Supreme Court - Daily Orders
P. Mariammal vs The State Of Tamil Nadu on 29 March, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
1
ITEM NO.5 COURT NO.2 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Crl.) Nos. 2314-2315/2019
(Arising out of impugned final judgment and order dated
08-01-2019 in CRLOP No. 14754/2018 and CRLOP No. 29536/2018 passed
by the High Court Of Judicature At Madras)
P. MARIAMMAL ETC. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
Date : 29-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. R. Venkataramani, Sr. Adv.
Mr. T. Suresh, Adv.
Mr. Jashraj Singh Bundela, Adv.
Mr. Praveen Vignesh, Adv.
Mr. R. Nedumaran, AOR
For Respondent(s) Mr. S.R. Raghunathan, Adv.
Mr. Anil Kumar, Adv.
Ms. Aarthi Rajan, AOR
Ms. Nishtha Khurana, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we consider it appropriate to refer the matter to the Tamil Nadu Mediation & Conciliation Centre, Madras High Court to amicably settle the dispute between the parties.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.03.29Accordingly, we direct both the parties to 16:31:07 IST Reason:
appear before the Tamil Nadu Mediation & Conciliation Centre, Madras High Court on 04.04.2019 at 11.00 2 a.m. The mediation report shall be sent within six weeks thereafter.
Until further orders, further proceedings in Crime No. 374/2016 before the Judicial Magistrate, Alandur, Chennai, shall remain stayed.
List the matter after mediation report is received.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar