Supreme Court - Daily Orders
Rakhi vs Shankar on 11 August, 2022
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.1612 COURT NO.15 SECTION XVI-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). 790/2020
RAKHI Petitioner(s)
VERSUS
SHANKAR Respondent(s)
(FOR ADMISSION and IA No.66342/2020-EX-PARTE STAY
IA No. 66342/2020 - EX-PARTE STAY)
Date : 11-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Brajesh Kumar, AOR
Mr. Arjun Prasad Sinha, Adv.
Mr. Saurav Kumar, Adv.
For Respondent(s) Mr. Gunjesh Ranjan, Adv.
Mr. Ravi Panwar, AOR
Mr. Prabhat Ranjan Raj, Adv.
Mr. Anil Kumar, Adv.
Mr. Anuj Garg, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing on behalf of the parties. They agree that the dispute be referred to the Supreme Court Mediation Centre for attempting resolution of the dispute by an amicable settlement.
Accordingly, both the parties are directed to appear before the Co-ordinator of the Supreme Court Mediation Centre on 22 nd Signature Not Verified August 2022 at 2:30 pm. The parties shall appear through video Digitally signed by Chetan Kumar Date: 2022.08.18 15:39:40 IST Reason: conference. The Co-ordianator shall share the meeting ID and other 1 details with the parties in advance.
The mediator appointed by the Supreme Court Mediation Centre shall endeavor to conduct the mediation proceedings, as far as possible, through video conference. In the event, the learned mediator needs personal presence of the parties at the Supreme Court Mediation Centre at Delhi, needless to state that the respondent shall provide a reasonable amount to the petitioner for meeting the expenditure of traveling to Delhi and for stay at Delhi.
List on 23rd September 2022.
(HARSHITA UPPAL) (PREETHI T.C.)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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