Supreme Court - Daily Orders
Sri Sujies Benefit Funds Limited vs M. Jaganathuan on 21 August, 2023
Bench: Hima Kohli, Rajesh Bindal
SLP (Crl.) No.4022/2022
ITEM NO.38 COURT NO.14 SECTION II-C
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 (Crl.) No(s). 4022/2022
(Arising out of impugned final judgment and order dated 29-01-2020
in CRLA No. 582/2012 passed by the High Court Of Judicature At
Madras)
SRI SUJIES BENEFIT FUNDS LIMITED Petitioner(s)
VERSUS
M. JAGANATHUAN Respondent(s)
(IA No. 64064/2022 - EXEMPTION FROM FILING O.T.)
Date : 21-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. B Ragunath, Adv.
Mrs. NC Kavitha, Adv.
Mr. Vijay Kumar, AOR
For Respondent(s) Mr. E M Sudarsana Natchiappan, Sr. Adv.
Mrs. S. Yamunah Nachiar, AOR
Ms. Ruhini Dey, Adv.
Ms. Meghna Mukherjee, Adv.
UPON hearing the counsel the court made the following
O R D E R
1. Learned counsel for the parties state that they may be permitted to explore the possibility of arriving at a negotiated settlement, if referred to the Mediation Centre attached to the Madurai Bench Signature Not Verified Digitally signed by GEETA AHUJA of the High Court of Madras.
Date: 2023.08.2309:52:48 IST Reason:
2. Accordingly, without prejudice to the rights 1 SLP (Crl.) No.4022/2022 and contentions of the parties, they are referred to the Mediation Centre attached to the Madurai Bench of the High Court of Madras.
3. The parties shall appear before the Organizing Secretary of the Mediation Centre who shall appoint a Mediator to assist the parties in negotiating a settlement, on 31st August, 2023 at 2.00 p.m.
4. List on 26th September, 2023, for reporting settlement, if any.
(Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)
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