Bombay High Court
Kanchan Amit Gupta And Anr vs Amit Vishnu Gupta And Others on 11 December, 2019
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
937-revn-216-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
937 CRIMINAL REVISION APPLICATION NO.216 OF 2019
KANCHAN AMIT GUPTA AND ANR
VERSUS
AMIT VISHNU GUPTA AND OTHERS
...
Advocate for Applicants : Mr. Rajendra S. Deshmukh
Advocate for Respondents No.1 to 5 : Mr. S. S. Bora
...
WITH
CRIMINAL REVISION APPLICATION NO.124 OF 2019
AMIT VISHNU GUPTA AND OTHERS
VERSUS
KANCHAN AMIT GUPTA AND OTHERS
...
Advocate for Applicants : Mr. S.S. Bora
APP for Respondents-State : Mr. B.V. Virdhe
Advocate for Respondents No.1 and 2 : Mr. R.S. Deshmukh
...
CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 11th December, 2019.
ORDER :
. Learned Advocate for the applicants as well as learned Advocate for the respondents submit that the parties are ready to explore the possibility of mediation and, therefore, requests that the dispute may be referred to the Mediator.
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937-revn-216-19.odt
2. It appears that applicant No.1, along with her son, presently residing at Pune. The respondents are also residents of Pune. When both of them expressed their desire to have a settlement through a Mediator, it would be in the interest of the parties that the mediation should take place at Pune and for that purpose, request can be made to the learned Chairman, District Legal Services Authority, Pune to appoint a competent senior judge Mediator to consider the possibility of settlement between the parties.
3. At this stage, learned Advocate appearing for the applicants points out the order passed by this Court on 21-06-2019 in Criminal Revision Application No.124 of 2019 and submits that he would instruct his clients that they should comply with the said order in letter and spirit. Accordingly, when the said statement is made, there is no necessity to give further direction in that respect.
4. Under the aforesaid circumstance, following order is passed :-
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937-revn-216-19.odt i] The dispute between the applicants and the respondents is hereby referred to mediation. Learned Chairman, District Legal Services Authority, Pune is hereby requested to appoint a senior judge as Mediator in this matter to explore the possibility of settlement between the parties.
ii] Parties to appear before the learned Chairman, District Legal Services Authority, Pune on 20-12-2019 at 2.30 p.m. iii] Learned Chairman, District Legal Services Authority, Pune, after conveying the order of appointment of Mediator to direct the parties to appear before the concerned Mediator on a fixed date and then to request the Mediator to hold as many sittings desired as per the convenience of the parties as far as possible and then at the conclusion, to submit a detailed report along with consent terms, if parties arrived at settlement, and transmit the same to this Court on 24-01-2020.
iv] Parties to act upon authenticated copy of this order.
[SMT. VIBHA KANKANWADI, J.] SCM
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