Himachal Pradesh High Court
Mansoor Alam vs . Tanvi Goyal & Another on 29 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Mansoor Alam vs. Tanvi Goyal & another .
Civil Suit No.98 of 2018 29.03.2022 Present Mr. Hemant Thakur, Advocate, for the plaintiff.
Ms. Rinki Kashmiri, Advocate vice counsel, for defendant No.1.
Since, learned Mediator appointed by this Court sustained fracture, he was unable to do the mediation proceedings, in terms of order dated 11.09.2019. Though, learned counsel representing defendant No.1, states that there is no possibility of amicable settlement inter se parties, but since this Court had already referred the matter for mediation vide order dated 11.09.2019, let order, if any, with regard to failure of mediation proceedings be passed by learned Mediator.
Since, learned Mediator has now resumed the work, let this file be placed before him for doing the needful, in terms of order dated 11.09.2019. List thereafter.
(Sandeep Sharma) Judge 29th March, 2022 (reena) ::: Downloaded on - 31/03/2022 20:11:14 :::CIS