Supreme Court - Daily Orders
Gurmukh Singh Bhullar vs Raminder Kaur on 4 September, 2023
Bench: Aniruddha Bose, Sanjay Kumar
1
ITEM NO.37 COURT NO.3 SECTION IV-B
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. 706/2020
(Arising out of impugned final judgment and order dated 04-10-2019
in FAO-M No. 64/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
GURMUKH SINGH BHULLAR Petitioner(s)
VERSUS
RAMINDER KAUR Respondent(s)
Date : 04-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Anilendra Pandey, AOR
Mr. Charanpal Singh Bagri, Adv.
Mr. Rajeev Kumar Ranjan, Adv.
For Respondent(s) Mr. Himanshu Sharma, AOR
Mr. Ram Niwas Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mrs. Aditi Sharma, Adv.
Mr. Arun Kumar, Adv.
Mr. Lokesh Solanki, Adv.
Mr. Kumar Abhishek, Adv.
Mr. Digvijay Raghav, Adv.
Mr. Nikhil Bajaj, Adv.
Mr. Rahul Jasoria, Adv.
Ms. Anshita, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner and learned counsel for the respondent jointly submit that their Signature Not Verified clients are willing to explore the possibilities of Digitally signed by SNEHA DAS Date: 2023.09.04 16:58:34 IST Reason: settlement of their dispute through the process of mediation.
2Let the main dispute between the parties be referred to the mediation centre attached to the Punjab and Haryana High Court.
List after three months.
The mediation report to be furnished on the next date of hearing.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR