Delhi District Court
State vs . Jitender Pal Singh on 13 November, 2009
FIR No.: 76/98
P.S: Tilak Nagar
State Vs. Jitender Pal Singh
13.11.2009
Present: Complainant in person.
None for the accused.
Accused has not come despite waiting since morning.
Now it is 11.30 a.m. Issue notice to the accused as well as to his
counsel for 20.11.2009 at 10.00 a.m.
(Madhu Jain)
Mediator/13.11.2009
CC No.: 2489/01/09
Jitender Pal Singh Vs. Ms. Savinder Nagpal @ Misti
13.11.2009
Present: Respondent in person.
None for the petitioner.
Petitioner has not come despite waiting since morning. Now it is 11.30 a.m. Issue notice to the petitioner as well as to his counsel for 20.11.2009 at 10.00 a.m. (Madhu Jain) Mediator/13.11.2009 Case No.: 736/06 Mandhata Chaudhary Vs. Associated General Ltd.
06.11.2009 Present: Both the parties in person.
I have talked to both the parties in joint session as well as in separate session. Put up for further mediation on 13.11.2009 at 3.00 p.m. (Madhu Jain) Mediator/06.11.2009 M.P. No.: 10/4/09 Annu @ Tara Vs. Anil 06.11.2009 Present: Respondent in person.
He submits that the petitioner shall not be able to come today as she is not well. Put up for further mediation on 13.11.2009 at 2.00 p.m. (Madhu Jain) Mediator/06.11.2009 FIR No.: 76/98 P.S: Tilak Nagar State Vs. Jitender Pal Singh 06.11.2009 Present: Clerk of the counsel for the accused.
Complainant in person.
Clerk of the counsel for the accused seeks adjournment as the accused has not come due to illness of his son. Put up for further mediation on 13.11.2009 at 10.00 a.m. (Madhu Jain) Mediator/06.11.2009 CC No.: 2489/01/09 Jitender Pal Singh Vs. Ms. Savinder Nagpal @ Misti 06.11.2009 Present: Clerk of the counsel for the petitioner.
Respondent in person.
Clerk of the counsel for the petitioner seeks adjournment as the petitioner has not come due to illness of his son. Put up for further mediation on 13.11.2009 at 10.00 a.m. (Madhu Jain) Mediator/06.11.2009 Case No.: 736/06 Mandhata Chaudhary Vs. Associated General Ltd.
30.10.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi .
Present: Both the parties in person.
I have talked to both the parties in joint session. Put up for further mediation on 06.11.20 09 at 3.00 p.m. (Madhu Jain) Mediator/30.10.2009 M.P. No.: 10/4/09 Annu @ Tara Vs. Anil 30.10.2009 Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate session. Both the parties seek sometime to think over the matter. Put up for further mediation on 06.11.2009 at 2.00 p.m. (Madhu Jain) Mediator/30.10.2009 CC No.: 2489/01/09 Jitender Pal Singh Vs. Ms. Savinder Nagpal @ Misti 30.10.2009 Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate session. Put up for further mediation on 06.11.2009 at 10.00 a.m. (Madhu Jain) Mediator/30.10.2009 FIR No.: 76/98 P.S: Tilak Nagar State Vs. Jitender Pal Singh 30.10.2009 Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate session. Put up for further mediation on 06.11.2009 at 10.00 a.m. (Madhu Jain) Mediator/30.10.2009 123/1/05 M/s Chander Lakshmi Chit Fund Pvt Ltd.
vs. M/s Quality Moulders 30.10.2009 Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate session. Put up for further mediation on 27.11.2009.
(Madhu Jain) Mediator/30.10.2009 FIR No.: 76/98 P.S: Tilak Nagar State Vs. Jitender Pal Singh 23.10.2009 Present: None.
Case awaited since morning. Now it is 12.00 noon and none for the parties has appeared since morning. Issue notice to both the parties as well as to their counsels for 30.10.2009 at 10.00 a.m. (Madhu Jain) Mediator/23.10.2009 Jitender Pal Singh Vs. Ms. Savinder Nagpal @ Misti 23.10.2009 Present: None.
Case awaited since morning. Now it is 12.00 noon and none for the parties has appeared since morning. Issue notice to both the parties as well as to their counsels for 30.10.2009 at 10.00 a.m. (Madhu Jain) Mediator/23.10.2009 145/05 Gurmeet Singh vs. Rajesh Sharma 20.10.2009 File taken up as 16.10.2009 was declared holiday.
Present: None.
