Supreme Court - Daily Orders
Robin Singh vs State Of Nct Of Delhi on 29 March, 2023
Bench: Dinesh Maheshwari, Sanjay Kumar
ITEM NO.12 COURT NO.6 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).4892/2022
(Arising out of impugned final judgment and order dated 27-02-2020
in BA No.1803/2017 passed by the High Court Of Delhi At New Delhi)
ROBIN SINGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ORS. Respondent(s)
(IA No.25575/2023 – INTERVENTION/IMPLEADMENT, IA No.75349/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No.5023/2022 (II-C)
(IA No.25592/2023 – INTERVENTION/IMPLEADMENT, IA No.77142/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 29-03-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Rajesh Srivastava, AOR
Mr. Gaurav Verma, Adv.
Mr. Neeraj Dutt Gaur, Adv.
For Respondent(s) Mr. Jayant K. Sud, A.S.G.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Shantnu Sharma, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Rakesh Kr. Soni, Adv.
Mr. Akshay Nain, Adv.
Dr. N. Visakamurthy, Adv.
Mr. H.S. Gautam, Adv.
Mr. Satish Pandey, AOR
Mr. Akbar Ali, Adv.
Mr. Anirudh Bankura, Adv.
Mr. Harendra Kumar Sharma, Adv.
Ms. Megha Singh, Adv.
Mrs. Seema Patnaha, Adv.
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2023.03.29
Mr. Fanish Jain, Adv.
19:15:03 IST
Reason: Mr. Abhishek Vikas, AOR
Mr. Rohit Yadav, Adv.
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Mr. Fanish Jain, Adv.
Mr. Abhishek Vikas, AOR
Mr. Rohit Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the principal contesting parties i.e., the petitioners and the complainant, submit that there are elements of settlement available in these matters and the parties are willing to explore the possibility of settlement under the aegis of the Supreme Court Mediation Centre.
Taking into account the submissions made, the parties are referred to the Supreme Court Mediation Centre, where they may appear on 13.04.2023. The parties may also make prayer for appearing in the mediation sessions in virtual mode. We would request the Mediation Centre to expedite the proceedings and send the report at the earliest, preferably within four weeks from the date of appearance of the parties. Liberty to mention.
(ARJUN BISHT) (RAVINDER KUMAR)
COURT MASTER (SH) COURT MASTER (NSH)
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