Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kailashben Mahendrabhai Patel vs The State Of Maharashtra on 25 August, 2023

Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra

                                                 1




     ITEM NO.51                         COURT NO.4                 SECTION II-A

                              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).    4044/2018

     (Arising out of impugned final judgment and order dated 05-05-2017
     in CRLA No. 4015/2014 passed by the High Court Of Judicature At
     Bombay At Aurangabad)

     KAILASHBEN MAHENDRABHAI PATEL & ORS.                           Petitioner(s)

                                                VERSUS

     THE STATE OF MAHARASHTRA & ANR.                                Respondent(s)


      IA No. 58221/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 58222/2018 - EXEMPTION FROM FILING O.T.) Date : 25-08-2023 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Petitioner(s) Mr. Siddharth Luthra, Sr. Adv. Mr. Jay Kansara, Adv.

Mr. Chiranjivi Sharma, Adv. Mr. Akshat Kumar, Adv.

Mr. Vasu Gupta, Adv.

Mr. Pranaya Goyal, AOR For Respondent(s) Mr. Shrirang B. Varma, Adv.

Mr. Siddharth Dharmadhikari, Adv.

Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv.

Reason: Mr. Sourav Singh, Adv.

Mr. Aditya Krishna, Adv.

Mr. Sanjeev Despande, Sr. Adv. Mr. Mahesh Agarwal, Adv.

Mr. . Ankur Saigal, Adv.

Ms. S. Lakshmi Iyer, Adv.

Mr. Nishant Rao, Adv.

Mr. Shashwat Singh, Adv.

Mr. Chirag Nayak, Adv.

Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R

1. Since the dispute is between the members of the family, it is appropriate that the same is settled through mediation.

2. To facilitate the parties to arrive at an amicable settlement, we direct the parties and their authorized representatives, to appear before the Coordinator, Mediation Centre attached to District Court, Anand, Gujarat on 05.09.2023 at 11:00 a.m. through video conferencing.

3. The Coordinator may appoint an experienced Mediator to facilitate a settlement between the parties.

4. List this matter after the mediation report is received.

(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)