Case called repeatedly since morning. Issue notice to the parties as well as to their counsels for 30.10.2009.
(Madhu Jain) Mediator/20.10.2009 M.P. No.10/4/09 Annu @ Tara vs Anil 9.10.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Respondent in person.
Petitioner has not come.
Issue notice to the petitioner as well as her counsel for 23.10.2009 at 2.00 p.m. (Madhu Jain) Mediator/09.10.2009 FIR No.: 76/98 P.S: Tilak Nagar State Vs. Jitender Pal Singh 9.10.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person.
I have talked to the parties in joint as well as in separate session. Certain proposals have come out during the discussion. Parties seek some time to think over the matter. Put up on 23.10.2009 at 10.00 A.M. (Madhu Jain) Mediator/09.10.2009 CC No.: 2489/01/09 Jitender Pal Singh Vs. Ms. Savinder Nagpal @ Misti 9.10.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person.
I have talked to the parties in joint as well as in separate session. Certain proposals have come out during the discussion. Parties seek some time to think over the matter. Put up on 23.10.2009 at 10.00 A.M. (Madhu Jain) Mediator/09.10.2009 123/1/05 M/s Chander Lakshmi Chit Fund Pvt Ltd.
vs. M/s Quality Moulders 9.10.2009 Present: Both the parties in person.
Respondent no.2 seeks sometime as he was not able to talk to his counsel in between. So far as the tallying of accounts is concerned, then respondent no.2 has tallied the same and further submits that in the the statement of accounts, there is no such payment which has been paid by him and has not been reflected in the statement of accounts of the petitioner.
Put up on 30.10.2009.
(Madhu Jain) Mediator/06.10.2009 145/05 Gurmeet Singh vs. Rajesh Sharma 25.09.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Defendant in person.
Despite waiting since morning none for the plaintiff has come. Issue notice to the plaintiff as well as his counsel for 16.10.2009.
(Madhu Jain) Mediator/25.09.2009 123/1/05 M/s Chander Lakshmi Chit Fund Pvt Ltd.
vs. M/s Quality Moulders 25.09.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: A. C. Kapoor authorised representative of the petitioner.
Respondent no.2 in person with counsel Sh. Anjum Kumar.
I have talked to both the parties in joint session. A.R. of the petitioner company has given the statement of account to respondent no.2 which the respondent no.2 shall tally with his account. Put up on 9.10.2009 for further mediation at 11 a.m. (Madhu Jain) Mediator/25.09.2009 104/1 Shakti Aggarwal vs. Rajesh Kapoor 25.09.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person.
I have talked to both the parties in joint as well as separate sessions. Both the parties seek time to think over the matter. Put up on 9.10.2009 for further mediation at 12 noon.
(Madhu Jain) Mediator/25.09.2009 Case No.: 947/08/05 UCO Bank Vs. Dinesh Kapoor 18.09.2009 Present: Counsel Sh. Dilip Aggarwal for the plaintiff bank.
Clerk of the counsel for the defendant.
Clerk of the counsel for the defendant submits that the defendant is ill and shall not be able to come. Counsel for the plaintiff submits that no representation has been received from the defendant in the bank.
Put up for further mediation on 25.09.2009 at 2.00 P.M. (Madhu Jain) Mediator/18.09.2009 FIR No. 159/09 State Vs Girish Keshwani 11.09.2009 Present: Both the parties alongwith their relatives.
I have talked with both the parties in the joint as well as separate sessions. Both the parties again seeks some time.
Put up for further mediation on 9.10.2009.
(Madhu Jain) Mediator/11.09.2009 H.M.A. No.525/08 Dharmender Kapoor Vs Roopa 11.09.2009 Present: Petitioner in person.
Despite notice being sent to the respondent again and again she is not joining the mediation, it seems that respondent is not interested to join the mediation proceedings. The petitioner also submits that respondent shall not come. Let the mater be sent back to court concerned for the date fixed i.e. 23.9.2009.
(Madhu Jain) Mediator/11.09.2009 SC- 41/08 Syed Athar Ali Vs. Sachin Gupta 11.09.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: None.
Issue notice to both the parties as well as their advocates for 18.9.2009 at 10.00 a.m. (Madhu Jain) Mediator/11.09.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT FIR No.114/07 Police Station :Rajouri Garden.
In the matter of:
State Vs. Sukhvinder Pal Singh 04.09.09 Present: Applicant Sukhvinder Pal Singh alongwith Sh.Surinder Singh brother of applicant and Sh. Manjit Singh brother in law of the applicant with counsel Sh. Mayank Mohan.
