Delhi High Court - Orders
Sh Deepak Malhotra vs Smt Mahima Chaturvedi on 29 January, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rekha Palli
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 156/2020
SH DEEPAK MALHOTRA ..... Appellant
Through: Mr. Mohit Chaudhary and Mr.
Vardhan Gupta Advocates with
petitioner in person.
versus
SMT MAHIMA CHATURVEDI ..... Respondent
Through: Respondent in person with her father
Mr. J.C. Chaturvedi.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 29.01.2021 CM APPL. 33248/2020 Exemption allowed, subject to all just exceptions. The application stands disposed of.
MAT.APP.(F.C.) 156/2020 & CM APPL. 33246/ 2020,CM APPL. 33247/ 2020& CM APPL. 944/2021 The respondent is present with her father. We have heard the appellant, his counsel, the respondent and her father at some length. The respondent seriously disputes the averments made in C.M. No. 944/2021.
After some discussion, both parties are agreeable to proceed for mediation. Accordingly, the parties shall appear before the Delhi High Court Mediation and Conciliation Centre on 25.02.2021 at 02:30 P.M. We request the Centre to nominate a senior Mediator dealing in Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:01.02.2021 18:22 matrimonial cases, keeping in view the fact that the parties have remained separated for 9 years.
List the matter before Court on 26.03.2021.
VIPIN SANGHI, J REKHA PALLI, J JANUARY 29, 2021 N.Khanna Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:01.02.2021 18:22