Himachal Pradesh High Court
Nanak Chand & Ors. vs . Jharu Ram & Ors. on 25 May, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Nanak Chand & Ors. Vs. Jharu Ram & Ors.
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RSA No. 111/201825.05.2022 Present: Ms. Anita, Advocate, vice counsel for the appellants.
Mr. Naveen K. Bhardwaj, Advocate, for respondents No. 1 & 2(i) to 2(iv).
Respondents No. 3 and 4(i) are ex parte.
Learned counsel for the parties state that if the matter is send to mediation, parties may arrive at some settlement. This Court finds that as the ultimate goal is to make the parties to live in peace, let one effort be made for amicable settlement inter se the parties. Accordingly, the matter is ordered to be sent to mediation and Mr. G.D. Verma, learned Senior Counsel and trained Mediator is requested to mediate the matter.
Parties to appear before the learned Mediator on 27.05.2022.
[ (Chander Bhusan Barowalia) Judge 25th May, 2022 (raman) ::: Downloaded on - 25/05/2022 20:09:19 :::CIS