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Indica Composite Private Ltd Through ... vs Nand Kumar Singh on 20 November, 2018

Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph

                                                                                               1


     ITEM NO.5                             COURT NO.1                      SECTION XVII

                                  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). 12693/2018
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02-04-2018
     IN CA NO. 03/2014 PASSED BY THE HIGH COURT OF JHARKHAND AT RANCHI)

     INDICA COMPOSITE PRIVATE LTD THROUGH
     BOARD OF DIRECTORS & ORS.                                              PETITIONER(S)

                                                        VERSUS

     NAND KUMAR SINGH                                                        RESPONDENT(S)
     (FOR ADMISSION AND I.R. )

     Date : 20-11-2018 This petition was called on for hearing today.

     CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                          HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                      Mr.   Anurag Dubey, Adv.
                                            Mr.   Suman Kumar Divakar, AOR
                                            Ms.   Chhaya Kumari, Adv.
                                            Mr.   Bhupendra Kr. Bhardwaj, Adv.

     For Respondent(s)                      Mr. Abhigya, AOR
                                            Mr. Akhilesh Shrivastava, Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Both the parties are agreeable to make an attempt to settle the matter by a process of mediation by Shri Gopal Subramanium, a Senior Member of the Bar who has kindly agreed to spare his valuable time to resolve the differences between the parties.

Digitally signed by VINOD LAKHINA Date: 2018.11.20 17:18:08 IST Reason:  2 The terms and conditions subject to which Shri Gopal Subramanium, learned Senior Counsel has agreed to spare his valuable time is left to be decided by Shri Gopal Subramanium in consultation with the contesting parties. Shri Gopal Subramanium is requested to submit his findings and the result reached as expeditiously as possible whereafter the matter will be put up before the Court.

The parties are directed to report to Shri Gopal Subramanium within seven days’ from today or at a convenient date to be indicated.

List the matter after the report of the learned Mediator.

 [VINOD LAKHINA]                                   [ASHA SONI]
      AR-cum-PS                                ASSISTANT REGISTRAR