Supreme Court - Daily Orders
Priyanka Vasan @ Priyanka Ganesh vs Vineet Ganesh on 8 May, 2026
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ITEM NO.39 COURT NO.7 SECTION IX-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).122/2025
PRIYANKA VASAN @ PRIYANKA GANESH Petitioner(s)
VERSUS
VINEET GANESH Respondent(s)
[MEDIATION REPORT RECEIVED]
IA No. 12601/2025 - EX-PARTE STAY
IA No. 99375/2026 - PASSING APPROPRIATE ORDER OR DECREE UNDER
ARTICLE 142 OF THE CONSTITUTION
Date : 08-05-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) : Ms. Garima Jain , AOR
For Respondent(s) : Mr. Anand Dilip Landge, AOR
Mr. Deepak Agnihotri, Adv.
Ms. Pooja Joshi, Adv.
Mrs. Sangeeta Nenwani, Adv.
Ms. Revati Pravin Kharde, Adv.
Mr. Shreenivas Patil, Adv.
Mr. Rahul Prakash Pathak, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The parties are personally present in the Court today.
2. We had a talk with both, Priyanka and Vineet.
3. It appears that parties got married on 29.07.2007. In the wedlock, a son was born, named Savir. Savir, as on date is 15 Signature Not Verified years of age. He is studying in 8th Standard. Savir is being Digitally signed by HARPREET KAUR Date: 2026.05.08 15:49:14 IST Reason: looked after by his mother, Priyanka.
4. The parties separated sometime in the year 2020. We are 2 informed that the last time Vineet met his son Savir was in 2024. Past two years, father has not met his son.
5. Both the parties have made themselves very clear that they cannot live together now under one roof. Both are keen to put an end to their marriage. However, we made ourselves very clear that we can help them insofar as dissolution of marriage is concerned and also insofar as visitation rights of the father for his son is concerned. Provided, Vineet offers a reasonable amount to both his wife Priyanka and his son Savir. This amount will be towards their maintenance for all times to come.
6. For this limited purpose, in other words to fix a reasonable and suitable amount to be paid to Priyanka and Savir. We refer them for mediation.
7. We direct the husband to deposit all arrears towards maintenance, if any.
8. Since the parties are very much present today in the Court, let them appear before the Coordinator, Supreme Court Mediation Centre today itself at 03:00 P.M. to bring around some amicable settlement between the parties.
9. Once we receive the mediation report, we shall proceed further with the matter.
10. List the matter after the mediation report is received.
(HARPREET KAUR) (POOJA SHARMA) COURT MASTER (SH) COURT MASTER (NSH)