Supreme Court - Daily Orders
G. Anandhi vs G. Bhuvaneswari on 15 November, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
1
ITEM NO.35 COURT NO.12 SECTION XII
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). 4232/2018
(Arising out of impugned final judgment and order dated 02-11-2017
in AS No. 500/2013 passed by the High Court Of Judicature At
Madras)
G. ANANDHI Petitioner(s)
VERSUS
G. BHUVANESWARI Respondent(s)
IA No. 20003/2018 - EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 18678/2018 (XII)
(FOR ADMISSION and I.R. and IA No.75388/2018-CONDONATION OF DELAY
IN FILING)
Date : 15-11-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. R. Anand Padmanabhan, Sr. Adv.
Mr. Aravind C., Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. K.M. Vijayan, Sr. Adv.
Mr. G.Sivabalamurugan, AOR
Mr. M.Vivek Bharathi, Adv.
For Respondent(s) Mr. K.M. Vijayan, Sr. Adv.
Mr. G.Sivabalamurugan, AOR
Mr. M.Vivek Bharathi, Adv.
Mr. R. Anand Padmanabhan, Sr. Adv.
Mr. Aravind C., Adv.
Mr. Shashi Bhushan Kumar, AOR
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2019.11.18
16:55:38 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
2In the meantime, the parties shall maintain the status quo regarding the properties in question.
Learned counsel for the parties submit that it will be appropriate if the dispute, in the meantime, is referred to the Mediation Centre, to explore the possibility of settlement. In view of the above, the matter is referred to the Mediation Centre, Madras, attached to the Madras High Court.
The parties shall appear before the Mediation Centre on 4 th
December, 2019 at 11.00 a.m.
(ASHWANI THAKUR) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)