Delhi High Court - Orders
Avantika Ray vs Susmita Chandra on 22 October, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 997/2021 & CRL.M.A. 7572/2021
AVANTIKA RAY ..... Petitioner
Through Mr. Rohit M Sharma, Mr. Prashant R.
Dahat, Mr. Mohit M. Sharma,
Mr.Puneet Yadav, Mr. Sourabh
Gupta, Advocates
versus
SUSMITA CHANDRA ..... Respondent
Through Mr. Prashant Kumar Mittal, Advocate
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 22.10.2021
1. Learned counsel for the petitioner and the respondent state that one more serious attempt can be made to settle the disputes between the parties. It is stated that the petitioner does not reside in Delhi and the husband of the petitioner also travels outside the country and, therefore, prays for the mediation proceedings to be conducted through video conferencing.
2. Let the parties along with their respective counsel appear before Delhi High Court Mediation & Conciliation Centre on 29.10.2021 at 3:00 PM.
3. List on 28.01.2022.
SUBRAMONIUM PRASAD, J OCTOBER 22, 2021 hsk