Jamadar Ray vs The State of Jharkhand

Pursuant to order dated 11.04.2017, petitioner namely, Priyanka Chourasia and her parents and Dr. Rahul Ranjan along with his father are physically present before this Court along with learned counsels.

It appears that there are several litigations pending between the parties. It appears that Dr. Priyanka has filed Criminal Misc. Application No. 133 of 2016 before the Family Court Vadodara in which maintenance of Rs. 10,000/- was directed to be paid by Dr. Rahul Ranjan who is the husband of Dr. Priyanka under order dated 10.01.2017 and 1,000/- to meet the cost of the said proceeding and the said order has been challenged by Dr. Rahul Ranjan.

In presence of both the parties, efforts for conciliation has been made. During course of process of conciliation, both the parties become agree to settle the matter through process of the mediation and with the consent of both the parties, the matter is referred to Secretary-cum-Coordinator, Jharkhand State Legal Services Authority, (JHALSA), Ranchi.

The petitioner Priyanka Chourasia and her husband namely, Dr. Rahul Ranjan are directed to appear before the Secretary-cum-Coordinator, Jharkhand State Legal Services Authority, (JHALSA), Ranchi on 30.06.2017 at 11.30 a.m and Secretary-cum-Coordinator, Jharkhand State Legal Services Authority, (JHALSA), Ranchi is directed to nominate two mediators who will be the members of civil society (one lady mediator) who shall try to reconcile the dispute between the parties and shall submit tentative report to this Court on 01.07.2017.

Put up this case on 01.07.2017. On that date after perusing the meditation report and after hearing the counsel for the parties, further order will be passed.

Till then, interim relief granted earlier shall continue. Let a copy of this order be communicated to Secretary-cum-Coordinator, Jharkhand State Legal Services Authority, (JHALSA), Ranchi through FAX today at once.