Supreme Court - Daily Orders
Nisha Sahai vs Amit Kumar on 24 July, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.1 COURT NO.15 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 (Civil) No.1765/2022
NISHA SAHAI Petitioner(s)
VERSUS
AMIT KUMAR Respondent(s)
(INTERIM MEDIATION REPORT DATED 27.04.2023 RECEIVED
IA No. 116378/2022 - EX-PARTE STAY)
WITH
T.P.(Crl.) No. 505/2022 (XVI-A)
(FOR EX-PARTE STAY ON IA 116143/2022
IA No. 116143/2022 - EX-PARTE STAY)
Date : 24-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Surya Kant, AOR
Mrs. Priyanka Tyagi, Adv.
For Respondent(s) Mr. K.parameshwar, AOR
Ms. Arti Gupta, Adv.
Ms. Kanti, Adv.
Mr. Chinmay Kalgaonkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated at the Bar that the matters are seized by the Supreme Court Mediation Centre.
Learned counsel for the respective parties also submitted that some more time may be granted in order to explore the possibility Signature Not Verified of an amicable settlement. The parties also express that they may Digitally signed by Neetu Khajuria Date: 2023.07.24 17:23:28 IST Reason: appear before the Centre through Video Conferencing facility. Their submission is placed on record.
In the circumstances, the matter is adjourned by four weeks The parties are at liberty to appear before the Supreme Court Mediation Centre either in-person or through Video Conferencing facility.
List the matters after four weeks.
(KRITIKA TIWARI) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)