Bombay High Court
Smt.Kashish Anil Bhatia @ Neelam ... vs Shri.Anil Gopal Bhatia on 6 October, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
1/3 4 fca 29 of 2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FAMILY COURT APPEAL NO.29 OF 2022
WITH
INTERIM APPLICATION NO.2867 OF 2022
WITH
FAMILY COURT APPEAL NO.30 OF 2022
WITH
INTERIM APPLICATION NO.2872 OF 2022
WITH
FAMILY COURT APPEAL NO.31 OF 2022
Smt.Kashish Anil Bhatia @
Neelam Rattankumar Balchandani .. Appellant/Applicant
Versus
Anil Gopal Bhatia .. Respondent
......
Mr.S.S. Kulkarni a/w. Mr.Sachin Chavan, Advocate for the Appellant/
Applicant.
Mr.Chaula Solanki a/w. Rinky Kanojia, i/b. M/s.H.H. Nagi &
Associates, Advocate for the Respondent.
......
RAJESHRI
PRAKASH
AHER CORAM : NITIN JAMDAR AND
Digitally signed by
RAJESHRI PRAKASH
AHER
Date: 2022.10.12
SHARMILA U. DESHMUKH, JJ.
20:05:55 +0530 DATED : 06 October 2022.
P.C. :
On 14 September 2022, after hearing the parties following order was passed:
Rajeshri Aher 2/3 4 fca 29 of 2021.doc " Heard learned counsel for the parties.
2 The learned counsel for the parties states that the parties are living separately since more than a decade, and, an attempt to resolve the dispute amicably through mediation process can be tried. The learned counsel for the Appellant-wife states that there are certain arrears and the chart is prepared, copy of which is given to the learned counsel for the Respondent-husband. The learned counsel for the Respondent-husband states that in the proceedings arising from Protection of Women from Domestic Violence Act, 2005 ("DC Act", for short), the Respondent-husband has committed to clear the arrears which are according to the Respondent- husband is due on/or before 28 September 2022.
3 Stand over to 28 September 2022, to be listed under the caption, "For Directions", as after the deposit is so made by the Respondent-husband, the parties can be referred for mediation.
4 Ad-interim order granted earlier to continue till the next date."
2 Learned counsel for the Appellant/Applicant states that the Respondent has deposited an amount of around Rs.4,60,000/-, after 14 September 2022 to show bonafide since parties are attempting resolution of dispute through mediation process. In the light of the deposit and earlier order passed by this Court, the Co-ordinator, Rajeshri Aher 3/3 4 fca 29 of 2021.doc Mediation Centre will appoint a suitable mediator to mediate upon the dispute between the parties. The Co-ordinator will guide the parties as to the steps to be taken.
3 Stand over to 23 November 2022, under the caption, "For Directions".
4 Ad-interim order granted earlier to continue till the next date.
SHARMILA U. DESHMUKH, J. NITIN JAMDAR, J.
Rajeshri Aher