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Madan Lal(D)Thr.Lrs vs Roshan Lal . on 20 September, 2018

Bench: Kurian Joseph, Sanjay Kishan Kaul

     ITEM NO.42                                COURT NO.4                    SECTION XV

                                   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 (C)                      No(s).      13952/2016

     (Arising out of impugned final judgment and order dated 07-04-2015
     in SBCRP No. 53/2015 passed by the High Court Of Judicature For
     Rajasthan At Jodhpur)

     MADAN LAL(D)THR.LRS                                                      Petitioner(s)

                                                       VERSUS

     ROSHAN LAL . & ORS.                                                      Respondent(s)

     Date : 20-09-2018 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)                  Mr.   Puneet Jain,Adv.
                                        Mr.   Christi Jain,Adv.
                                        Mr.   Abhinav Gupta,Adv.
                                        Mr.   Harsh Jain,Adv.
                                        Mr.   Shailendra Sharma,Adv.
                                        Ms.   Vineeta,Adv.
                                        Ms.   Pratibha Jain, AOR

     For Respondent(s)                  Mr.   Rishabh Sancheti,Adv.
                                        Ms.   Padma Priya,Adv.
                                        Mr.   Anchit Bhandari,Adv.
                                        For   M/s. M.V. Kini & Associates

                                        Ms. Christi Jain, AOR

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

On a suggestion made by the Court, the parties submit that an attempt can be made to settle the disputes amicably by way of mediation.

We, therefore, direct the parties to appear before the Supreme Court Mediation Centre, New Delhi on 08.10.2018 at 11.00 A.M. We request the Mediaton Center to depute a mediator who is expert in Signature Not Verified family matters.

The Incharge, Supreme Court Mediation Centre, New Delhi after making an endeavour for amicable resolution of the disputes, 1  shall submit Report to this Court within four weeks thereafter. List the matter after the receipt of the Report from the Mediation Centre.

(NARENDRA PRASAD)                               (RENU DIWAN)
  COURT MASTER                              ASSISTANT REGISTRAR




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