Supreme Court - Daily Orders
Meghna Deepak Aggarwal vs Deepak Gokulchand Aggarwal on 8 February, 2021
Bench: Indira Banerjee, Hemant Gupta
ITEM NO.30 Court 14 (Video Conferencing) SECTION IX
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) Nos. 464-465/2019
(Arising out of impugned final judgment and order dated 27-03-2018
in FCA No. 20/2016 and 27-04-2018 in FCA No. 20/2016 passed by the
High Court of Judicature at Bombay)
MEGHNA DEEPAK AGGARWAL Petitioner(s)
VERSUS
DEEPAK GOKULCHAND AGGARWAL Respondent(s)
(With IA No. 181711/2018 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 08-02-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Bhushan M. Oza, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
For Respondent(s) Ms. Bina Madhavan, Adv.
Ms. Soujanya Ketharaj, Adv.
M/s. Lawyer’s Knit & Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned for three months. The parties are referred to the Bombay High Court Mediation Centre. The parties shall appear before the Mediation Centre on 15th February, 2021, at 12 noon.
(NIDHI AHUJA) (MATHEW ABRAHAM)
AR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2021.02.09
15:57:58 IST
Reason: