1. Having heard the learned advocates for the parties and upon perusing the pleadings as well as the orders that have been passed in the matter from time to time, we are of the view that in the facts and circumstances of the instant case a Mediator may be appointed by this Court to try and resolve the issues involved through the alternative dispute resolution mechanism.
2. We, therefore, appoint Mr. Udai P. Sharma, Advocate, as the Mediator to try and resolve the issues involved before the next date of hearing.
3. List this matter for further consideration a fortnight after the winter vacation.
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