Supreme Court - Daily Orders
Abdul Latheef K.A vs K.P Abdurahiman on 1 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.44 COURT NO.10 SECTION XIA
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 (C) No(s). 3132/2014
(Arising out of impugned final judgment and order dated 23/09/2013
in CRP No. 172/2013 passed by the High Court Of Kerala At
Ernakulam)
ABDUL LATHEEF K.A & ORS Petitioner(s)
VERSUS
K.P ABDURAHIMAN & ORS Respondent(s)
(with interim relief and office report)
(For Final Disposal)
Date : 01/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Nishe Rajen Shonker, Adv.
Mr. Mohammed Sadique, Adv.
Ms. Anu K. Joy, Adv.
For Respondent(s) Mr. Sreegesh M.K., Adv.
Mr. A. Venayagam Balan, Adv.
Mr. Haris Beeran, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Radha Shyam Jena, Adv.
UPON hearing counsel the Court made the following
O R D E R
On a suggestion made by this Court, the learned counsel on either side submitted that they would explore the possibility of resolving the dispute between the parties if the matter is referred to Mediation Centre.
Signature Not Verified
Accordingly, we refer the matter to Kerala High Court Digitally signed by JAYANT KUMAR ARORA Date: 2016.08.04 15:35:07 IST Reason: Mediation Centre to explore the possibility of an amicable settlement of the dispute between the parties, who would appear 2 before the said Mediation Centre on 16.08.2016 at 11.00 A.M. The Incharge, Mediation Centre, after making an endeavour for amicable resolution of the disputes, shall submit a report to this Court within one month thereafter.
List the matter after the mediation report is received.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Court Master