Supreme Court - Daily Orders
Gurmeet Kaur vs Avtar Singh on 28 March, 2022
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.1606 Court 12 (Video Conferencing) 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). 941/2018
GURMEET KAUR Petitioner(s)
VERSUS
AVTAR SINGH Respondent(s)
(Interim Mediation Report dated 23.02.2022 received.
IA No. 45574/2019 - EXEMPTION FROM FILING O.T.)
WITH
T.P.(C) No. 1594/2021 (XVI-A)
(FOR
FOR STAY APPLICATION ON IA 116412/2021
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
8709/2022
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 19166/2022
IA No. 19166/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 8709/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 116412/2021 - STAY APPLICATION)
Date : 28-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Adarsh Ganesh, Adv.
Mr. Rajesh Srivastav, AOR
Mr. Varinder Kumar Sharma, AOR
Dr. Vinod Kumar Tewari, AOR
For Respondent(s)
Dr. Vinod Kumar Tewari, AOR
Mr. Varinder Kumar Sharma, AOR
Mr. Rajesh Srivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified I have heard learned counsel for the respective parties and Digitally signed by DEEPAK SINGH Date: 2022.03.31 perused the report submitted by the Supreme Court Mediation Center. 16:48:18 IST Reason:
Learned counsel for the respective parties submitted that the parties intend to meet each other personally and explore the 2 possibility of the settlelment.
In the above circumstances, it is noted that the husband is residing in Delhi while the wife is residing in Yamuna Nagar.
It is submitted by the learned counsel for the petitioner- wife that the petitioner is willing to travel to Delhi to be present before the Supreme Court Mediation Center and travel expenses may be paid to the petitioner to which submission learned counsel for the respondent- husband has agreed.
Hence, the parties are directed to be present before the Supreme Court Medication Center on 2 nd April, 2022 at 11:30 a.m. The respondent- husband is directed to pay a sum of Rupees Three Thousand towards the expenses of her travel. The parties are directed to converse with each other on a one to one basis and also in the presence of their learned advocates as well as mediators and explore the possibility of the settlement at the earliest having regard to the fact and bearing in mind their age and status in life.
It is further directed that in the event, the petitioner- wife has to travel on further occasions to Delhi so as to be present before the Supreme Court Mediation Center, the respondent-husband shall bear the expenses of Rupees Three Thousand on every occasion of travel.
List this matter on 25th April, 2022. Till then the petitioner- wife shall not take any coercive steps against respondent-husband.
(SNEHA) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (NSH)