O R D E R
There was grievance made on the last date of hearing on 08.10.2021 that up to date maintenance has not been paid remains pending till date.
Last opportunity granted to the petitioner to pay the maintenance within one week from today failing which the Special Leave Petition shall stand dismissed for
2
non-prosecution. A suggestion is made that the matter is capable of being resolved through mediation.
The matter is thus, referred to the Supreme Court Mediation Centre.
The parties will appear before the learned Mediator on 6th May, 2022 at 2 p.m.
Learned Mediator will endeavour to conclude the mediation proceedings within a period of two months from the said date.
List after the report of the Mediator is received.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)