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Judgment
3 paragraphs · 141 wordsBhaskar Raj Pradhan, J
After hearing this matter for sometime it occurs that the dispute between the parties can be resolved by the process of mediation. The appellant no.1 is present in Court and the daughter of respondent no.1 is also present. The appellant no.1 on behalf of the appellant no.2 and on his own behalf and the daughter of respondent no.1 on instructions from him agrees to try and resolve their disputes by way of mediation. Among several names of mediators both the parties agreed that it could be mediated by Mr. Tashi Rapten Barfungpa, learned counsel who is a trained mediator.
In the circumstances, let the mater be placed for mediation before the learned Mediator, Mr. Tashi Rapten Barfungpa. The Registry shall place the matter before the Court on receipt of the report from the learned Mediator.