Supreme Court - Daily Orders
Shalini vs Kishor . on 19 February, 2015
Bench: Adarsh Kumar Goel, R. Banumathi
CRL.A.1556/10
1
ITEM NO.5 COURT NO.5 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No.1556 of 2010
SHALINI Appellant(s)
VERSUS
KISHOR & ORS. Respondent(s)
Date : 19/02/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Siddhesh Kotwal, Adv.
Mr. Annirudh Sharma, Adv.
Mr. Nirnimesh Dube, AOR
For Respondent(s) Mr. Manish Pitale, Adv.
Mr. Wasi Haider, Adv.
Mr. Chander Shekhar Ashri, AOR
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
This appeal has arisen from the proceedings under the Protection of Women from Domestic Violence Act, 2005.
Learned counsel for the parties state that the divorce proceedings were separately initiated between the Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.02.20 parties and the matter is pending before the High Court of 15:24:29 IST Reason: Judicature at Bombay, Nagpur Bench, Nagpur. CRL.A.1556/10 2 Learned counsel for the parties suggest that there is possibility of settlement being explored and the matter be referred for mediation to the Mediation Centre at Nagpur.
Accordingly, we refer the matter to the Mediation Centre at the Nagpur Bench of the High Court of Bombay. The parties may appear before the Mediation Centre on 9 th March, 2015. The Mediation Centre will submit a report of outcome of the mediation to this Court.
List the matter for further consideration on 15th April, 2015.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master