Supreme Court - Daily Orders
Pappu @ Manoj vs Vinod Kumar on 21 February, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.33 Court 15 (Video Conferencing) 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). 17099/2019
(Arising out of impugned final judgment and order dated 17-08-2018
in RFA No. 314/1997 passed by the High Court of Delhi at New Delhi)
PAPPU @ MANOJ & ORS. Petitioner(s)
VERSUS
VINOD KUMAR & ORS. Respondent(s)
Date : 21-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Malini Jain, Adv.
Ms. Jasmine Damkewala, AOR
For Respondent(s) Mr. Anuj Aggarwal, Adv.
Mr. Vipin Kumar Jai, AOR
UPON hearing the counsel the Court made the following
O R D E R
On the suggestions given by this Court, learned counsel for the parties have agreed that the matter may be referred to the Mediation Centre attached to the Delhi High Court to explore the possibility of settlement. The parties will appear before the Mediator appointed by the Delhi High Court Mediation Centre on 03.03.2022 at 3.00 PM.
As the matter has been referred to the Mediation Centre, learned counsel for the respondent states that the respondent would not take any further steps in the execution proceedings which are pending.
Signature Not VerifiedDigitally signed by Dr. Mukesh Nasa Date: 2022.02.21 18:39:00 IST Reason: Re-list the matter in the month of April, 2022.
(BABITA PANDEY) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)