Supreme Court - Daily Orders
Preeti Rani vs Giriraj Dammani on 2 March, 2020
Bench: N.V. Ramana, V. Ramasubramanian
ITEM NO.28 COURT NO.2 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(s)(Civil) No(s).1448/2018
PREETI RANI Petitioner(s)
VERSUS
GIRIRAJ DAMMANI Respondent(s)
IA No.116899/2018 - EX-PARTE STAY
Date : 02-03-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Mohit Paul, AOR
Ms. Sunaina Phul, Adv.
For Respondent(s) Mr. Sudhir Naagar, AOR
Mr. Mohit Singh, Adv.
Mr. Arif Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties jointly request that the matter may be referred to the Mediation Centre attached to the Bombay High Court at Nagpur so that their respective clients may explore the possibility of an amicable settlement of the matrimonial dispute. The request of the learned counsel is accepted.
The In-charge, Mediation Centre attached to the Bombay High Court at Nagpur is requested to send a report to this Court as early as possible.
List the matter immediately after receipt of report from the In-charge, Mediation Centre attached to the Bombay High Court at Nagpur.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.03.03 16:15:54 IST Reason: (SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR