Supreme Court - Daily Orders
Rampuria Estates Pvt. Ltd vs M/S Bijay Tractor Spares Pvt. Ltd on 28 February, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.52 COURT NO.16 SECTION XVI
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).5702-5703/2025
[Arising out of impugned final judgment and order dated 16-04-2024
in SA No.313/2005 16-04-2024 in SA No. 316/2005 passed by the High
Court at Calcutta]
RAMPURIA ESTATES PVT. LTD. PETITIONER(S)
VERSUS
M/S BIJAY TRACTOR SPARES PVT. LTD. RESPONDENT(S)
FOR ADMISSION and I.R.
Date : 28-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Ms. Mamta Tiwari, Adv.
Ms. Swati Sinha, Adv.
Ms. Taruna A Prasad, AOR
Mr. Vijay Kumar, Adv.
Ms. Barnal Muherjee, Adv.
Mr. Parth Awasthi, Adv.
M/S. Fm Associates, AOR
For Respondent(s) :
Mr. Rana Mukherjee, Sr. Adv.
Mr. Shuvasish Sengupta, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Mr. Samar Mohanty, Adv.
Upon hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel on both sides. The submissions reveal the desire of the parties to explore the possibility of a mediated Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2025.03.04 settlement.
10:35:50 IST Reason:
2. We request and appoint Mr.Mainak Bose, learned senior counsel, 1 as a Mediator to make an effort to settle the disputes amicably. The parties are directed to appear before the learned Mediator on 07.03.2025 at 11.00 a.m.
3. Initially, the parties are permitted to appear virtually and thereafter, the parties shall appear as per the directions of the Mediator.
4. List the matters along with Mediation Report on 25.04.2025.
5. Registry to communicate this order to the learned Mediator forthwith.
(D. NAVEEN) (NIDHI MATHUR)
COURT MASTER (SH) COURT MASTER (NSH)
2