Supreme Court - Daily Orders
Madhushree Sarkar vs Saugata Roy on 8 December, 2014
Bench: Madan B. Lokur, R. Banumathi
1
ITEM NO.48 COURT NO.10 SECTION XVIA
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)(Civil) No(s).1327/2014
MADHUSHREE SARKAR Petitioner(s)
VERSUS
SAUGATA ROY Respondent(s)
(with appln. (s) for stay and office report)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Umesh Babu Chaurasia, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
For Respondent(s) Mr. P.B. Suresh, Adv.
Mr. Vipin Nair, Adv.
Mr. Upayaditya Banerjee, Adv.
Mr. Prakash Baghel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit that there is a possibility of a settlement. In the circumstances, we refer the matter to the Supreme Court Mediation Centre. The parties shall appear before the Coordinator, Supreme Court Mediation Centre on 31st January, 2015 at 10.30 a.m. The Supreme Court Mediation Centre shall make an effort to settle the disputes between the parties and submit its report to this Court.
In the meanwhile, the respondent shall pay a sum of Rs.10,000/- (Rupees ten thousand only) to the petitioner for travel and out of pocket expenses. The payment be made within four weeks.
The matter be listed after the report from the Supreme Court Mediation Centre is received.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2014.12.10 17:35:06 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR)
COURT MASTER COURT MASTER