Kousaliya Devi And Others vs State Of Jharkhand And Anr

Sanjay Kumar Dwivedi, J

Mr. Lukesh Kumar, the learned counsel for the O.P.No.2 submits that he has got instruction that O.P.No.2 is willing to reside with her husband.

In view of submission of Mr. Kumar, the learned counsel for the O.P.No.2, let this matter appear before the Member Secretary, DLSA, Dhanbad on 29.11.2022.

The petitioners are the sister in law, mother in law and brother in law and are distant relatives of the O.P.No.2 and husband is not the petitioner in this petition. The husband namely, Anurodh Paswan is not made party in this petition.

In view of submission of Mr. Lukesh Kumar, the learned counsel for the O.P.No.2 that mediation may be conducted, Mr. Shailesh, the learned counsel appearing for the petitioners submits that the husband will appear before the Member Secretary, DLSA, Dhanbad for mediation.

The matter is referred to the Member Secretary, DLSA, Dhanbad.

On the aforesaid date, the O.P.No.2 and the husband of the O.P.No.2, namely Anurodh Paswan shall appear before the Member Secretary, DLSA, Dhanbad.

It is expected that the mediation report shall be placed on record within six weeks from the date of first appearance.

Let it appear on 07.03.2023.

Interim order shall remain in force till the next date.

Let the order be communicated to the Member Secretary, DLSA, Dhanbad.