Supreme Court - Daily Orders
Amutha vs A.R. Subramanian on 7 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
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ITEM NO.29 Court 7 (Video Conferencing) SECTION XII
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). 4208/2019
(Arising out of impugned final judgment and order dated 08-06-2018
in CMSA No. 34/2014 passed by the High Court of Judicature At
Madras At Madurai)
AMUTHA Petitioner(s)
VERSUS
A.R. SUBRAMANIAN Respondent(s)
IA No. 178518/2018 - EXEMPTION FROM FILING O.T.)
Date : 07-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. V. Mohana, Sr. Adv.
Mr. R. Nedumaran, AOR
Mr. Rajaraman C. Iyer, Adv.
Ms. Shashi Panwar, Adv.
For Respondent(s) Mr. M. Yogesh Kanna, Adv.
Mr. Prabu Ramasubramanian, Adv.
Mr. Raghunath Sethupathy, Adv.
Mr. Raja Rajeshwaran S., Adv.
Ms. Priya R., Adv.
Mr. K. Paari Vendhan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties have consented for Signature Not Verified reporting the matter for mediation to explore the possibility of Digitally signed by Anita Malhotra Date: 2022.03.08 16:35:40 IST Reason: settlement.
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Taking the request into consideration, we direct the parties to appear before the Mediation Centre attached to the Madras High Court at Chennai on 2nd May, 2022 at 11 a.m. The Incharge of the Mediation Centre, after making an endeavour for amicable resolution of the disputes, shall submit a Report to this Court.
List after the receipt of report of mediation.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)