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Supreme Court - Daily Orders

Achin Gupta vs The State Of Haryana on 18 August, 2022

Author: Aniruddha Bose

Bench: Aniruddha Bose

                                                     1




     ITEM NO.26                             COURT NO.16                  SECTION II-B

                                  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 (Crl.)                   No(s).    4912/2022

     (Arising out of impugned final judgment and order dated 05-04-2022
     in CRM-M No. 14198/2022 passed by the High Court Of Punjab &
     Haryana At Chandigarh)

     ACHIN GUPTA                                                         PETITIONER(S)

                                                    VERSUS

     THE STATE OF HARYANA & ANR.                                         RESPONDENT(S)

     (IA No. 75646/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 75648/2022 - EXEMPTION FROM FILING O.T.)

     Date : 18-08-2022 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                             HON'BLE MR. JUSTICE J.B. PARDIWALA


     For Petitioner(s)                Mr. Yusuf, AOR
                                       Dr. Ram Sankar, Adv.
                                       Mr. Amit Arora, Adv.
                                       Mr. Amarjeet Singh Girsa, Adv.
                                       Mr. Ajay Kumar, Adv.
                                       Ms. Richa Pandey, Adv.

     For Respondent(s)                 Mr. Charitarth Palli, Adv.
                                       Dr. Monika Gusain, AOR

                                       Mr. Parveen Kumar Aggarwal, Adv.
                                       Mr. Abhishek Grover, Adv.
                                       Mr. Sanjay Jain, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Heard the learned Counsel appearing for the petitioner so also Digitally signed by POOJA SHARMA Date: 2022.08.20 12:58:59 IST Reason: for the State.

Learned Counsel for the petitioner and the added respondent 2 no.2 submits that there is a possibility of resolving the dispute through the process of mediation. Both of them pray that the disputes between the parties may be sent for mediation for their resolution.

We are ourselves satisfied that there is a possibility of settlement of the disputes between the parties through the process of mediation. Accordingly, We refer the matter to the Supreme Court Mediation Centre.

The Coordinator of the mediation centre shall fix an early date for conducting the process of mediation. After culmination of mediation proceeding the report be submitted before this Court on the next date of hearing. Let the matter be listed after eight weeks.

 (POOJA SHARMA)                                       (MONIKA DEY)
COURT MASTER (SH)                                   COURT MASTER (NSH)