Supreme Court - Daily Orders
X vs Y on 6 May, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.51 COURT NO.12 SECTION II-A
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 (Crl.) No(s).458/2019
(Arising out of impugned final judgment and order dated 02-11-2018
in CRLA No.774/2017 passed by the High Court Of Judicature At
Bombay At Nagpur)
X Petitioner(s)
VERSUS
Y Respondent(s)
(IA 6839/2019-Exemption from filing C/C of the impugned judgment)
Date : 06-05-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. G.L. Bajaj, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
Ms. V. Mohana, Sr. Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties. Learned counsel for the parties are agreeable that the matter should be sent to the Supreme Court Mediation Centre in view of the nature of the dispute between the parties and number of cases already pending.
Let the parties may appear before the Supreme Court Mediation Signature Not Verified Centre Digitally signed by ARJUN BISHT Date: 2019.05.08 on 08.07.2019 at 11 am. List after the report of the 10:46:48 IST Reason:
Mediation Centre is received.1
In view of the fact that we have referred the matter for mediation, the Trial Court shall adjourn the matter.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
2