Supreme Court - Daily Orders
Dr. (Mrs.) Piyush Bali vs Lt. Col. Karan Mehta on 25 October, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
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ITEM NO.1 COURT NO.2 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).1721/2018
DR. (MRS.) PIYUSH BALI Petitioner(s)
VERSUS
LT. COL. KARAN MEHTA Respondent(s)
(WITH I.R. and IA No.148165/2018-STAY APPLICATION)
Date : 25-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Anurag Tomar, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Abhishek Singh, Adv.
Mr. J. Amal Anand, Adv.
Mr. Vanshdeep Dalmia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties say that their respective clients are willing to go for mediation in the Supreme Court Mediation Centre.
Accordingly, the parties should be present before the Coordinator of the Supreme Court Mediation Centre on 13 th November, 2018 at 11.00 a.m. The respondent will purchase return air tickets of Signature Not Verified economy class for the petitioner and their daughter. Digitally signed by SANJAY KUMAR Date: 2018.10.25 16:53:29 IST Reason: Learned counsel for the respondent says that the respondent will also make the arrangements for stay of 2 his wife and daughter in Delhi in an Army Mess. The respondent is directed to deposit an amount of Rs.10,000/- towards out of pocket expenses of the petitioner in the Registry of this Court within two weeks.
List the matter after the report from the Mediation Centre is received.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR