Supreme Court - Daily Orders
Sushma Purneshwar Rao Pund vs Purneshwar Rao Pund on 9 October, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.9 COURT NO.5 SECTION XVIA
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). 2020/2013
SUSHMA PURNESHWAR RAO PUND Petitioner(s)
VERSUS
PURNESHWAR RAO PUND Respondent(s)
(With appln. (s) for permission to appear and argue in person and
stay and office report)
Date : 09/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Rabin Majumder,Adv.
For Respondent(s)
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. The respondent is appearing in-person.
Learned counsel for the petitioner submitted that the petitioner is not willing to go back to the respondent and would not be averse to the idea of dissolving the marriage by a decree of mutual consent. The respondent also made a statement that he is also willing to obtain a decree of divorce by mutual consent.
In the circumstances, we feel that the parties should approach the Mediation Centre of the Nagpur Bench of the Bombay High Court for settlement.
Let the parties appear before the said Mediation Centre on 12-11-2014. The Mediation Centre shall make an effort to settle the matter and submit its report to this Court.
Signature Not VerifiedList the matter after report is received. Digitally signed by Vishal Anand Date: 2014.10.10 16:50:45 IST Reason: (VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER