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Judgment
5 paragraphs · 233 wordsRespondents have entered appearance on notice through Vakalatnama.
Learned counsel for both the parties submit that both the parties are willing to go for mediation in order to find out an amicable settlement of their remaining dispute relating to permanent alimony through mediation at JHALSA at this appellate stage also. Both the parties are ready and willing to attend the mediation physically at JHALSA.
In view of the submissions of learned counsel for the parties, let the appellant and the respondent No. 1 appear before the learned Member Secretary, JHALSA on 29.11.2021 at 10.30 A.M. Learned Member Secretary JHALSA can be approached on the following phone numbers also:
On their appearance, matter be placed before the learned Mediator for undertaking the exercise. Both the parties are expected to cooperate in the mediation proceeding with open mind and attend each of the sittings. Respondent No. 1 shall pay a sum of Rs. 1,000/- to the appellant towards travelling and incidental expenses on each date, she attends mediation, in the presence of learned Mediator, JHALSA. If both the parties are able to arrive at an amicable settlement, terms and conditions thereof be reduced in writing under their joint signature by the learned Mediator, JHALSA and be submitted along with the report four weeks thereafter.
Let the matter be listed in the reopening week of January, 2022 along with the report.