Supreme Court - Daily Orders
Sweta V. Agarwal vs Vishal A Agarwal on 13 July, 2023
Bench: Hima Kohli, Rajesh Bindal
Transfer Petition (Civil) No.475/2023
ITEM NO.8 COURT NO.14 SECTION XVI-A
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). 475/2023
SWETA V. AGARWAL Petitioner(s)
VERSUS
VISHAL A AGARWAL Respondent(s)
( IA No. 38387/2023 - STAY APPLICATION)
Date : 13-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Ms. Kshitij Singh, Adv.
For Respondent(s) Mr. Avinash Kr. Lakhanpal, AOR
Mr. Piyush Lakhanpal, Adv.
Mr. Dhiraj Kumar, Adv.
Mr. Ashwani Kumar Tanwar, Adv.
Mr. Navin Kumar, Adv.
Mr. Rahul Kumar Singh, Adv.
Mr. Ashraf Mansoori, Adv.
UPON hearing the counsel the court made the following
O R D E R
1. Learned counsel for the parties jointly states that there are chances of an amicable settlement of the pending disputes between the parties, in case Signature Not Verified the matter is referred to Supreme Court Mediation Digitally signed by GEETA AHUJA Centre.
Date: 2023.07.1316:59:58 IST Reason:
2. Accordingly, without prejudice to the rights 1 Transfer Petition (Civil) No.475/2023 and contentions of the parties, they are referred to the Supreme Court Mediation Centre. The Hony. Secretary shall appoint a mediator, before whom parties are permitted to appear virtually, unless required to appear physically at a later stage, on 04th August, 2023 at 2.30 p.m.
3. List after eight weeks in the category of ‘directions’ for reporting settlement, if any.
(Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)
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