RAHUL GUPTA Vs. SHIKHA GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals by special leave are directed against two orders of the Allahabad High Court. Vide impugned interim order dated 18.04.2018 in Application No. 03 in First Appeal No. 7561 of 2014, the High Court dismissed the application of the appellant herein, seeking permission to admit his daughter to a renowned school. By impugned judgment and order dated 30.07.2018 in Transfer Application No. 241 of 2018 the High Court transferred Divorce Petition No. 619 of 2017 from District Court, Meerut to District Court, Ghaziabad in favor of the respondent herein.

(3.) On the representation by the learned counsel for the appellant that the disputes between the parties can be settled amicably, notice limited to the possibility of such settlement between the parties was granted by this Court vide order dated 18.05.2018. By order dated 12.10.2018, this Court referred the dispute for mediation and appointed Ms. Sadhana Ramachandran, learned counsel, as a mediator, Delhi High Court Mediation and Conciliation Centre, to amicably resolve the dispute between the parties.