Supreme Court - Daily Orders
Manisha Mahendra Gala . vs Shalini Bhagwan Avatramani . on 28 July, 2022
Bench: Hemant Gupta, Vikram Nath
1
ITEM NO.106 COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9643/2010
MANISHA MAHENDRA GALA & ORS. Appellant(s)
VERSUS
SHALINI BHAGWAN AVATRAMANI & ORS. Respondent(s)
WITH
C.A. No. 9642/2010 (IX)
Date : 28-07-2022 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Appellant(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Ms. Parul Shukla, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Devansh A. Mohta, Adv.
Mr. Shishir Deshpande, Adv.
Ms. Sujata Kurdukar, AOR
UPON hearing the counsel the Court made the following
O R D E R
After hearing the learned counsel appearing for the parties at some length, we find that the issues between the parties can be attempted to be resolved by the process of mediation.
The parties have agreed to seek mediation by Hon’ble Mr.Justice Akil Kureshi, former Chief Justice of the Rajasthan High Court.
Signature Not Verified
The learned counsel appearing for both sides shall seek the Digitally signed by Indu Marwah Date: 2022.07.30 time and convenience of the Hon’ble Judge.
12:58:37 IST Reason: The Hon’ble Judge shall
be at liberty to decide the place of mediation. 2 The report for mediation be submitted to this court within eight weeks.
List the matter after eight weeks along with the mediation report.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER