Supreme Court - Daily Orders
Ramesh Kumar Bhagchandka vs Mahesh Kumar Bhagchandka on 15 November, 2019
Bench: R. Banumathi, A.S. Bopanna
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ITEM NO.29 COURT NO.5 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). 20347/2014
(Arising out of impugned final judgment and order dated 28-03-2014
in RFA No. 49/2014 passed by the High Court Of Delhi At New Delhi)
RAMESH KUMAR BHAGCHANDKA Petitioner(s)
VERSUS
MAHESH KUMAR BHAGCHANDKA & ORS. Respondent(s)
(IA No. 4/2015 - EXEMPTION FROM FILING O.T.,
IA No. 3/2015 - PERMISSION TO FILE ANNEXURES)
Date : 15-11-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Jayant Bhushan,Sr.Adv.
Mr. Pankaj Gupta, AOR
For Respondent(s) Mr. K.V. Vishwanathan,Sr.Adv.
Mr. Tanuj Bhushan,Adv.
Mr. Shantanu Tyagi,Adv.
Mr. Anand Raja,Adv.
Mr. S. S. Shroff, AOR
Mr. V. Giri,Sr.Adv.
Mr. Rajesh Inamdar,Adv.
Mr. Ashwin G. Raj,Adv.
Ms. Shrinidhi Rao,Adv.
Mr. Ali Rahim,Adv.
Mr. Amarjeet Singh, AOR
Mr. Nidhesh Gupta,Sr.Adv.
Mr. Japneet Kaur,Adv.
Ms. Pallavi Singh,Adv.
Ms. Nidhi Gupta,Adv.
Mr. Sudarshan Singh Rawat, AOR
Signature Not Verified
Mr. Kamlendra Mishra, AOR
Digitally signed by
MAHABIR SINGH
Date: 2019.11.18
18:04:26 IST
Reason:
Respondent-in-person
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UPON hearing the counsel the Court made the following
O R D E R
The petitioner is represented by learned senior counsel, Mr. Jayant Bhushan. Respondent no.1 is represented by Mr. K.V. Vishwanathan, learned senior counsel, respondent no.3 is represented by Mr. V. Giri, learned senior counsel. Respondents no.4 & 7 are represented by Mr. Nidhesh Gupta, learned senior counsel. Respondent no.2 is represented by Mr. Kamlendra Mishra. We have heard learned counsel for the parties. Respondent no.5-Suresh Kumar Bhagchandka is present in the Court in-person who has submitted that he is ready to go for mediation and willing to appear before the learned Mediator as and when the date of appearance before the learned Mediator is fixed. By Order dated 22.01.2019 the dispute among the parties has been referred to Ms. Sadhana Ramachandran, Advocate, who has been requested to conduct the mediation.
Though in the said Order it is stated that the learned Mediator shall conduct the mediation in such a venue as may be convenient to her and the parties, we deem it appropriate to request the learned Mediator to have the mediation in the Mediation Centre of the Supreme Court.
All the parties including respondent no.5-Suresh Kumar Bhagchandka shall appear before the learned Mediator on 05.12.2019 at 11:00 A.M. The Registry is directed to list the matter after the mediation report is received from learned Mediator.
(MAHABIR SINGH) (BEENA JOLLY) COURT MASTER BRANCH OFFICER