Supreme Court - Daily Orders
M/S Jmd Limited vs Jmd Gardens Residents Welfare ... on 17 December, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
1
ITEM NO.23 COURT NO.2 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5446/2023
M/S JMD LIMITED & ANR. Appellant(s)
VERSUS
JMD GARDENS RESIDENTS WELFARE ASSOCIATION & ANR. Respondent(s)
(IA No. 65536/2024 - STAY APPLICATION AND IA No. 32023/2023 - STAY
APPLICATION)
WITH
C.A. No. 6188/2023 (XVII-A)
Date : 17-12-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s)
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Ravi Bhushan, AOR
Mr. Arjun Sawhney, Adv.
Mr. Siddharth Verma, Adv.
Mr. Rohan Bhambri, Adv.
Mr. Arnav Gosain, Adv.
Mr. Karan Mamgain, Adv.
Ms. Nehol Venkateshwaran, Adv.
Mr. Siddhartha Jha, AOR
Mr. Lalremsanga Nghaka, Adv.
Mr. Sharadendu Dwivedi, Adv.
For Respondent(s)
Mr. Ritin Rai, Sr. Adv.
Mr. Siddhartha Jha, AOR
Mr. Kartik Jha, Adv.
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2024.12.18
17:47:42 IST
Reason: Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Ravi Bhushan, AOR
Mr. Arjun Sawhney, Adv.
Mr. Siddharth Verma, Adv.
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Mr. Rohan Bhambri, Adv.
Mr. Arnav Gosain, Adv.
Mr. Karan Mamgain, Adv.
Ms. Nehol Venkateshwaran, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The parties agree that the dispute be referred to mediation. The parties also agree on the name of Mr. Siddharth Bhatnagar, learned senior counsel, as Mediator.
2. The dispute is, therefore, referred to mediation before Mr. Siddharth Bhatnagar. The parties to appear before the learned Mediator as per his convenience. The learned Mediator will determine his fee, after consultation with the parties.
3. List the matter on 29.01.2025 (High up on the Board).
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)