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Deepti Kapur vs Kunal Julka on 25 April, 2022

Bench: A.M. Khanwilkar, Abhay S. Oka

                                                      1

     ITEM NO.5                               COURT NO.3                  SECTION XIV

                                  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).     14571/2020

     (Arising out of impugned final judgment and order dated 30-06-2020
     in CM(M) No. 40/2019 passed by the High Court Of Delhi At New
     Delhi)

     DEEPTI KAPUR                                                          Petitioner(s)

                                                     VERSUS

     KUNAL JULKA                                                           Respondent(s)

     (IA No.123816/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 25-04-2022 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                Mr.   Jeetin Jhala, Adv.
                                      Mr.   Rakesh Vatsa, Adv.
                                      Mr.   Shakunt Jhala, Adv.
                                      Ms.   Reenila Jhala, Adv.
                                      Mr.   V. K. Sidharthan, AOR

     For Respondent(s)                Ms.   Kartika Sharma, Adv.
                                      Ms.   Vidula Mehrotra, Adv.
                                      Mr.   Shashank Bajpai, Adv.
                                      Mr.   Shubhankar Singh, Adv.
                                      Mr.   Kaveesh Nair, Adv.
                                      Mr.   Abhinav S. Raghuvanshi, AOR


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

The parties were referred to the Supreme Court Mediation Signature Not Verified Centre.

It appears that the parties were unable to agree upon DEEPAK SINGH Date: 2022.04.27 17:12:02 IST amicable Reason:

arrangement, in the mediation conducted by Mr. Rajendra Mal Tatia.

In deference to the observation made by this Court, the parties have once again agreed to explore possibility of settlement. They are willing to go back to the Supreme Court Mediation Centre. Accordingly, we direct the parties to appear before the Coordinator, Supreme Court Mediation Centre on 28.04.2022 at 11:00 a.m. The Coordinator may nominate Ms. Asha G. Nair, learned counsel, to act as a Mediator in terms of this order. We make it clear that this arrangement is no reflection on the mediation proceedings conducted by the erstwhile Mediator.

However, we are persuaded to do so as the parties are willing to explore the possibility of settlement afresh and also because now the father of the respondent is willing to participate.

Awaiting mediation’s report, list this matter on 09.05.2022.

(DEEPAK SINGH)                                              (VIDYA NEGI)
COURT MASTER (SH)                                          COURT MASTER (NSH)