Himachal Pradesh High Court
Rohit Kumar & Ors. vs . Nurma on 23 February, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Rohit Kumar & ors. vs. Nurma Cr. Revision No. 9/2022 .
23.02.2022 Present: Mr. B.N. Sharma, Advocate, for the petitioners.
Mr. Bhag Chand, Mr, Rajesh Kumar Parmar and Mr. Vijay Jain, Advocates, for the respondent.
Today, an amount of Rs. 25,000/ stands paid to the respondent/wife.
Since the present is a dispute which can be settled by way of mediation, therefore, the present case be sent to mediation and Mr. S.C. Sharma, learned Senior Counsel and trained Mediator is requested to mediate the dispute.
Parties through their counsel are directed to appear before the learned Mediator on 4th March, 2022 and seek suitable date from the learned Mediator for mediation.
The petitioner is directed to pay further amount of Rs. 30,000/ to the respondent by 31.03.2022.
In the meantime, interim order to continue.
(Chander Bhusan Barowalia) Judge 23rd February, 2022 (raman) ::: Downloaded on - 23/02/2022 20:12:38 :::CIS