KURIAN,J. - (1.) Leave granted.
(2.) The appellant is aggrieved by a final order dated 18.09.2017 passed by the High Court of Karnataka at Bengaluru in C.P.No. 226 of 2016, whereby the High Court rejected her prayer for transfer of M.C.No. 125 of 2016 from the Family Court, Hubballi to the Family Court at Bengaluru, Karnataka.
(3.) When this matter came up to this Court, the following order was passed on 24.11.2017 :- Issue notice. Mr. Awnish Kumar, learned counsel, accepts notice on behalf of the sole respondent. The learned counsel on either side submitted that they would explore the possibility of resolving the dispute between the parties if the matter is referred to Mediation. Accordingly, we refer the matter to Supreme Court Mediation Centre, New Delhi to explore the possibility of an amicable settlement of the dispute between the parties, who would appear before the said Mediation Centre on 14.12.2017 at 11.00 A.M. The Incharge, Supreme Court Mediation Centre, after making an endeavour for amicable resolution of the disputes, shall submit a report to this Court within four weeks thereafter. List the matter after the mediation report is received. ;