Himachal Pradesh High Court
Smt. Sarishta Devi vs . Sh. Sagar Chand Nayyar on 31 August, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Smt. Sarishta Devi Vs. Sh. Sagar Chand Nayyar .
RSA No. 230 of 2018 31.08.2022 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwnan S. Negi, Advocate for the appellant.
Mr. Rajiv Sood, Advocate for the respondent.
When this case is taken up for consideration, learned Counsel for the parties submit that one endeavour should be made to have the issue settled amicably intra parties by referring them to mediation. In the backdrop of the request so made on behalf of the parties, the matter is referred to the mediation of Mr. G.D. Verma, learned Senior Advocate, who is requested to make an endeavour to have the matter amicably settled between the parties. Learned Counsel for the parties shall inform learned Mediator of the request so made to him by the Court during the course of the day and thereafter parties shall appear before the learned Mediator as and when directed.
List after report of learned Mediator is received.
(Ajay Mohan Goel) Judge August 31, 2022 (narender) ::: Downloaded on - 31/08/2022 20:05:50 :::CIS