Supreme Court of India
Smt. Geeta Devi vs The State Of Rajasthan on 1 November, 2018
Equivalent citations: AIRONLINE 2018 SC 930, 2019 (13) SCC 520
Bench: Indu Malhotra, Abhay Manohar Sapre
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CRL.) No.8271 OF 2018
GEETA DEVI & ANR. .. Petitioner(s)
Versus
STATE OF RAJASTHAN .. Respondent(s)
WITH SPECIAL LEAVE PETITION (CRL.) No.8336 OF 2018 O R D E R
1. It is brought to our notice that an Arbitrator is appointed under Section 11(5) of the Arbitration & Conciliation Act, 1996 at the instance of the parties to resolve the disputes arising between the parties, which are also subject matter of these special leave Signature Not Verified Digitally signed by ANITA MALHOTRA petitions.
Date: 2018.11.0117:33:10 IST Reason: 1
2. If that be so, then the Arbitrator would mediate between the parties and submit his report by the next date of hearing on the disputes as to whether the parties have amicably settled the same or not, and if so, on what grounds.
3. In the meantime and till next date of hearing, petitioner No.1Naresh Kumar of SLP(Crl.) No. 8336/2018 shall not be arrested in connection with the offences in question.
4. In the meantime, the interim order dated 11.10.2018 passed in SLP(Crl.) No.8271 of 2018 shall continue till the next date of hearing.
5. List on 16.11.2018.
…………………………………….J. (ABHAY MANOHAR SAPRE) ..……………………………..…J. (INDU MALHOTRA) New Delhi, November 01, 2018 2