Chandan Mistry v. The State Of Jharkhand And Anr

IN THE HIGH COURT OF JHARKHAND AT RANCHI A.B.A. No. 1191 of 2016 Chandan Mistry @ Chandan .. Petitioner Versus The State of Jharkhand @ Another .. Opp. Parties

--------- CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH

--------- For the Petitioner : Mr. Ashok Kr. Yadav, Advocate For the State : Mr. Satish Kr. Keshri, A.P.P. For the O.P. No. 2 : Mr. Nilesh Kumar, Advocate.

--------- 08/Dated: 19 th August, 2016 Pursuant to order dated 21.07.2016, petitioner Chandan Mistry and opposite party no. 2 Pooja Prakash along with her brother and learned counsel are physically present before this Court to reconcile the dispute between the parties.

2. Further, it appears that petitioner has also filed a MTS No. 198 of 2015 under Section 13 (I) (1-a) of the Hindu Marriage Act for dissolution of marriage for decree of divorce. The matter is going ex-parte, as opposite party no. 2 has no knowledge about the aforesaid case. Today, itself, she got knowledge of the aforesaid case, but still the parties are ready to reconcile the dispute through the process of mediation.

3. Keeping the views of the parties, the matter is referred to the Secretary cum - Coordianator, JHALSA, Nyay Sadan, Ranchi. Both the parties are directed to appear before the Secretary cum - Coordianator, JHALSA on 26.09.2016 at 11:30 a.m., who will nominate two members from the Civil Society namely Dr. Rashmi and Sri Suman Srivastava as Mediators to explore the possibility of mediation and will submit report to this Court on or before 28.09.2016.

4. List this case on 28 .09.2016 . On that day both the parties are directed to remain physically present before this Court.

5. Till then, the interim order dated 22.04.2016 shall continue.

6. Let the copy of the order be given to the Secretary, JHALSA and also to the trial court. (Anant Bijay Singh, J.) Sunil/-