Himachal Pradesh High Court
Amar Dei vs . Partapa And Another on 30 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Amar Dei vs. Partapa and another .
RSA No. 152 of 2015 30.03.2022 Present: Mr Arvind Sharma, Advocate for the appellant.
Mr. Ramakant Sharma, Advocate for the respondents.
Learned counsel for the appellant submits that while preparing rejoinder in this application, it has been noticed by him that dispute in present case is mainly pertained to the boundary and therefore, efforts should be made to settle the dispute amicably by referring the matter for mediation by directing the parties to remain present either in person or through authorized representatives.
Learned counsel for the respondents is not averse to explore the possibility of amicable settlement. Therefore, matter is referred to learned Mediator namely Mr. G.D. Verma, Senior Advocate for mediation with direction to parties to appear, either in person or through their authorized representatives, before him on a date to be fixed by him during the course of day with consultation of learned counsel for parties.
Record be made available to him immediately. List for report of learned Mediator on 23rd May, 2022.
March 30, 2022 (Vivek Singh Thakur)
(ms) Judge
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