Supreme Court - Daily Orders
Zarna Nishit Doshi vs Nishit Prakash Doshi on 12 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
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ITEM NO.12 COURT NO.11 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)(Civil) No(s). 1244/2023
ZARNA NISHIT DOSHI Petitioner(s)
VERSUS
NISHIT PRAKASH DOSHI Respondent(s)
(IA No. 96469/2023 - STAY APPLICATION)
Date : 12-07-2023 This matter was called on for hearing today
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Nachiketa Joshi, AOR
Ms. Himadri Haksar, Adv.
Mr. Abhishek Kansal, Adv.
For Respondent(s) Mr. Saksham Maheshwari, AOR
Mr. Taranjit Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Considering the interests of the child, we refer the matter to the Supreme Court Mediation Centre in order to explore the possibility of an amicable settlement of all the disputes pending between the parties. Accordingly, the parties are directed to appear before the Co-ordinator of the Supreme Signature Not Verified Court Mediation Centre virtually on 3rd Digitally signed by Indu Marwah August, 2023 at 2.30 Date: 2023.07.14 15:30:15 IST Reason:
P.M. In the meanwhile, the order of stay will continue to 2 operate subject to modification that an application for interim relief, if any, made by the parties, shall be decided by the concerned Court. Parties are free to raise appropriate contentions in the pending application(s). The Report of the Mediation to be submitted to this Court within two months.
The transfer petitioner be listed immediately after the receipt of the report from the Mediation Centre.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER(NSH)