Supreme Court - Daily Orders
Prabhudayal Verma vs The State Of Rajasthan on 11 July, 2017
Bench: N.V. Ramana, Prafulla C. Pant
1
ITEM NO.9 COURT NO.10 SECTION II
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 (Crl.) No(s). 1750/2017
(Arising out of impugned final judgment and order dated 10-01-2017
in SBCMP No. 5274/2016 passed by the High Court Of Rajasthan At
Jaipur)
PRABHUDAYAL VERMA & ORS. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ANR. Respondent(s)
(FOR ON IA 6611/2017)
Date : 11-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Chinmoy Khaladkar, Adv.
Ms. Prerna Chaturvedi, Adv.
Mr. B. K. Pal, AOR
For Respondent(s) Mr. Rohit K. Singh, AOR
Mr. Dharindhar Jha, Sr. Adv.
Mr. Shirish K. Deshpande, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit that the parties are not averse to exploring the possibility of an amicable settlement between the parties with the help of the Supreme Court Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2017.07.11 Mediation Centre.
17:14:11 IST Reason:
2The parties are accordingly directed to appear before Supreme Court Mediation Centre on Tuesday i.e. 25.07.2017 at 10.30 A.M. and the Mediation Centre is directed to conduct the proceedings.
The Mediation Centre shall submit a report expeditiously. List the matter after the report is received. Till such time, no coercive steps shall be taken against the petitioners.
(SHASHI SAREEN) (S. SIVARAMAKRISHNA) AR CUM PS ASST.REGISTRAR