Supreme Court - Daily Orders
Neha Kunal Jain vs Kunal Kishankumar Jain on 16 March, 2023
1
ITEM NO.1612 COURT NO.17 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). 563/2023
NEHA KUNAL JAIN Petitioner(s)
VERSUS
KUNAL KISHANKUMAR JAIN Respondent(s)
Date : 16-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Ms. Charu Sangwan, AOR
Mr. Shubham Dayma, Adv.
Mrs. Prgya Aanand, Adv.
For Respondent(s) Mr. Yajur Bhalla, Adv.
Mr. Deepak Samota, Adv.
Mr. Sumeir Ahuja, Adv.
Mr. Jaisurya Jain, Adv.
Mrs. Ragini Sharma, Adv.
Ms. Akansha Gulati, Adv.
Mr. Ashish Vajpayee, Adv.
Mr. Shubham Bhalla, AOR
UPON hearing the counsel the court made the following
O R D E R
Issue notice.
Mr. Shubham Bhalla, learned AOR, who appeared on Caveat accepts formal notice on behalf of the sole respondent.
In the meantime, there shall be stay of further proceedings in Petition No.A-2920 of 2022 Signature Not Verified titled as “Kunal Kishankumar Jain vs. Neha Kunal Digitally signed by GEETA AHUJA Date: 2023.03.17 16:40:11 IST Reason: Jain” pending before the Family Court at Bandra, Mumbai, Maharashtra.
2Having heard the learned counsel appearing for the parties and having gone through the materials on record, this Court is of the view that the parties should explore the possibility of an amicable settlement. The amicable settlement will be in the interest of both the sides more particularly keeping in mind that there is a 7 years’ old daughter born in the wedlock.
The parties shall appear before the Supreme Court Mediation Centre on 29.03.2023 at 11.A.M. to explore the possibility of an amicable settlement between them.
The report of the mediation be forwarded to this Court within a period of four weeks thereafter.
List this matter after the receipt of the mediation report.
(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master