Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

O. Venkata Naga Srujana vs O. Pardha Saradhi on 25 April, 2018

Bench: N.V. Ramana, S. Abdul Nazeer

                                                           1


     ITEM NO.10                                  COURT NO.9                     SECTION XII-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 (C)                          No(s).     11610/2017

     (Arising out of impugned final judgment and order dated 13-12-2016
     in CRP No. 67/2016 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     O. VENKATA NAGA SRUJANA                                                     Petitioner(s)

                                                         VERSUS

     O. PARDHA SARADHI                                                           Respondent(s)

     (IA No.88415/2017-STAY APPLICATION )

     Date : 25-04-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)
                                          Mr. D. Bharat Kumar, Adv.
                                          Mr. Tadimalla Baskar Gowtham,Adv.
                                          Mr. Vishal Arun, AOR
     For Respondent(s)
                                          Mr. Ravi Kiran, Adv.
                                          Mr. H. Chandra Sekhar, AOR
                                          Ms. Rekha Chandra Sekhar, Adv.

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

We have heard learned counsel for the parties. Both the parties are also present in Court. After examining both the parties, we feel that the matter can be referred to the Supreme Court Mediation Centre, for final settlement of the dispute.

Accordingly, the matter is referred to the Supreme Court Date: 2018.04.25 16:38:42 PKT Mediation Centre.

Both the parties are directed to appear before the Mediator, Supreme Court Mediation Centre on 26th April, 2018 at 11.00 a.m.  2 The Mediator, Supreme Court Mediation Centre is directed to send a report to this Court as early as possible. List the matter after receipt of the report from the mediation centre.

(SUKHBIR PAUL KAUR)                             (RAJ RANI NEGI)
     AR CUM PS                                  ASST.REGISTRAR