Supreme Court - Daily Orders
Anjali Malik vs Piyush Malik on 29 November, 2022
Bench: Dinesh Maheshwari, Bela M. Trivedi
ITEM NO.8 COURT NO.7 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). 408/2020
ANJALI MALIK Petitioner(s)
VERSUS
PIYUSH MALIK Respondent(s)
( IA No. 34367/2020 - STAY APPLICATION)
WITH
T.P.(C) No. 882/2020 (XVI-A)
(IA No. 76023/2020 - STAY APPLICATION)
T.P.(Crl.) No. 259-260/2020 (XVI-A)
(IA No. 83525/2020 - STAY APPLICATION)
Date : 29-11-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Ankit Anandraj Shah, AOR
Mr. Avneesh Upadhyay, Adv.
Mr. Karan Shankar Mani, Adv.
Mr. Vivek Beniwal, Adv.
Mr. Vivek R. Mohanty, Adv.
Mr. Vivek Gupta, AOR
For Respondent(s) Mr. Mrinmay Bhattmewara, Adv.
Samprati Bhattmewara, Adv.
Mr. Ankit Verma, Adv.
Mr. Rajvir Singh Bhati, Adv.
Mr. Vivek Gupta, AOR
Mr. Ankit Anandraj Shah, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit that though earlier attempts for settlement remained unsuccessful yet the parties are Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.11.29 hopeful of an amicable settlement and for the purpose, they are 18:15:26 IST Reason:
1willing to explore the possibilities under the aegis of the Supreme Court Mediation Centre.
Taking note of the submissions made, the parties are referred to the Supreme Court Mediation Centre, where they may appear initially on 05.12.2022. The parties may also make a request for appearing in the mediation sessions in virtual mode. If the petitioner-wife attends the proceedings personally, obviously, her expenses shall have to be borne by the respondent-husband. Appropriate orders in that regard shall be considered after receiving the report from the Mediation Centre.
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.
List these matters in the third week of January, 2023. Liberty to mention.
(MEENAKSHI KOHLI) (RANJANA SHAILEY)
ASTT. REGISTRAR-cum-PS COURT MASTER
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