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Supreme Court - Daily Orders

S.Shivraj Reddy(Died) Thr His Lrs vs S. Raghuraj Reddy on 8 August, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.49                                  COURT NO.6                      SECTION XII-A

                                      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).   4237/2015

     (Arising out of impugned final judgment and order dated 27-03-2014
     in LPA No. 47/2002 passed by the High Court of A.P. at Hyderabad)

     S.SHIVRAJ REDDY (DIED) THR HIS LRS                           & ANR.          Petitioner(s)

                                                            VERSUS

     S. RAGHURAJ REDDY                    & ORS.                                  Respondent(s)

     WITH
     SLP(C) No. 23143-23144/2016 (XII-A)


     Date : 08-08-2017 These petitions were called on for hearing today.


     CORAM :
                                HON'BLE MR. JUSTICE KURIAN JOSEPH
                                HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                     Mr. R. Basant,Sr.Adv.
                                           Mr. Sridhar Potaraju, AOR

     For Respondent(s)                     Mr. V. Giri,Sr.Adv.
                                           Mr. T.V. Ratnam, AOR
                                           Mr. M. Sowri Dev,Adv.

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

Delay in filing the application for substitution, in SLP(C) Nos.23143-23144/2016, is condoned.

I.A. No.6/2015-Application for substitution, in SLP(C) Nos.23143-23144/2016, is allowed.

On a suggestion made by the Court, having regard to the dispute among the members of the same family, as to whether the Signature Not Verified Digitally signed by NARENDRA PRASAD parties would like to explore the possibility of a mediation, it is Date: 2017.08.10 17:33:17 IST Reason: jointly suggested that the assistance of Mr. V.V.S. Rao, learned 1 senior counsel and former Judge of the High Court of Andhra Pradesh, can be sought.

Accordingly, we appoint Mr. V.V.S. Rao as Mediator in this case. It will be open to the parties to ascertain the convenience of the learned Mediator.

We direct the parties not to pursue the litigations referred to in this special leave petition till the learned Mediator submits its Report before this Court. We also request the learned Mediator to see as to whether a comprehensive settlement can be achieved in respect of all the disputes among the parties. List after four weeks.

(NARENDRA PRASAD)                                       (RENU DIWAN)
COURT MASTER (SH)                                      ASST. REGISTRAR




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