Bombay High Court
Indermeet Kaur Dhir And 2 Ors. vs Gurinder Kaur Dhir And Anr. on 8 July, 2025
Author: R.I. Chagla
Bench: R.I. Chagla
5-IA(L) 35191.2023 in S(L) 35184.2023.doc
Kavita S.J.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.35191 OF 2023
IN
SUIT (L) NO.35184 OF 2023
Indermeet Kaur Dhir & Ors., ...Applicants / Plaintiffs
Versus
Gurinder Kaur Dhir & Anr., ...Defendants
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Mr. Sumit Khanna for the Applicants/Plaintiff.
Mr. Mohammed Junaid Qureshi h/f Mr. Rahul G. Talreja for
Defendant Nos. 1 & 2.
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CORAM : R.I. CHAGLA, J.
DATED : 8th JULY, 2025.
ORDER :
1. The learned Counsel appearing for the Applicants/Original Plaintiffs has referred to the mediation which is being conducted by Shri Justice Akil Kureshi, the Retired Chief Justice of the High Courts of Rajasthan & Tripura. He has submitted KAVITA SUSHIL that the parties have entered into Consent Terms as part settlement JADHAV Digitally signed by KAVITA SUSHIL JADHAV Date: 2025.07.09 18:31:07 +0530 of the above Suit and further discussion regarding remaining pending 1/2 ::: Uploaded on - 09/07/2025 ::: Downloaded on - 01/08/2025 23:52:39 ::: 5-IA(L) 35191.2023 in S(L) 35184.2023.doc issues are continued before appointed Mediator.
2. An Interim Mediation Report has been submitted to this Court in sealed cover which is unsealed and its contents noted.
3. The Interim Mediation Report of the appointed Mediator has annexed the Consent Terms which was entered into between the parties on 26th June, 2025. It is recorded in the Interim Mediation Report that a part settlement of the disputes between the parties in the above Suit has been arrived at. It is further recorded that discussion as regards the remaining pending issues will continue. The Final Report of the mediation shall be filed before this Court once the entire mediation process is being completed.
4. As per consent of the parties, the appointed Mediator is also appointed as Commissioner for implementation of the Consent Terms arrived at between the parties.
5. At the joint request, of the learned Counsel for the parties, the Interim Application alongwith the Suit is stood over to 3rd November, 2025.
[ R.I. CHAGLA, J. ] 2/2 ::: Uploaded on - 09/07/2025 ::: Downloaded on - 01/08/2025 23:52:39 :::