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Anita vs Indresh Gopal Kohli on 25 July, 2022

Bench: Surya Kant, Abhay S. Oka

                                                       1

     ITEM NO.37                               COURT NO.15                 SECTION X

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

     Petition(s) for Special Leave to Appeal (C)                    No(s).   24920/2019

     (Arising out of impugned final judgment and order dated 20-09-2019
     in FA No. 78/2018 passed by the High Court Of Uttarakhand At
     Nainital)

     ANITA                                                                Petitioner(s)

                                                     VERSUS

     INDRESH GOPAL KOHLI                                                  Respondent(s)


     Date : 25-07-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                 Mr. Jaspal Singh Mannipur, Adv.
                                       Mr. Naresh Bakshi, Adv.
                                       Mr. Tushar Bakshi, AOR

     For Respondent(s)                 Mr.   Satyajit A. Desai, Adv
                                       Mr.   Satya Kam Sharma, Adv.
                                       Mr.   Siddharth Sharma, Adv.
                                       Mr.   Abhinav Muttalwar, Adv.
                                       Mr.   Abhisehk Pandey, Adv.
                                       Ms.   Anagha S. Desai, AOR


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

A letter has been circulated on behalf of the counsel for Respondent No-1 seeking adjournment of one week.

The request for adjournment is accepted. Signature Not Verified We are however, of the view that the parties need to explore Digitally signed by NEETU KHAJURIA Date: 2022.07.26 17:15:29 IST Reason: the possibility of amicable settlement, for which they are referred to Supreme Court Mediation Centre.

The parties shall appear in-person on 10.08.2022 at 11:30 a.m. Learned counsels for the parties shall also cooperate and extend their able assistance to the Mediation Centre for amicable resolution of the matrimonial dispute. The learned Mediator shall be at liberty to interact with the parties on subsequent dates either in person or through video conferencing.

The mediation centre is requested to submit its report before the next date of hearing.

List the matter on 12.09.2022.

    (NISHA KHULBEY)                                     (PREETHI T.C.)
SENIOR PERSONAL ASSISTANT                             COURT MASTER (NSH)