Rajasthan High Court - Jodhpur
Vikram Kailas vs State on 17 September, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CRLMP-3187/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3187/2021
1. Vikram Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged
About 40 Years, Armour U-2, Prem Parvat Villas, Road No.
14, Banjara Hills, Hyderabad, (Telangana).
2. Vivek Kailas S/o Lt. Sh. Ashok Kumar Kailas, Aged About
39 Years, Flat No. 302, Block No. B, Trendset Sumanjali
Banjara Hills, Road No. 5, Banjara Hills, Hyderabad,
(Telangana).
3. Pardha Saradhi S/o Sh. P. Prasad Rao, Aged About 33
Years, P.no. 7/p, Gr Nagar Colony, Kali Mandir,
Hyderabad, (Telangana).
----Petitioners
Versus
1. State, Through Pp
2. Raman Choudhary S/o Sh. Sonaram Choudhary, 181-A,
Ajit Colony, Circuit House Road, Jodhpur (Raj.).
----Respondents
For Petitioner(s) : Mr. BS Rathore
Mr. Ayush Gehlot
For Respondent(s) : Mr. Arun Kumar, PP
Mr. G.R. Punia, Sr. Advocate, assisted
by Mr. Rajesh Punia
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 17/09/2021 In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
Learned Public Prosecutor is directed to call for the case diary.
The matter involves a financial dispute. (Downloaded on 18/09/2021 at 08:41:41 PM)
(2 of 2) [CRLMP-3187/2021] The parties are directed to appear before the learned Mediator on 04.10.2021. The matter is accordingly referred to the mediation center attached with this Court.
It is made clear that appropriate authorized representatives of the petitioners ought to participate in the mediation.
Let the matter be listed again before this Court on 25.10.2021 along with mediator's report.
Interim order already granted shall remain in currency till next date.
(DR.PUSHPENDRA SINGH BHATI),J. 44-Sudheer/-
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