Supreme Court - Daily Orders
Lakshmi Sirisha Jayanthi vs Bapatla Sai Krishna Chaithanya on 28 February, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.1617 COURT NO.9 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). 453/2023
LAKSHMI SIRISHA JAYANTHI Petitioner(s)
VERSUS
BAPATLA SAI KRISHNA CHAITHANYA Respondent(s)
(FOR ADMISSION )
Date : 28-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Ms. B.L.N. Shivani, Adv.
Ms. Ameyavikrama Thanvi , AOR
For Respondent(s) Mr. R.K.S. Yadav, Adv.
Mr. A. Chopra, Adv.
Mr. Vinit Trehan, Adv.
Mr. Nand Lal Kishore, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties state that the parties intend to explore the possibility of settlement through mediation and pray for matter being referred to the Supreme Court Mediation Centre.
In view of the statement, the parties are directed to Signature Not Verified Digitally signed by appear in-person or through video conferencing before the SONIA BHASIN Date: 2023.03.02 13:15:31 IST Reason: Mediator nominated by the Coordinator of the Supreme Court 1 Mediation Centre on 15th March, 2023 at 11.00 a.m. To enable the Mediator to establish contact with the parties, the learned counsel shall file a memo within a week mentioning the mobile numbers and the e-mail addresses of the parties.
The parties can appear in-person or through virtual mode.
Learned counsel who appears for the respondent accepts notice and thus service of notice is waived. Learned counsel for the petitioner shall hand over the copy of the petition to the learned counsel for respondent.
List after report is received from the Mediation Centre.
(SONIA BHASIN) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)
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