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Supreme Court - Daily Orders

Rajiv Indravardan Modi vs Monika Garware on 18 December, 2019

Bench: Chief Justice, B.R. Gavai, Surya Kant

                                                   1

                   ITEM NO.33                  COURT NO.1                  SECTION II-A

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                   Petition for Special Leave to Appeal (Crl.)     No.     11392/2019

                   (Arising out of impugned final judgment and order dated
                   10-12-2019 in CRLWP No. 6190/2019 passed by the High Court Of
                   Judicature At Bombay)

                   RAJIV INDRAVARDAN MODI                                  Petitioner(s)
                                                       VERSUS
                   MONIKA GARWARE & ORS.                                   Respondent(s)

                   (FOR ADMISSION and I.R. and IA No.192111/2019-EXEMPTION FROM
                   FILING C/C OF THE IMPUGNED JUDGMENT)

                   Date :18-12-2019 This petition was called on for hearing today.

                   CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE SURYA KANT

                   For Petitioner(s)     Mr.   Mukul Rohatgi, Sr. Adv.
                                         Mr.   Parag Tripathi, Sr. Adv.
                                         Mr.   Shyam Divan, Sr. Adv.
                                         Mr.   Mahesh Agarwal, Adv.
                                         Mr.   Rishi Agrawala, Adv.
                                         Mr.   Anshuman Srivastava, Adv.
                                         Ms.   Devika Mohan, Adv.
                                         Mr.   Yojit Mehra, Adv.
                                         Mr.   E.C. Agrawala, AOR
                                         Mr.   Anuj Trivedi, Adv.

                   For Respondent(s)     Mr.   Kapil Sibal, Sr. Adv.
                                         Mr.   Neeraj Kishan Kaul, Sr. Adv.
                                         Mr.   C.U. Singh, Sr. Adv.
                                         Ms.   Ruby Singh Ahuja, Adv.
                                         Ms.   Deepti Sarin, Adv.
                                         Mr.   Nakul Gandhi, Adv.
                                         Mr.   Ashutosh P shukla, Adv.
                                         For   M/S. Karanjawala & Co., AOR

                                         Mr. Sushil Karanjkar, Adv.
Signature Not Verified
                                         Mr. Rahul Chitnish., Adv.
                                         Mr. Nishant R. Katneshwarkar, AOR
Digitally signed by
CHARANJEET KAUR
Date: 2019.12.18
18:11:05 IST
Reason:


                         UPON hearing the counsel the Court made the following
                                               O R D E R

Having heard learned counsel for the parties 2 we deem it appropriate to refer the matter to the Supreme Court Mediation Centre for amicable settlement of the dispute between the parties.

Accordingly, with the consent of parties, we direct both the parties to appear before the Ld.Co- ordinator, Supreme Court Mediation Centre at 110, Lawyers' Chambers (R.K. Jain Block), Supreme Court Compound, Tilak Marg, New Delhi on 19.12.2019 at 10.30 a.m. List the matter after the report from the mediation centre is received.



[ CHARANJEET KAUR ]             [ INDU KUMARI POKHRIYAL ]
   A.R.-CUM-P.S.                     ASSTT. REGISTRAR