Supreme Court - Daily Orders
A.B. Govardhan vs P. Ragothaman on 26 April, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.4 COURT NO.10 SECTION XII
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 (C) Nos. 5034-5035/2019
(Arising out of impugned final judgment and order dated 12-07-2018
in CMP No. 10107/2017 and 22-02-2017 in OSA No. 189/2011 passed by
the High Court of Judicature at Madras)
A.B. GOVARDHAN Petitioner(s)
VERSUS
P. RAGOTHAMAN Respondent(s)
(With IA No. 16203/2019 - CONDONATION OF DELAY IN FILING and IA No.
16204/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No. 180367/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 26-04-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Ms. N. S. Nappinai, Adv.
Mr. V. Balaji, Adv.
Mr. Asaithambi MSM, Adv.
Mr. C. Kannan, Adv.
Ms. Neha Singh, Adv.
Mr. Rakesh K. Sharma, AOR
For Respondent(s)
Mr. V. Prabhakar, Adv.
Ms. Jyoti Parashar, Adv.
Mr. N. J. Ramchandar, Adv.
Mr. S. Rajappa, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Both the parties appear amenable for an attempt at
Digitally signed by
Nidhi Ahuja
Date: 2022.04.27
17:11:59 IST
Reason: settling their disputes (according to Shri V. Prabhakar, counsel for the respondent, a comprehensive settlement 1 SLP (C) Nos. 5034-5035/2019 involving all disputes between the parties). Noting this stand, we refer the parties to the Mediation Centre attached to the Madras High Court.
Parties will appear before the Convenor on 08 th June, 2022.
Registry will communicate a copy of this order. This case will be listed immediately upon the receipt of the report of the Mediator.
Learned counsel for the petitioner submits her client- the petitioner, is present in the Court.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER
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