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Smt. Giduturi Sreedevi vs Sri Giduturi Venkata Satya Prasad Rao on 24 September, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.58                                     COURT NO.7                     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).   743/2015

     SMT. GIDUTURI SREEDEVI                                                         Petitioner(s)

                                                           VERSUS

     SRI GIDUTURI VENKATA SATYA PRASAD RAO              Respondent(s)
     (With appln. (s) for exemption from filing O.T. and stay and office
     report)


     Date : 24/09/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                    Mr. Sibo Sankar Mishra,Adv.
                                           Mr. Niranjan Sahu,Adv.

     For Respondent(s)                       Mr.   D.Bharat Kumar,Adv.
                                             Mr.   Sajooj Mohandas M.Adv.
                                             Mr.   T.Baskar Gowtham,Adv.
                                             Mr.   Vishal A.Adv.
                                             Mr.   Vishal Arun,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

To find an amicable solution to the dispute and with the consent of the learned counsels for the parties, we direct both the parties to appear before the Coordinator, Supreme Court Mediation Centre at 110, Lawyers Chambers, (R.K. Jain), Supreme Court Compound, Tilak Marg, New Delhi- 110 001 on 16th of October, 2015 at 11.00 a.m. The respondent-husband is directed to deposit a sum of Rs.20,000/- (Rupees twenty thousand only) in the bank account of the petitioner-wife on account of expenses within a week.

List the matter after receipt of the report from the Digitally signed by Madhu Bala Date: 2015.09.28 15:36:26 IST Mediation Centre.

                         (MADHU BALA)                                              (ASHA SONI)
                         COURT MASTER                                              COURT MASTER