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Judgment
8 paragraphs · 214 wordsAparesh Kumar Singh, J
Learned counsel for the parties agree that an effort for amicable settlement of matrimonial dispute between the spouses can be made at this stage also at JHALSA. Parties and ready and willing to join the proceedings physically at JHALSA.
Accordingly, let the parties appear before the learned Member Secretary, JHALSA on 04.07.2022 at 10.30 am. He can also be approached on the following phone nos.
Cell No. 8986601912
Landline no. 0651-2482392
On their appearance, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Parties are expected to cooperate in the mediation proceeding with an open mind and attend each of the sittings. Opposite Party shall pay a sum of Rs. 1,250/- towards incidental and traveling expenses to the petitioner on each date she attends the mediation, in presence of the learned Mediator, JHALSA. If parties are able to arrive at an amicable settlement, terms thereof be reduced in writing under their joint signature and be submitted along with the report four weeks thereafter.
Let the matter be listed on 12.08.2022 along with the report.
In the meantime, further proceedings in connection with Original Matrimonial Suit No. 540/2019 pending before the Learned Principal Judge, Family Court at Jamshedpur, East Singhbhum, shall remain stayed.