Supreme Court - Daily Orders
Torrent Power Ltd. vs Radhasoami Satsang Sabha on 6 November, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.54 COURT NO.12 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. 1924/2022
TORRENT POWER LTD. Appellant(s)
VERSUS
RADHASOAMI SATSANG SABHA & ORS. Respondent(s)
(IA No. 36319/2022 - EX-PARTE STAY)
WITH
C.A. No. 3562/2022 (XVII-A)
(IA No. 66996/2022 - EX-PARTE STAY)
Date : 06-11-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s) Mr. Pradeep Misra, AOR
Mr. Daleep Dhyani, Adv.
Mr. Manoj Kumar Sharma, Adv.
Mr. Suraj Singh, Adv.
Mr. Bhuwan Chandra, Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Sameer Kumar, Adv.
Mr. Aditya Shankar Prasad, Adv.
Mr. Shah Rukh Ahmad, Adv.
Mr. Toshiv Goyal, Adv.
Mr. Mandeep Baisala, Adv.
Mr. Ritik Dwivedi, Adv.
Mr. Ritwik Mohapatra, Adv.
Mr. Dhruv Sharma, Adv.
Mr. Raghav, Adv.
Mr. Sameer Kumar, AOR
For Respondent(s) Mr. Sanjay Jain, Sr. Adv.
Mr. Rajesh Punj, Adv.
Mr. Saran Suri, Adv.
Mr. Akshay Sahay, Adv.
Mr. Nishank Tripathi, Adv.
Ms. Bulbul Yadav, Adv.
Mr. Gunjan Kumar, AOR
Signature Not Verified UPON hearing the counsel the Court made the following
Digitally signed by
Nidhi Ahuja
Date: 2023.11.08
O R D E R
15:18:25 IST Reason:
During the course of hearing, it was proposed by the 1 Civil Appeal No. 1924/2022 etc. learned counsel appearing for the parties that the matter may be referred to mediation through retired Judge to resolve the dispute amicably.
We accept the contention and appoint Hon’ble Mr. Justice Vineet Saran, former Judge of this Court, to mediate the issues between the parties and submit a report.
The Mediator is at liberty to fix his own terms with respect to fees. The fees shall be borne by both the parties equally.
Registry to inform Hon’ble Mr. Justice Vineet Saran, former Judge of this Court, along with a copy of this case.
Parties shall appear as per the convenience of the Hon’ble Mediator.
List the matters on 05th March, 2024.
In case the mediation is successful, the parties are at liberty to make a mention before this Court for preponement of date.
(NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER
2