Supreme Court - Daily Orders
Rashmi Akshay Sharma vs Akshay Amarnath Sharma on 15 March, 2023
Bench: A.S. Bopanna, C.T. Ravikumar
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ITEM NO.2 COURT NO.12 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s). 324/2022
RASHMI AKSHAY SHARMA Petitioner(s)
VERSUS
AKSHAY AMARNATH SHARMA Respondent(s)
(IA No. 66436/2022 - EX-PARTE STAY)
(IA No. 66437/2022 - EXEMPTION FROM FILING O.T.)
WITH
T.P.(C) No. 1199/2022 (XVI-A)
( FOR EX-PARTE STAY ON IA 77594/2022
IA No. 77594/2022 - EX-PARTE STAY)
Date : 15-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Rahul Sharma, Adv.
Mr. Gagan Kumar, Adv.
Mr. Shalinder Saini, Adv.
Ms. Rashmi Malhotra, AOR
For Respondent(s) Mr. D. S. Chauhan, AOR
Ms. Ruchi Singh, Adv.
Mr. Prashant Kumar, Adv.
Ms. Sadhana Sandhu, AOR
Ms. Shikha Sandhu, Adv.
Ms. Rita Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit that the matters are Signature Not Verified likely to be settled, if referred to mediation. Digitally signed by Nisha Khulbey Date: 2023.03.15 17:38:46 IST Reason:
Hence, the matters are referred to the Supreme Court Mediation Centre. The parties shall appear appear before the Co-ordinator of 2 the Supreme Court Mediation Centre on 29 th March, 2023 at 02:00 p.m. The learned counsel for the parties to co-ordinate with the Supreme Court Mediation Centre in this regard.
List the matters after the report is received from the Mediation Centre.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR