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Judgment
5 paragraphs · 148 wordsSanjay Kumar Dwivedi, J
Mr. Sahani, learned counsel for the petitioner submits that the learned court has referred the matter to the mediation centre at Bokaro in which settlement has been arrived at between the parties on 07.09.2022. He further submits that opposite party no.2 is residing along with the petitioner as per the settlement. He also submits that this matter may be taken up after Deepawali vacation to enable him to file joint compromise petition.
Mr. Md. Akhtar, learned counsel for opposite party no.2 submits that he is not having any instruction with regard to the submission made by Mr. Sahani, learned counsel for the petitioner. He also submits that this matter may be taken up after Deepawali vacation to enable him to take instruction with regard to settlement.
Let this matter appear on 03.01.2023.
Interim order dated 01.10.2020 shall remain in force, till the next date.