Delhi High Court - Orders
Shiv Kumar Jatia & Anr vs Satyam Kanoi & Ors on 24 November, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) 126/2022, CM APPL 48602/2022 (Stay) and CM
APPL. 48604/2022 (Additional documents)
SHIV KUMAR JATIA & ANR. ..... Appellants
Through: Mr. Saurabh Kirpal, Senior
Advocate along with Mr. Karan
Bharihoke, Mr. Sidhant Kumar,
Ms. Manyaa Chandok, Advocates.
versus
SATYAM KANOI & ORS. ..... Respondents
Through: Mr. Rajiv Nayar, Senior Advocate
along with Mr. Kirti Uppal, Senior
Advocate, Mr. Raj Shekhar Rao,
Senior Advocate with Mr. Kartik
Nayar, Mr. Saurabh Seth and Mr.
Rishab Kumar, Mr. Krish Kalra,
Advocates.
Mr. Anubhav Bhasin, Advocate
for R-3.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 24.11.2022 CM APPL. 48603/2022 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of. FAO(OS) 126/2022, CM APPL 48602/2022 (Stay) and CM APPL. 48604/2022 (Additional documents) Issue notice.
Learned counsel as above, accept notice on behalf of the Signature Not Verified Digitally Signed FAO(OS) 126/2022 Page 1 of 2 By:ANITA BAITAL Signing Date:24.11.2022 16:29:21 respondents.
With the consent of learned counsel appearing on behalf of the parties, we appoint Hon'ble Mr. Justice Deepak Verma (Retd.), a former Judge of the Hon'ble Supreme Court of India, presently residing at A-16, Geetanjali Enclave, 2nd Floor, New Delhi-110017, (Mobile No. 9717393521), as a Mediator to assist the parties in arriving at an amicable settlement of all underlying disputes, in relation to the charitable trust, that have culminated in the subject cross suits.
The parties shall appear before the Mediator along with their counsel, if so advised, on 29.11.2022 at 04:00 PM.
The Mediator would be at liberty to fix his sitting fee and shall needless to state be also entitled to the secretarial and other out of pocket expenses that may be incurred during the course of the mediation.
It is hoped and expected that the parties shall not precipitate any further disputes till the next date of hearing.
To await the report of the Mediator, list before the Court on 08.12.2022.
Copy of the order be sent to the learned Mediator, through special messenger, for information and compliance.
SIDDHARTH MRIDUL, J AMIT SHARMA, J NOVEMBER 24, 2022/ab Signature Not Verified Click here to check corrigendum, if any Digitally Signed FAO(OS) 126/2022 Page 2 of 2 By:ANITA BAITAL Signing Date:24.11.2022 16:29:21