Supreme Court - Daily Orders
K. Murugendran vs K. Dakshyani Kumar on 10 April, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.37 COURT NO.12 SECTION IVA
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).20579/2015
(Arising out of impugned final judgment and order dated
03/06/2015 in RFA No. 286/2015 passed by the High Court Of
Karnataka at Bangalore)
K. MURUGENDRAN Petitioner(s)
VERSUS
K. DAKSHYANI KUMAR Respondent(s)
(With interim relief and office report)
Date : 10/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. K. K. Mani,Adv.
Ms. T. Archana, Adv.
Mr. K. Narayana, Adv.
For Respondent(s) Mr. S. Nanda Kumar, Adv.
Mr. Parivesh Singh, Adv.
Mr. M.S. Saran Kumar, Adv.
Mr. P. Srinivasan, Adv.
Mr. Ram Dhan Singh Narwal,Adv.
Mr. Naresh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties have agreed that it will be appropriate if the dispute is referred to the Mediation centre, to explore the possibility of settlement.
In view of the above, the matter is referred to the Mediation Centre at High Court of Karnataka at Bangalore.
Let the parties appear before the Mediation Centre at Bangalore on 2.5.2017 at 10.30 a.m. List the matter after receipt of the Mediation Signature Not Verified report.
Digitally signed by HEMALATHA MOHAN Date: 2017.04.12 17:14:13 IST Reason: (B.Parvathi) (Tapan Kr. Chakraborty) Court Master Court Master