Supreme Court - Daily Orders
Dorairaj vs Doraisamy (Dead) And Ors. on 24 March, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.103 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2129-2130/2012
DORAIRAJ Appellant(s)
VERSUS
DORAISAMY (DEAD) AND ORS. & ORS. Respondent(s)
Date : 24-03-2022 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Appellant(s) Mr. V. Raghavachari, Adv.
Ms. K. Abhirame, Adv.
Mr. Sunny Sheen Akkara, Adv.
Ms. B.S. Mitraneshaa, Adv.
Mr. G. Balaji, AOR
For Respondent(s) Mr. G. Sivabalamurugan, Adv.
R-2 to 5 Mr. Selveraj Mahendren, Adv.
Mr. P. Shankar, Adv.
Mr. Vikas Mehta, AOR
Dr. (Mrs. ) Vipin Gupta, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Balaji Srinivasan, AOR
Mr. Perumal Muthukumar, Adv.
Ms. S. Vidhya, Adv.
Ms. Garima Jain, Adv.
Ms. Lakshmi Rao, Adv.
Mr. Amrendra Kumar Singh, Adv.
Mr. Anand Mishra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for parties have obtained Signature Not Verified Digitally signed by Charanjeet kaur Date: 2022.03.25 instructions and though initially learned counsel for 17:41:03 IST Reason: respondent Nos.2 to 5 had some apprehensions on account of possibility of delay, once it is pointed out that 2 this is a time bound process, all of them agree for mediation, more so, as in view of certain other issues, even the adjudication of the present matter cannot bring the whole dispute to an end.
It is agreed that Hon’ble Mr. N. Kirubakaran, retired Judge, Madras High Court, Address: No.36, Second Cross Street, Royala Nagar, Chennai-600089, is appointed as the sole Mediator.
Learned counsels/parties will contact learned Mediator within one week from today. The Mediator will endeavour to submit a report before the next date. The Mediator will endeavour to resolve all the dispute whether the foregoing subject matter of the present proceedings or collateral proceedings and naturally, it is open to the Mediator even to visit the site, something stated by us on the request of learned counsel for respondent Nos.2 to 5.
The Mediator will fix his own fee which shall initially be borne by the appellant.
List for report of the Mediator in the Miscellaneous matters on 12.05.2022.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)