Supreme Court - Daily Orders
Dr. A.R. Vijayakumar Ilango vs V.A. Rajendran on 21 September, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
ITEM NO.20 Court 3 (Video Conferencing) 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).4279/2020
(Arising out of impugned final judgment and order dated 28-08-2020
in CRLOP No. 10886/2020 passed by the High Court Of Judicature At
Madras)
DR. A.R. VIJAYAKUMAR ILANGO Petitioner(s)
VERSUS
V.A. RAJENDRAN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.89405/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 89405/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-09-2020 These matters were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. K.N. Basha, Sr. Adv.
Mr. B. Karunakaran, Adv.
Mr. Abrar Md. Abdullah, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Mr. K.N. Basha, learned senior counsel appearing on behalf of the petitioner states that out of the amount of Rupees one crore as directed by the High Court to be paid, the petitioner has deposited Rupees fifty Signature Not Verified Digitally signed by lacs in the account of his mother. As regards the balance of Rupees fifty ARJUN BISHT Date: 2020.09.21 18:29:57 IST Reason: lacs, he states that the petitioner would be in a position to deposit Rupees twenty five lacs in terms of the order of the High Court within a period of 2 four weeks from today.
2 We extend time for compliance with the direction by a period of four weeks in view of the statement which has been made by the learned senior counsel.
3 Mr. Basha, learned senior counsel submits that the dispute in the present case is essentially a family dispute and if an effort is made to mediate, in all probability, it would be resolved.
4 Issue notice returnable within six weeks.
5 Liberty to implead Mr. Rose Kumar, the younger brother of the petitioner.
The notice shall also issue to the newly impleaded respondent. 6 Conditional on compliance with the above directions in regard to the payment of the amount of Rupees twenty five lacs within four weeks, there shall be a stay of the impugned order of the High Court cancelling the grant of anticipatory bail, till the next date of listing. 7 Parties shall in the meantime furnish instructions to their respective counsel as to whether they are ready and willing to proceed to mediation.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER