Supreme Court - Daily Orders
D. Subramanyam Raju vs D. Lakshmi Devi on 2 September, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.15 COURT NO.9 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 20622/2019
(Arising out of impugned final judgment and order dated 30-04-2019
in FCA No. 147/2015 passed by the High Court of Andhra Pradesh at
Amravati)
D. SUBRAMANYAM RAJU Petitioner(s)
VERSUS
D. LAKSHMI DEVI Respondent(s)
(FOR ADMISSION and I.R.)
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Nitin S.Tambwekar,Adv.
Mr. Seshatalpa Sai Bandaru, AOR
Mr. R.Janaki Ram,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On hearing learned counsel for the petitioner, we are not inclined to interfere with the impugned order. However, learned counsel for the petitioner submits that if notice is issued, an endeavour to work out mutual acceptable terms of divorce during mediation on account of irretrievable break down of marriage may be a feasible solution.
Signature Not VerifiedDigitally signed by ANITA MALHOTRA Date: 2019.09.04 16:55:55 IST Reason: Let notice be issued limited to the aforesaid extent.
1 The petitioner to deposit a sum of Rs.20,000/- (Rupees twenty thousand) in this court to defray the expenses of the respondent and on the respondent entering appearance, the said amount can be withdrawn by the respondent.
Needful be done by the petitioner within three weeks.
(ANITA MALHOTRA) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER
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