Supreme Court - Daily Orders
Neelam Alagh vs Ashok Alagh on 13 November, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.37 COURT NO.1 SECTION XIV
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). 16128-
16129/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 01-03-2017
AND DATED 28-03-2017 IN RFAOS NO. 125/2015 AND CSOS NO. 1289/2006
PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
NEELAM ALAGH & ORS. PETITIONER(S)
VERSUS
ASHOK ALAGH RESPONDENT(S)
[I.A. NO.47655/2017 – PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS]
Date : 13-11-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. K. Ramamoorthy, Sr. Adv.
Ms. Shobha Ramamoorthy, AOR
Mr. Sri Ram J. Thalapathy, Adv.
Mr. V. Adhimoolam, Adv.
Mr. Shilp Vinod, Adv.
Mr. Pushkin Rajkumar, Adv.
For Respondent(s) Mr. Rajiv K. Garg, Adv.
Mr. Ashish Garg, Adv.
Mr. T. L. Garg, AOR
UPON hearing the counsel the Court made the following
O R D E R
The dispute in the present proceedings is with regard to a piece of immovable property in Greater Kailash- Signature Not Verified I, New Delhi. The parties are related. While the Digitally signed by VINOD LAKHINA Date: 2018.11.13 16:59:24 IST Reason: petitioners reside in the property in New Delhi, the 2 respondent resides in U.K.. When the Court had suggested to the learned counsels for the parties that having regard to the close relationship between the parties an effort may be made to settle the matter, the learned counsels have responded positively. Accordingly, we direct the parties to report to the learned Coordinator, Supreme Court Mediation Centre at 110, Lawyers' Chambers (R.K. Jain Block), Supreme Court Compound, Tilak Marg, New Delhi – 110201 on 11th December, 2018 at 11.00 a.m. The learned Coordinator, Supreme Court Mediation Centre will try and resolve the dispute and submit a report to this Court after the completion of the process. We make it clear that the the respondent who is residing in U.K. will be authorized to nominate a person/persons of his choice to represent him in the mediation proceedings, if so required.
List the matters after the receipt of the report of Mediation.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS ASSISTANT REGISTRAR