HITENDRA MANUBHAI PATEL Vs. KAMAXI HITENDRA PATEL

JUDGEMENT

(1.) Leave granted.

(2.) The parties (husband and wife) are present before this Court today. They have been in litigation before different Fora and they have been running into several litigations.

(3.) Having sensed a ray of hope for an amicable settlement, this Court required the presence of the parties. On their appearance, we asked the parties whether they would like to have the assistance of a mediator. On a positive response to the suggestion, we sought the assistance of Mr.Jitender Mohan Sharma, learned senior counsel, and Ms. Gauri Neo Rampal, learned counsel, both of whom were present in Court. They have graciously accepted the request made by the Court.