Complainant Suman in person.
The present case for mediation is received from the court of Sh. Alok Aggarwal, ASJ (W).
I have talked to both the parties in joint session. Since the counsel Ms. Deepika Jain for complainant has left the court. The complainant has switched on and activated the loud speaker of her mobile phone and thus through mobile Ms. Deepika Jain has also participated in the mediation proceedings.
The complainant got married with the applicant on 30.10.2005 and there is no issue born out of this wedlock. Parties are living separately for the last more than 3 years and after the discussion they have arrived at the following settlement:-
1. The applicant shall pay to the complainant a sum of Rs.
80,000/- towards full and final settlement of all her claims regarding maintenance (past, present & future), instridhan, permanent alimony etc.
2. A sum of Rs. 30,000/- shall be paid by the applicant to the complainant at the time of recording of statement in the first motion petition.
3. The applicant shall pay further a sum of Rs. 20,000/- to the complainant at the time of recording of the statement in the second motion petition.
4. Both the parties shall request the court for waiving off the period of 6 months as both the parties are living separately for the last more than 3 years.
5. It has been agreed that both the parties shall move an application before the court for converting the divorce petition in the mutual consent petition and the complainant shall cooperate with the applicant in quashing of the FIR No. 114/07 Police Station Rajouri Garden u/s 498-A/406/34 IPC before the Hon'ble High court and at the time of quashing of the FIR, the remaining sum of Rs. 30,000/- shall be paid by the applicant to the complainant.
6. A suit for permanent injunction is also pending between the parties which has been filed by the applicant against the complainant and after the divorce between the parties, the applicant shall withdraw the same from the concerned court.
7. It has been agreed between the parties that at the time of recording of statement in the second motion petition/decree of divorce petition, the complainant shall hand over all the documents relating to property bearing No. 48B, Janta Flats, Shivaji Extn., near Rajouri Garden, Police Station, Delhi to the applicant.
RO&AC Sukhvinder Pal Singh (Applicant) Suman (complainant) (MADHU JAIN) MEDIATOR :MEDIATION CELL TIS HAZARI COURTS, DELHI 04.09.2009 Both the parties shall appear before concerned court on 3.10.2009. Both the parties shall abide by the terms of the settlement.
(MADHU JAIN) MEDIATOR :MEDIATION CELL TIS HAZARI COURTS, DELHI 04.09.2009 S-180/08 Mahender Kr.Garg Vs. G.B. Pant University 4.09.09 Present: Counsel Sh. K.K. Rahtogi for the plaintiff.
Dr. S.K. Mittal, Joint Director - Legal from G.B. Pant University alongwith counsel Sh. Ajay Gupta.
Heard both the parties in separate sessions.
Put up for further mediation on 25.9.2009 at 2.00 P.M. (Madhu Jain) Mediator/04.09.2009 Case No.: 947/08/05 UCO Bank Vs. Dinesh Kapoor 04.09.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Counsel Sh. Dilip Aggarwal for the plaintiff bank.
Defendant in person.
I have talked to both the parties. Defendant shall give his representation to the bank in between and bank shall consider the same and thereafter both the parties shall report on 18.09.2009 at 12.00 noon.
(Madhu Jain) Mediator/04.09.2009 HMA No. - 525/08 Dharmender Kapoor Vs. Roopa 4.09.09 Present: None Notice sent to the petitioner has not been received back.
Notice sent to the respondent has not been served.
Only counsel for the plaintiff has been served, who has also not come.
Issue notices to both the parties as well as their advocates for 11.9.2009 at 10.00a.m.
(Madhu Jain) Mediator/4.09.2009 HMA No. - 525/08 Dharmender Kapoor Vs. Roopa 28.08.09 Present: Counsel Sh. Anil Mishra for the respondent.
Neither the petitioner nor the respondent has come. Counsel for the petitioner also has not come. Issue notice to both the parties as well as to their advocates for 04.09.2009 at 10.00 A.M. (Madhu Jain) Mediator/28.08.2009 S-180/08 Mahender Kr.Garg Vs. G.B. Pant University 28.08.09 Present: Counsel Sh. K.K. Rahtogi for the plaintiff.
Dr. S.K. Mittal, Joint Director - Legal from G.B. Pant University alongwith counsel Sh. Ajay Gupta.
I have talked to both the parties in joint as well as in separate session. Both the parties again seek sometime to think over the matter. Put up on 04.09.2009 at 2.00 P.M. (Madhu Jain) Mediator/28.08.2009 FIR No.: 159/09 P.S.: Nihal Vihar State Vs. Girish Keshwani and Smt. Bharti Keshwani 28.08.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties with their respective counsels.
