Delhi High Court - Orders
Captain A R F Usmani vs The State Govt Of Nct Of Delhi & Ors on 21 March, 2018
Author: S. Muralidhar
Bench: S. Muralidhar, I.S. Mehta
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 735/2018
CAPTAIN A R F USMANI ..... Petitioner
Through: Mr.Pulkit Manuja, Advocate
versus
THE STATE GOVT OF NCT OF DELHI & ORS ..... Respondents
Through: Mr.Rahul Mehra, Standing Counsel
(Crl.) with Mr.Prashant Singh and
Mr.Chaitanya Gosain, Advocates for
State
Mr.Shyam D Nandan, Advocate with
Mr.Talha A Rahman, Advocate for
R-3.
CORAM:
JUSTICE S. MURALIDHAR
JUSTICE I.S. MEHTA
ORDER
% 21.03.2018
1. The Court is informed that the meeting of the Petitioner with his father took place as directed in the previous order. Counsel for the Petitioner is candid that, on account of possible dementia, the Petitioner's father was not able to recognize him.
2. Be that as it may, both parties are agreeable to go for mediation. It is stated that, apart from the Petitioner and Respondent No.3, there is another brother, Mr. A.K.N. Usmani, who is presently residing in Saudi Arabia. It will be for the Petitioner and the Respondent No.3 to furnish to the Secretary, Delhi High Court Mediation and Conciliation Centre W.P.(CRL) 735/2018 Page 1 of 2 ('DHCMCC') the details of Mr. A.K.N. Usmani in Saudi Arabia so that his participation in the mediation through video conferencing is facilitated. The Secretary, DHCMCC is requested to assign the mediation to a senior mediator. The report of the mediation be placed before the Court at the earliest.
3. The mediation date is fixed as 17th April 2018. A copy of this order be sent to the Secretary DHCMCC forthwith.
4. The matter be listed before this Court on 16th May 2018.
S. MURALIDHAR, J.
I.S. MEHTA, J.
MARCH 21, 2018 sr W.P.(CRL) 735/2018 Page 2 of 2