Bhaskar Raj Pradhan, J
1. The learned Senior Counsel appearing for the respondent nos. 5 and 6 submits that efforts of reconciliation have paved the way for the respondent no.5 to go back and stay with the petitioner. Both the learned counsel for the affected parties submits that family mediation is underway to resolve their differences and opportunity must be given to settle their differences. The submission made by the learned counsel is fair.
2. List this matter after the ensuing winter vacation before which date it is hoped that disputes or differences arising within the family shall be effectively resolved within the family.