I have talked to both the parties in joint as well as in separate sessions. It is agreed that both the parties shall meet tomorrow with their respective counsels in the chamber of counsel of the complainant for further negotiations. Put up on 04.09.2009 at 10.00 A.M. for further mediation.
(Madhu Jain) Mediator/28.08.2009 HMA No. - 525/08 Mahender Kr.Garg Vs. G.B. Pant University 21.08.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Counsel Sh. K.K. Rahtogi for the plaintiff.
Dr. S.K. Mittal, Joint Director - Legal from G.B. Pant University alongwith counsel Sh. Ajay Gupta.
I have talked to both the parties in joint as well as in separate session. It has been agreed that the plaintiff Sh. Mahender Kumar Garg will appear on the next date of hearing. Put up on 28.08.2009 at 2.00 P.M. (Madhu Jain) Mediator/21.08.2009 Case No. - 273/09 Punjab & Sind Bank vs Parveen Chander 21.08.09 Present: Sh. H.S. Bhasin counsel for the petitioner bank with complainant Sh. Randeep Singh, Manager - Punjab & National Bank.
Counsel Sh. K.B.B. Singh for the respondent. After talking to the parties in the joint session, it has been agreed between the parties that the respondent shall move his representation in the bank as he is also an ex- employee of bank for the settlement of all the disputes and the bank officers shall then look after into the same and thereafter both the parties shall report on 21.8.09.
(Madhu Jain) Mediator/07.08.2009 Case No. - S-180/-08 Mahender Kr.Garg Vs. G.B. Pant University 21.08.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Counsel Sh. K.K. Rahtogi for the plaintiff.
Dr. S.K. Mittal, Joint Director - Legal from G.B. Pant University alongwith counsel Sh. Ajay Gupta.
I have talked to both the parties in joint as well as in separate session. It has been agreed that the plaintiff Sh. Mahender Kumar Garg will appear on the next date of hearing. Put up on 28.08.2009 at 2.00 P.M. (Madhu Jain) Mediator/21.08.2009 Case No. - 273/09 Punjab & Sind Bank vs Parveen Chander 07.08.09 Fresh case received on assignment in the Mediation Cell from the court of Sh. D.C. Anand, ADJ, Tis Hazari Courts, Delhi.
Present: Sh. H.S. Bhasin counsel for the petitioner bank with complainant Sh. Randeep Singh, Manager - Punjab & National Bank.
Counsel Sh. K.B.B. Singh for the respondent. After talking to the parties in the joint session, it has been agreed between the parties that the respondent shall move his representation in the bank as he is also an ex- employee of bank for the settlement of all the disputes and the bank officers shall then look after into the same and thereafter both the parties shall report on 21.8.09.
(Madhu Jain) Mediator/07.08.2009 Case No.: 624/1 A In the matter of:
Shashi Bala Vs. Anil Kumar 24.07.2009 Present: Petitioner in person.
Counsel Sh. Ravinder Kumar for the respondent.
Counsel for the respondent submits that the respondent shall not be able to come today and seeks some time. Put up on 31.07.2009 at 2.00 P.M. (Madhu Jain) Mediator/24.07.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.: 152/08 In the matter of:
Jyoti Devi Vs. Mahabir Singh & Ors. 24.07.2009 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Respondent in person.
Petitioner has not come despite waiting. Respondent submits that the petitioner told him that she will never come for mediation. Let the notice be sent to the petitioner as well as to her counsel for 31.07.2009 at 10.00 A.M. (Madhu Jain) Mediator/24.07.2009 Case No.: 624/1 A In the matter of:
Shashi Bala Vs. Anil Kumar 17.07.2009 Present: Respondent in person.
Despite waiting since morning, the petitioner has not come. Now it is 2.30 P.M. I have talked to the respondent in caucus. Let notice be issued to the petitioner for 24.07.2009 at 2.00 P.M. (Madhu Jain) Mediator/17.07.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT SC No.: 132/89 Jai Lal vs Jage Ram 10.07.09 Present: Petitioner Sh. Jai Lal in person.
Despite waiting since morning none from the respondent has come.
Now it is 12p.m. (noon).
Issue notice to the respondent as well as their counsel for 17.7.09 at 10:00a.m.
(Madhu Jain) Mediator/10.07.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT SC No.: 137/89 Nand Lal vs Jage Ram 10.07.09 Present: Petitioner Sh. Jai Lal in person.
