Bombay High Court
Shahin Zahera Dosani (Divorcee Of Mohd. ... vs Mohd. Ali Dosani S/O Mohd. Kesar on 15 February, 2021
Author: V.M. Deshpande
Bench: V.M. Deshpande
1 revn84.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL REVISION APPLICATION NO.84/2020
Shahin Zahera Dosani vs. Mohd. Ali Dosani s/o Mohd. Kesar
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. S. G. Karmarkar, Advocate for applicant.
Mr. N. R. Bhishikar, Advocate for non applicant.
CORAM : V.M. DESHPANDE, J.
DATED : FEBRUARY 15, 2021 Mr. Karmarkar, learned counsel for applicant and Mr. Bhishikar, learned counsel for non applicant submit that if the matter is sent for mediation, there is a chance of amicable settlement between the parties.
Registrar (Judicial) is directed to appoint a Mediator from the Panel of Mediators.
Both the learned counsel submit that parties will appear before learned Mediator on 23.02.2021 at 02.00 P.M. in Mediation Centre of High Court Legal Services Sub Committee, Nagpur.
Learned Mediator is requested to file his report within four weeks from the date of first appearance of parties.
Put up this matter after five weeks.
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