Delhi High Court - Orders
Ramesh Chand vs Satya Bhushan & Anr on 3 March, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 3/2020 & CM APPL. 123/2020, 125/2020
RAMESH CHAND ..... Appellant
Through: Ms. Sonali Malhotra, Advocate.
versus
SATYA BHUSHAN & ANR ..... Respondents
Through: Ms. Shalini Kapoor, Mr. K.V.S.
Gupta, Mr. N.K. Bhambri, Ms. Promil Seth
Mago, Ms. Karana Bhambri, Ms. Sukriti
Mago and Ms. Divyanshi Saxena, Advocates
for R-1 with R-1-in-person.
Mr. Naveen Raheja, Additional Standing
Counsel with Mr. Vimal Dubey and
Mr. Saurabh Kumar Dixit, Advocates for
R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 03.03.2023 Arguments have been heard at some length on behalf of the Appellant. At this stage, counsels for the parties, on instructions from the respective parties, who are present in Court, submit that the parties are willing to explore the possibility of an amicable settlement, as they are brothers and both are above 80 years of age.
Accordingly, parties are referred for mediation before the Delhi High Court Mediation and Conciliation Centre, where they shall appear on 15.03.2023.
List before Court on 25.04.2023.
Copy of the order be sent to the learned Co-ordinator, Delhi High Court Mediation and Conciliation Centre, for appointment of a Mediator, preferably a senior Mediator, as expeditiously as possible, considering the fact that parties are over 80 years of age.
JYOTI SINGH, J Signature Not Verified Signed By:KAMAL KUMAR MARCH 03, 2023/shivam Signing Date:04.03.2023 20:01:22