Despite waiting since morning none from the respondent has come.
Now it is 12p.m. (noon).
Issue notice to the respondent as well as their counsel for 17.7.09 at 10:00a.m.
(Madhu Jain) Mediator/10.07.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA Petition No.: 51/09 Sunil Kumar Dwivedi Vs. Seema @ Parul 03.07.09 Present: Petitioner with counsel Sh. Om Prakash.
Respondent with counsel Sh.Pankaj Bagga.
I have talked to both the parties. They could not arrive at any settlement. As such the matter be returned back to the court concerned. Parties are directed to appear before the court concerned on 15.07.2009 i.e. the date already fixed.
(Madhu Jain) Mediator/03.07.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA Petition No.: 52/09 Pavitra Vs. Ram Kumar 03.07.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Petitioner with counsel Sh. T.D. Shukla.
Respondent with counsel Sh. Mamta Rani. I have talked to both the parties. There are no chances of their living together and the only demand of the petitioner is that some money must be provided by the respondent for her three daughters. Respondent seeks some time to think over the same. Put up for further proceedings on 04.07.2009 at 4.00 P.M. (Madhu Jain) Mediator/03.07.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT SC No.- 317/08 ICICI Bank Ltd. vs Saroj Devi 05.06.09 Present: Counsel Sh. Puneet Bhalla for the petitioner.
Respondent with counsel Sh. Shashi Ranjan. Both the parties seeks sometime to think over the amount of settlement. Put up 10.7.09 at 12noon.
(Madhu Jain) Mediator/05.6.2009 HMA Petition No.: 654/05 Kanwaleet Singh Vs. Vandana Kaur 05.06.2009 Present: Counsel for the petitioner.
Counsel for the respondent.
Counsel for the petitioner submits that the petitioner has gone for pilgrimage and shall not be able to come today. Counsel for the respondent submits that he has no instructions and he has returned the brief. Issue notice to both the parties for 03.07.2009 at 12.00 noon.
(Madhu Jain) Mediator/05.06.2009 HMA Petition No.: 51/09 Sunil Kumar Dwivedi Vs. Seema @ Parul 05.06.2009 Present: Petitioner with counsel Sh. D.K. Sharma.
Respondent with counsel Sh. Pankaj Bagga and Ms. Anuradha Sharma.
Counsel for the petitioner submits that he shall look out for a rented accommodation for the parties in the Uttam Nagar during the vacations and shall finalize the same and thereafter, the respondent through counsel shall be informed accordingly and she will join the petitioner.
Put up on 03.07.2009 at 12.00 Noon.
(Madhu Jain) Mediator/05.06.2009 05.06.09 Present: Both the parties in person with their counsel.
Both the parties again seek some time. Both the parties alongwith their counsels shall be present on 10.07.09 at 10.00 a.m. (Madhu Jain) Mediator/05.06.2009 FIR No.205/09 PS:Malviya Nagar State Vs. Tarun Gupta 02.06.09 Present: Father of Tarun Gupta with counsel.
Complainant with counsel Sh. Sunil Jacob.
Father of Tarun Gupta has put a condition to adopt the child but the complainant has refused . So far as the amount of alimony is concerned, both the parties seeks sometime to think over the matter. Put up on 05.06.2009 at 12.00 Noon.
(Madhu Jain) Mediator/30.5.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT FIR No.205/09 PS:Malviya Nagar 30.05.09 Present: Both the parties in person.
This case has come for second time in mediation.
Put up on 02.06.09 at 3:00PM.
(Madhu Jain) Mediator/30.5.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA No.: 654/05 Kanwal Jeet Singh vs Vandana Kaur 29.05.09 Present: Proxy counsel for counsel for the petitioner.
Respondent in person.
Neither the petitioner or their counsel have come. Nor the counsel for respondent has come. Put up on 5.6.09.
(Madhu Jain) Mediator/29.05.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.:137/89 Nand Lal Vs Jage Ram 29.05.09 Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate sessions. Both the parties again seek some time.
Both the parties alongwith their counsels shall be present on 5.6.09 at 10.00a.m.
(Madhu Jain) Mediator/29.05.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.:132/89 Jai Lal Vs Jage Ram 29.05.09 Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate sessions. Both the parties again seek some time.
Both the parties alongwith their counsels shall be present on 5.6.09 at 10.00a.m.
(Madhu Jain) Mediator/29.05.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.:137/89 Nand Lal Vs Jage Ram 15.05.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate sessions. Both the parties seek some time to think over the matter. Put up on 22.05.2009 at 12.00 Noon.
(Madhu Jain) Mediator/15.05.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.:132/89 Jai Lal Vs Jage Ram 15.05.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person.
I have talked to both the parties in joint as well as in separate sessions. Both the parties seek some time to think over the matter. Put up on 22.05.2009 at 12.00 Noon.
(Madhu Jain) Mediator/15.05.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT RCA No.: 22/08 National Spiritual Assembly vs Shambhu Natha & Anr.
08.05.09 Present: Both the parties in person.
I have talked to both the parties in joint session. Since advocates are on strike today, both the advocates of the parties have not come today. Both the parties seek sometime to think over the matter. Put up on 22.05.2009 at 3.00p.m.
(Madhu Jain) Mediator/8.5.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA No.:28/08 Naveen Kumar vs Neetu 08.05.09 Present: Both the parties in person.
I have talked to both the parties. The case is not fit for Mediation and therefore same be sent back to the concerned court 13.05.09. Parties are directed to appear before the concerned court on 13.05.09.
(Madhu Jain) Mediator/8.5.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA No.:654/05 Kanwal Jeet Singh Vs. Vandana Kaur 08.05.09 Present: Both the parties in person.
I have talked to both the parties in joint session. Some possibilities have emerged out of the discussion. Both the parties seek some time to think over the matter. Put up on 15.05.2009 at 10.30 A.M. (Madhu Jain) Mediator/8.5.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT RCA No.: 22/08 National Spiritual Assembly Vs. Shambhu Nath & Anr.
24.04.09 Present: Both the parties in person with their respective counsels.
I have talked to both the parties in joint and separate sessions. Both the parties seek some time to think over the matter. Put up on 8.5.2009 at 3.00 P.M. (Madhu Jain) Mediator/24.04.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA No.:654/05 Kanwal Jeet Singh Vs. Vandana Kaur 24.04.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person with their respective counsels.
I have talked to both the parties in joint as well as in separate sessions. Some possibilities have emerged out of the discussion. Both the parties seek some time to think over the matter. Put up on 08.05.2009 at 10.30 A.M. (Madhu Jain) Mediator/24 .04.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT RCA No.: 22/08 National Spiritual Assembly Vs. Shambhu Nath & Anr.
17.04.09 Present: Both the parties in person.
I have talked to both the parties. Both the parties seek some time to think over the matter. Put up on 24.04.2009 at 3.00 P.M. (Madhu Jain) Mediator/17.04.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT S.C. No.:549/08 S. Kuldeep Singh vs Yameen Ali 17.04.09 Present: None.
Both the parties have not come. Issue notice to the parties with their counsels for 1.5.09.
(Madhu Jain) Mediator/17.04.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA No.:28/08 Naveen Kumar Vs. Neetu 17.04.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person with their respective counsels.
I have talked to both the parties. Both the parties seek some time to think over the matter. Put up on 24.04.2009 at 10.30 A.M. (Madhu Jain) Mediator/17.04.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT HMA No.:28/08 Naveen Kumar Vs. Neetu 17.04.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person with their respective counsels.
I have talked to both the parties. Both the parties seek some time to think over the matter. Put up on 24.04.2009 at 10.30 A.M. (Madhu Jain) Mediator/17.04.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT FIR No.:130/2003 PS: Chanakya Puri State Vs. Raghuvir Dutt etc. 20.03.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person with their respective counsels.
I have talked to both the parties. Both the parties seek some time to think over the matter. Put up on 27.03.2009 at 3.00 P.M. (Madhu Jain) Mediator/20.03.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT FIR No.:130/2003 PS: Chanakya Puri State Vs. Raghuvir Dutt etc. 20.03.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hazari Courts, Delhi.
Present: Both the parties in person with their respective counsels.
I have talked to both the parties. Both the parties seek some time to think over the matter. Put up on 27.03.2009 at 3.00 P.M. (Madhu Jain) Mediator/20.03.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.:22/08 National Spiritual Assembly Vs. Shambhu Nath & Anr.
06.03.09 Present: Sh. Narender Budhiraja and Sh. A.K. Merchant, representatives of the petitioner assembly alongwith counsel Ms. Geeta A. Kumar. Respondent No.1 Sh. Shambhu Nath in person.
I have talked to both the parties. During negotiation, some proposals have come out. Both the parties seek some time to think over the matter. Put up on 27.03.2009 at 2.00 P.M. (Madhu Jain) Mediator/06.03.2009 Police Station- CAW Cell, Vasant Vihar Tarun Gupta Vs. State.
06.03.2009 Present: Ms. Nidhi, complainant in person alongwith Counsel Sh. Sunil Jacob.
Sh. Tarun Gupta, husband of the complainant alongwith Sh. Brij Kishore Gupta, Father-in-Law of the complainant.
I have talked to both the parties in joint as well as in separate session. Both the parties seek sometime to think over the matter. Put up on 13.03.2009 at 10.30 A.M. (Madhu Jain) Mediator/06.03.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.:22/08 National Spiritual Assembly Vs. Shambhu Nath & Anr.
27.02.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre.
Present: Sh. Narender Budhiraja and Sh. A.K. Merchant, representatives of the petitioner assembly alongwith proxy counsel Sh. Kartickay Mathur for counsel Ms. Geeta A. Kumar.
Respondent No.1 Sh. Shambhu Nath in person.
I have talked to both the parties. During negotiation, some proposals have come out. Both the parties seek some time to think over the matter. Put up on 06.03.2009 at 2.00 P.M. (Madhu Jain) Mediator/27.02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.: 29/08 Jagdish Kapoor Vs. Onkar Nath Kapoor 13.02.2009 3.00 P.M. Present: Both the parties in person.
I have talked to the parties in joint as well as in separate session. Some proposals have come from the side Sh. Onkar Nath Kapoor. Both the parties seeks sometime to go through these proposals and further Sh. Jawahar Kapoor and Sh. Jagdish Kapoor, if they want can bring some proposals also.
Put up on 20.02.2009 at 2.00 P.M. (Madhu Jain) Mediator/13 .02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Suit No.:549/08 S. Kuldeep Singh Vs. Yameen Ali 13.02.2009 2.30 P.M. Present: Both the parties in person.
In this case, in the morning at 11.00 A.M. Sh. Yameen Ali appeared and the matter was kept in the waiting of Sh.
Kuldeep Singh and subsequently at 12.00 Noon Sh. Kuldeep Singh appeared but Sh. Yameen Ali was not available.
Thereafter at 12.30 P.M. both the parties appeared and the mediation started. Now it is 2.30 P.M. and both the parties seeks sometime to think over the matter. Put up on 06.03.2009 at 11.00A.M. as requested.
(Madhu Jain) Mediator/13 .02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Case No.:35/08 Onkar Nath Kapoor Vs. Jawahar Kapoor 06.02.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre.
Present: All the parties in person.
I have talked to all the parties jointly and with Sh. Onkar Nath Kappoor and daughters of Sh. Jagdish Kapoor separately. Due to time constraints, the separate session with other parties is still to be held. All the parties also seek sometime to think over the matter. Put up on 13.02.2009 at 2.00 P.M. (Madhu Jain) Mediator/06.02.2009 Suit No.:549/08 S. Kuldeep Singh Vs. Yameen Ali 06.02.2009 Present: Both the parties with their respective counsel.
I have talked to both the parties and their counsels jointly and separately. Both the parties seek sometime to think over the matter. Put up on 13.02.2009 at 11.00 A.M. as requested.
(Madhu Jain) Mediator/06.02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT Suit No.:549/08 S. Kuldeep Singh Vs. Yameen Ali 30.01.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre.
Present: Plaintiff in person. Case has been called repeatedly. Now it is 2.30 P.M. but none for the respondent has appeared. Plaintiff submits that in the morning, he telephoned to the respondent and respondent told him that he is not well and will come after 1.00 P.M. but now he is not picking up his phone. Plaintiff further submits that next date in the court is fixed for 07.02.2009.
In view of the submissions of the plaintiff, since the case in the regular court is fixed for 07.02.2009, issue notice to the respondent as well as to his counsel for 06.02.2009.
(MADHU JAIN) MEDIATOR :MEDIATION CELL TIS HAZARI COURTS, DELHI 30.01.09 30.01.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre, Tis Hzari Court, Delhi. Present: Sh. Pankaj Kumar, Counsel for the plaintiff bank.
Sh. N.K. Thakur, Counsel for the defendant. I have talked to both the parties and there is likelihood of compromise between them. Put up on 06.02.2009 at 12.30 P.M. as requested.
(MADHU JAIN) MEDIATOR :MEDIATION CELL TIS HAZARI COURTS, DELHI 30.01.09 MEDIATION CELL Suit No. 715/08/06 Dharambir vs Om Prakash 23.01.09 Fresh case received from Mediation Cell today itself. Present:- Both the parties in person.
Counsel Sh. H.S. Uppal for the defendant. I have explained procedure of mediation to both the parties. I have talk to both the parties jointly as well as in cocus session. Both the parties seeks some time to think over the matter. Put up on 30.01.09.
