Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Anil Thapar vs Man Singh Thapar & Ors on 24 May, 2023

Author: Prateek Jalan

Bench: Prateek Jalan

                                          $~7 & 8
                                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                      I.A. 21348/2022 & I.A. 5333/2023 IN
                                          +           CS(OS) 1678/2012
                                                      ANIL THAPAR                                                             ..... Plaintiff

                                                                                         versus

                                                      MAN SINGH THAPAR & ORS                                               ..... Defendants

                                          +           CS(OS) 3208/2012 & I.A. 12077/2017.
                                                      KULDIP THAPAR                                                           ..... Plaintiff

                                                                                         versus

                                                      ANIL THAPAR & ANR                                                    ..... Defendants

                                          Appearances:
                                          Mr. Preet Pal Singh, Mr. Saurabh Sharma, Advocatess for plaintiff in
                                          item No. 8 and for D-4 in item No. 4 with in person.
                                          Mr. Rajeev Saxena, Advocate with Mr. Anil Thapar, plaintiff in item No.
                                          7 and defendants in item No. 8.
                                          CORAM:
                                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                                                         ORDER

% 24.05.2023

1. The parties in the petitions are siblings. They seek an opportunity to settle their disputes amicably in mediation.

2. At the joint request of learned counsel for the parties, they are referred to mediation under the aegis of Samadhan, the Delhi High Court Mediation and Conciliation Centre, Delhi High Court, Shershah Road, New Delhi [Samadhan]. The parties will appear before the learned CS(OS) 1678/2012 & CS(OS) 3208/2012 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 03:09:24 Mediator on 29.05.2023. Learned counsel for the parties may request the Organizing Secretary of Samadhan to designate a senior mediator to act as the Mediator.

3. The learned Mediator is requested to furnish a Report to the Court before the next date of hearing.

4. If necessary, the defendants may file replies to pending applications within four weeks. Rejoinders thereto, if any, may be filed within two weeks thereafter.

5. List before the Court on 24.08.2023.

PRATEEK JALAN, J MAY 24, 2023 "Bhupi"/ CS(OS) 1678/2012 & CS(OS) 3208/2012 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 03:09:24