Supreme Court - Daily Orders
Ritika Rani vs Avinash Devulapalli on 7 November, 2024
Bench: Hrishikesh Roy, Sudhanshu Dhulia
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ITEM NO.4 COURT NO.5 SECTION IV-A
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).2010/2024
RITIKA RANI Petitioner(s)
VERSUS
AVINASH DEVULAPALLI Respondent(s)
IA No. 168548/2024 - EX-PARTE STAY)
Date : 07-11-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Smarhar Singh, AOR
Ms. Shweta Kumari, Adv.
Mr. Manoj Kumar, Adv.
Mr. Pankaj Prakash, Adv.
Mr. Md. Asim, Adv.
For Respondent(s)
M/S. Nuli & Nuli, AOR
Mr. Anand Sanjay M Nuli, Sr. Adv.
Mr. Nanda Kumar K B, Adv.
Ms. Akhila Wali, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The counsel for the parties jointly make a request for referring the matter to Mediation for attempting resolution of the matrimonial disputes.
Signature Not VerifiedAccepting the above request, both the parties are Digitally signed by Deepak Joshi Date: 2024.11.08 16:32:51 IST Reason: referred to the Supreme Court Mediation Centre where they will report before the Coordinator on 18.11.2024 at 11:00 AM. 2 On the first day, the parties may appear through virtual mode. Thereafter, they shall abide by the direction of the Learned mediator.
List the matter after receipt of the report from the Mediation.
(DEEPAK JOSHI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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Mediation
latest
The counsel for the parties submit that there is possibility of settlement of this matrimonial dispute through mediation.
Accordingly, the parties are referred to the Supreme Court Mediation Centre where they will report before the Coordinator on 13th February 2024 at 11:00 AM.
List the matter after receipt of the report from the Mediation Centre.
Mr. Kunal Kukreja, learned counsel appearing for the petitioner (wife) and Mr. Harsh Trivedi, learned counsel appearing for the respondent (husband) submit that the parties may be referred for mediation for resolution of their matrimonial dispute.
Accordingly, the parties are referred to the Supreme Court Mediation Centre, where they will report before the Coordinator on 2nd December 2023 at 11:00 AM.
List the matter after receipt of the report from the Mediation Centre.
A copy of this order be sent to Supreme Court Mediation Centre by E- mail.
Learned counsel appearing for the parties jointly submit that the parties wish to explore the possibility of settlement through mediation and they should be referred for Mediation for resolution of their matrimonial dispute.
Accordingly, both parties are referred to the Supreme 4 Court Mediation Centre, where they will report before the Coordinator of the Supreme Court Mediation Centre on 23rd September 2024 at 11:00 AM.
On the first day, the petitioner may appear through virtual mode. Thereafter, she shall abide by the direction of the Learned mediator.
List the matter after receipt of the report from the Mediation.
Learned counsel appearing for the parties jointly submit that the parties wish to explore the possibility of settlement through mediation.
Accordingly, the parties are referred to the Supreme Court Mediation Centre, where they will report before the Coordinator on 10nd January 2024 at 11:00 AM.
List the matter after receipt of the report from the Mediation Centre.
A copy of this order be sent to Mediation Centre through email. 5 Mediation latest The counsel for the parties submit that there is possibility of settlement of this matrimonial dispute through mediation.
Accordingly, the parties are referred to the Supreme Court Mediation Centre where they will report before the Coordinator on 13th February 2024 at 11:00 AM.
List the matter after receipt of the report from the Mediation Centre.
Mr. Kunal Kukreja, learned counsel appearing for the petitioner (wife) and Mr. Harsh Trivedi, learned counsel appearing for the respondent (husband) submit that the parties may be referred for mediation for resolution of their matrimonial dispute.
Accordingly, the parties are referred to the Supreme Court Mediation Centre, where they will report before the Coordinator on 2nd December 2023 at 11:00 AM.
List the matter after receipt of the report from the Mediation Centre.
A copy of this order be sent to Supreme Court Mediation Centre by E- mail.
Learned counsel appearing for the parties jointly submit that the parties wish to explore the possibility of settlement through mediation and they should be referred for Mediation for resolution of their matrimonial dispute.
Accordingly, both parties are referred to the Supreme 6 Court Mediation Centre, where they will report before the Coordinator of the Supreme Court Mediation Centre on 23rd September 2024 at 11:00 AM.
On the first day, the petitioner may appear through virtual mode. Thereafter, she shall abide by the direction of the Learned mediator.
List the matter after receipt of the report from the Mediation.
Learned counsel appearing for the parties jointly submit that the parties wish to explore the possibility of settlement through mediation.
Accordingly, the parties are referred to the Supreme Court Mediation Centre, where they will report before the Coordinator on 10nd January 2024 at 11:00 AM.
List the matter after receipt of the report from the Mediation Centre.
A copy of this order be sent to Mediation Centre through email.