(MADHU JAIN) MEDIATOR :MEDIATION CELL TIS HAZARI COURTS, DELHI 23.01.09 DELHI MEDIATION CENTRE TIS HAZARI COURT PS- CAW Cell, Vasant Vihar Tarun Gupta vs State 20.02.09 Fresh case received on assignment from Ld. Incharge, Mediation Centre.
Present: Parties in person.
Counsel Sh. V. N. Kaushik for the petitioner.
Petitioner Tarun Gupta has appeared at about 12:30p.m.
I have talked to both the parties in the joint sessions. Both the parties seek some time. Put up on 27.2.09 at 10:00a.m.
(Madhu Jain) Mediator/20.02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT S. No. 35/08 Onkar Nath Kapoor vs Jawahar Kapoor 20.02.09 Present: Petitioner in person with his son.
None has appeared for the respondent despite waiting. It is 3p.m.
Sh. Onkar Nath submits that he is quite old and cannot sit for such a long time and date be given to him. Put up on 27.2.09 at 2:00p.m.
(Madhu Jain) Mediator/20.02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT S. No. 29/08 Jagdish Kapoor vs Onkar Nath Kapoor 20.02.09 Present: Respondent Sh. Onkar Nath Kapoor with his son.
None has appeared for the petitioner despite waiting.
It is 3p.m.
Sh. Onkar Nath submits that he is quite old and cannot sit for such a long time and date be given to him. Put up on 27.2.09 at 2:00p.m.
(Madhu Jain) Mediator/20.02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT S. No. 29/08 Jagdish Kapoor vs Onkar Nath Kapoor 20.02.09 Present: Respondent Sh. Onkar Nath Kapoor with his son.
None has appeared for the petitioner despite waiting.
It is 3p.m.
Sh. Onkar Nath submits that he is quite old and cannot sit for such a long time and date be given to him. Put up on 27.2.09 at 2:00p.m.
(Madhu Jain) Mediator/20.02.2009 DELHI MEDIATION CENTRE TIS HAZARI COURT S. No. 548/08 S. Kuldeep Singh Vs. Yameen Ali 13.03.2009 Present: Both the parties in person I have talked to both the parties. Both the parties seeks some time to think over the matter and also they shall bring their wife on the next date of hearing as there is possibility of compromise between the parties.
Put up on 23.03.2009 at 4.00 p.m. It is not my mediation day but both the parties request for 23.3.2009.
(Madhu Jain) Mediator/13.03.2009 Police Station: CAW Cell, Vasant Vihar Tarun Gupta Vs. State.
13.03.09 Present: Ms. Nidhi Complainant in person alongwith Counsel Sh. Sunil Jacob.
Sh. Tarun Gupta, husband of the complainant alongwith Sh. Brij Kishore Gupta, Father-in-Law of the complainant.
Counsel Sh. V.N. Kaushik for the petitioner.
I have talked to both the parties in joint as well as in separate session. Both the parties seek sometime to think over the matter. Put up on 20.03.09 at 10.30 A.M. ( MADHU JAIN ) Mediator/13.03.09 IN THE COURT OF MS. MADHU JAIN, ADDITIONAL SESSIONS JUDGE-03,NORTH, DELHI.
FIR No.: 292/01 PS: Timar Pur SC No.: 11/2009 U/s 307IPC/25 Arms Act CHARGE I, Madhu Jain, Additional Sessions Judge-03, North/Delhi do hereby charge you accused Rajan Bhola S/o Sh. Bhagwan Das R/o J-12, Second Floor (Front side), West Patel Nagar, Delhi as under:
That on 10.6.2001 at about 11.15 p.m. opposite B-384, Nehru Vihar Delhi within the jurisdiction of PS Timar Pur you attacked complainant Sunil Kumar with a knife (dagger) with such intention or knowledge and under such circumstances that if by that act you had caused the death of Sunil Kumar, you would have been guilty of murder and thereby committed an offence punishable U/s 307 IPC and within the cognizance of this court.
And I therefore direct you be tried by this court for the said charge.
ASJ-03/North/Delhi Abovesaid charge have been read over and explained to the accused who is thus questioned as follows:
Q. Have you heard and understood the abovesaid charge?
A Yes.
Q. Do you accused Rajan Bhola plead guilty or claim trial?
A. I do not plead guilty and claim trial.
RO&AC (MADHU JAIN)
ASJ-03 (NORTH)/DELHI
20.3.2009