PRIYANKA PATRO Vs. ARVIND RAJASEKAR

JUDGEMENT

(1.) When the matter is called out, Mr.Arjun Jeswani, learned counsel appears for the Respondent and informs that mediation has failed. Perusal of the record indicates that there is a sealed cover. The learned Sheristedar has opened the sealed cover, which contains the mediation report dtd. 3/10/2023. A perusal of the same indicates that the mediation has failed. The said report is shared with the learned counsel for the parties, and after their perusal, it is taken on record and marked "X" for the purposes of identification.

(2.) The learned counsel submit that they are ready to proceed with the matter.

(3.) This is an application seeking transfer of divorce proceedings filed by the Applicant before the Court of Civil Judge, Senior Division, Kalyan to the Court of Civil Judge Senior Division, Pune.