Supreme Court - Daily Orders
Anupama Choubey (Tiwari) vs Hridayesh Choubey on 18 May, 2022
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
1
ITEM NO.1606 COURT NO.11 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)(Criminal) No(s). 226/2021
ANUPAMA CHOUBEY (TIWARI) Petitioner(s)
VERSUS
HRIDAYESH CHOUBEY Respondent(s)
Date : 18-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Dushyant Tiwari, Adv.
Ms. Supriya Pandita, Adv.
Mr. Omprakash Ajitsingh Parihar, AOR
For Respondent(s) Mr. Umesh Kumar, Adv.
Ms. Sundri, Adv.
Mr. Rajeev Kumar Gupta, adv.
Mr. Sanjay Kumar, Adv.
Mr. Parminder Singh Bhullar, AOR
UPON hearing the counsel the Court made the following
O R D E R
I have heard learned counsel for the respective parties. Before passing any Orders on this Transfer Petition, I find it is just and proper to give an opportunity to the parties to explore the possibility of a settlement in the matter. The reason for saying this is because the parties have not filed any matrimonial case for separation from each other so far. Signature Not Verified Digitally signed by Jatinder Kaur Date: 2022.05.24 11:52:32 IST Reason: The transfer of case being Misc. Case No. 287 of 2017 filed by the petitioner is for seeking maintenance under Section 125 Cr.P.C., 1973.
2In the circumstances, the parties are directed to appear before the Supreme Court Mediation Centre either physically or virtually to explore the possibility of settlement on 02.06.2022 at 02.30 p.m. The learned Mediator of Supreme Court Mediation Centre is requested to send a report of mediation conducted between the parties, to this Court.
List the matter immediately after receipt of the report of the Mediation Centre.
(JATINDER KAUR) (NISHA TRIPATHI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR