Naveen Anshu @ Navin Anshu vs State Of Jharkhand And Others

Sanjay Prasad, J

Heard learned counsel for the petitioner and learned counsel for the State and learned counsel for opposite party no. 2.

Learned counsel for both the sides has submitted that the matter may be referred for mediation, so that the parties may be able to settle their dispute.

Under the circumstances, with the consent of learned counsel for both the sides, the matter is referred to mediation before the JHALSA and it will be desirable that both the parties i.e. the petitioner and opposite party no. 2 may appear before the learned Member Secretary, JHALSA on 01.08.2023. Thereafter, the Member Secretary, JHALSA will appoint a Trained and Experienced Mediator instantly to amicably settle the dispute between both the sides and make an effort for reconciliation between both the sides also and the Member Secretary, JHALSA shall submit a report to this Court on or before 04.09.2023.

Put up this case on 11.09.2023.

Till further orders, further proceeding in connection with Protest –cum-Complaint Case No. 1011 of 2011 arising out of Bariatu P. S. Case No. 391 of 2010 shall remain stayed.

Let a copy of this order be handed over to the learned counsel for the petitioner and learned counsel for the State and learned counsel for the opposite party no. 2 and be also sent to learned Member Secretary, JHALSA for the needful.