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Reetika Grover vs Vishal Grover on 12 December, 2018

Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph

                                                                                         1


     ITEM NO.5                           COURT NO.1                    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 (CIVIL)     NO(S).    123/2018

     REETIKA GROVER                                                      PETITIONER(S)

                                                  VERSUS

     VISHAL GROVER                                       RESPONDENT(S)
     (FOR ADMISSION AND [ONLY WP (CRL.) 160/2018 TO BE LISTED ] )
          WITH
     W.P.(CRL.) NO. 160/2018 (X)
     (FOR   ADMISSION  AND   IA   NO.96415/2018-EX-PARTE   STAY   AND  IA
     NO.96417/2018-EXEMPTION FROM FILING O.T.)

     Date : 12-12-2018 This matter(s) was called on for hearing today.

     CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                          HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                   Mr. Karan Nehra, Adv.
                                         Mr. Himanshu Gupta, Adv.
                                         Mr. Anil Kumar Tandale, AOR

     For Respondent(s)                   Mr. Nikhil Majithia, Adv.
                                         Mrs. Neelam Kalsi, Adv.
                                         Mrs. Rani Chhabra, AOR

                                         Mrs. Rani Chhabra, AOR
                                         Mr. Bikash Chandra, Adv.
                                         Ms. Neelam Kalshi, Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

The proceedings in respect of which transfer has been sought arise out of matrimonial differences between Signature Not Verified the parties.

VINOD LAKHINA Date: 2018.12.12 17:17:00 IST Reason:  2 Having regard to the above fact we are of the view that the parties should make an attempt to settle the matter in mediation to which the learned counsels for the parties are in agreement. We accordingly refer the parties to mediation in the Supreme Court Mediation Centre, New Delhi. The parties will report to the learned Coordinator, Supreme Court Mediation Centre at 110, Lawyers' Chambers (R.K. Jain Block), Supreme Court Compound, Tilak Marg, New Delhi – 110201 on 19th December, 2018 at 11.00 a.m. The learned Coordinator, Supreme Court Mediation Centre will try and resolve the dispute and thereafter submit a report of the result of the process.

List the matter after the receipt of the report of Mediation.

In the meantime, further proceedings in (1) Marriage petition No.405 of 2017, titled as Vishal Grover vs. Reetika Grover, pending in the Court of Civil Judge, Senior Division, Panvel at Raigad, Maharashtra and (2) subject FIR No.446 dated 4.12.2017 registered at Police Station Kharghar, District Navi Mumbai (Maharashtra) as well as FIR  3 No.456 dated 12.12.2017 registered at Police Station Kharghar, District Navi Mumbai (Maharashtra) shall remain stayed.

 [VINOD LAKHINA]                      [ANAND PRAKASH]
    AR-cum-PS                          BRANCH OFFICER