Supreme Court - Daily Orders
Sachin Gupta vs Rachana Gupta on 14 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.24 COURT NO.8 SECTION II-C
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). 5353/2019
(Arising out of impugned final judgment and order dated 21-01-2019
in CRRP No. 476/2018 passed by the High Court Of Delhi At New
Delhi)
SACHIN GUPTA Petitioner(s)
VERSUS
RACHANA GUPTA Respondent(s)
IA No. 91507/2019 - EXEMPTION FROM FILING O.T.
IA No. 91505/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 91514/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 14-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
Mrs. Nidhi, AOR
UPON hearing the counsel the Court made the following
O R D E R
The petitioner appears-in-person.
Respondent is appearing through Mrs. Nidhi, Advocate on Record, pursuant to notice issued by this Court. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.10.15 17:21:15 IST Reason: Both the parties are inclined to explore the possibility of an amicable settlement by mediation process. To facilitate the parties to arrive at an amicable settlement, we direct them and their 2 authorized representatives, to appear before the Coordinator, Supreme Court Mediation Centre on 26.10.2019 at 11:00 a.m. The Coordinator may appoint an experienced Mediator to facilitate a settlement between the parties. The amount deposited by the petitioner as condition precedent for issuing notice be made over to the respondent. Awaiting the Mediator’s Report, list the matter after four weeks.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)