Supreme Court - Daily Orders
Rajesh Bhatt vs Neha on 17 March, 2021
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
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ITEM NO.10 Court 2 (Video Conferencing) SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.6613/2020
(Arising out of impugned final judgment and order dated 20012020
in CRR No. 266/2016 passed by the High Court of M.P. at Indore)
RAJESH BHATT Petitioner(s)
VERSUS
NEHA Respondent(s)
(FOR ADMISSION and I.R. and IA No. 136731/2020 PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES & IA No. 136732/2020
EXEMPTION FROM FILING ATTESTED COPY OF AFFIDAVIT FOR THE
APPLICATION)
Date : 17032021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Aditya Kumar Choudhary, Adv.
Mr. Gurmehar Vaan Singh, Adv.
Mr. Vaibhav Prasad Deo, Adv.
Mr. Alok Pandey, Adv.
Mr. Saket Grover, Adv.
Mr. Rajesh Singh Chauhan, AOR
For Respondent(s)
Mr. Pranaya Kumar Mohapatra, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. This Court vide Order dated 712021 issued notice in the Signature Not Verified matter Digitally signed by Vishal Anand to explore the possibility of amicable settlement of Date: 2021.03.17 16:47:05 IST matrimonial disputes between the parties. Reason:
Today, when the matter came up for hearing, learned counsel appearing for the parties request us that the parties may be 2 referred for mediation before the Supreme Court Mediation Centre for amicably settlement of their matrimonial disputes. In view of the request made by the learned counsel appearing for the parties, we direct the petitioner to make a payment of Rs.30,000/ (Rupees Thirty Thousand only) to the wife towards travelling, lodging, boarding expenses etc., within a period of two weeks from today, and file a proof thereof, whereafter, the parties are permitted to appear before the Supreme Court Mediation Centre for mediation. They can make a request to the said Mediation Centre for a mutually convenient date for the said purpose. The Supreme Court Mediation Centre is directed to explore the possibility of amicable settlement of matrimonial disputes between the parties and submit a Report to us.
The Registry is directed to list this matter immediately after a Report is received from the said Mediation Centre.
(VISHAL ANAND) (BEENA JOLLY)
ASTT. REGISTRARcumPS COURT MASTER (NSH)
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