Delhi High Court - Orders
Kavita Sharma vs Kamaljeet Sharma on 4 May, 2023
Author: Prateek Jalan
Bench: Prateek Jalan
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 359/2019 & I.As. 9518/2019, 1816/2020, 10531/2022
KAVITA SHARMA ..... Plaintiff
Through: Mr. Nishant Datta, Mr. Chirag
Rathi & Mr. Pradeep Bhardwaj,
Advocates.
versus
KAMALJEET SHARMA ..... Defendant
Through: Ms. Aditi Kapoor, Advocate.
[M:-9958481593]
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 04.05.2023
1. Ms. Aditi Kapoor, learned counsel for the defendant, seeks an adjournment.
2. Mr. Nishant Datta, learned counsel for the plaintiff, states that the suit is between the members of the family, and the sole defendant is the brother of the plaintiff's late husband. He submits that, in the meantime, the parties may be given an opportunity to resolve their disputes in mediation. Ms. Kapoor has no objection to an effort being made in this regard.
3. The parties are, therefore, referred to mediation under the aegis of Samadhan, the Delhi High Court Mediation and Conciliation Centre, Shershah Road, Delhi-110503. The parties will appear before the learned Mediator on 18.05.2023.
Signature Not Verified Digitally Signed By:SHITU NAGPAL CS(OS) 359/2019 Page 1 of 2 Signing Date:05.05.2023 13:44:084. The learned Mediator is requested to furnish a Report to the Court prior to next date of hearing.
5. List before the Court on 28.08.2023.
PRATEEK JALAN, J MAY 4, 2023 'pv'/ Signature Not Verified Digitally Signed By:SHITU NAGPAL CS(OS) 359/2019 Page 2 of 2 Signing Date:05.05.2023 13:44:08