandesh
Kumar and Mr. Jai Batra, Advocates
versus
Signature Not Verified
Digitally Signed
By:ZEENAT PRAVEEN
Signing Date:14.11.2022
19:06:12
STATE & ORS. ..... Respondents
Through: Mr. Satish Kumar, APP for the State
with Inspector Yogesh Kumar,
DIU/North
Mr. Raj Kumar, Advocate for R-4
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 14.11.2022
1. It is stated that the petitioner/husband in this case is in Belgium at present. It is further stated that both the parties are willing to settle the matter since it is a matrimonial dispute.
2. In these circumstances, it is agreed that the matter be referred to mediation where a senior mediator will be appointed by the Incharge, Delhi High Court Mediation and Conciliation Centre (Samadhan).
3. Accordingly, both the parties are directed to appear before the Delhi High Court Mediation and Conciliation Centre (Samadhan), on 15.11.2022 at 3.30 PM and try to settle all their disputes between them.
4. This order be sent today itself so that a link can be generated to be given to the husband who is in Belgium, at present, so that he can join the proceeding by Video Conferencing.
5. It is also made clear that in case the matter is not settled, it will be heard on merit on next date of hearing.
6. Re-notify on 06.02.2023 for the outcome of the mediation.
7. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J NOVEMBER 14, 2022/ns Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:14.11.2022 19:06:12