Supreme Court - Daily Orders
Anupam Patra vs Meenakshi Anupam Patra on 22 February, 2018
Bench: Madan B. Lokur, Kurian Joseph, Deepak Gupta
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ITEM NO.8 COURT NO.4 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).1896/2017
ANUPAM PATRA Petitioner(s)
VERSUS
MEENAKSHI ANUPAM PATRA Respondent(s)
(WITH IA No.106259/2017-EX-PARTE STAY and IA No.106260/2017-
EXEMPTION FROM FILING O.T.)
Date : 22-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Dusmanta Kumar Pradhan, Adv.
Mr. Rabin Majumder, AOR
For Respondent(s) Ms. Deeplaxmi S. Matwankar, Adv.
Dr. Ravindra Chingale, Adv.
Ms. Amrapali Kasbe, Adv.
Mr. Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are glad to record that the parties have entered into a settlement under the auspices of the Supreme Court Mediation Centre on 17th February, 2018.
The mediation settlement is on record and is signed by learned counsel for the parties, by the parties as also by the Mediator.
Signature Not Verified
Both the learned counsel for the parties say that Digitally signed by MEENAKSHI KOHLI Date: 2018.02.23 14:41:05 IST Reason: they are bound by the terms of the mediation settlement and in terms of the settlement they would file an application for divorce by mutual consent. 2 List the matter after the application is filed.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER