Supreme Court - Daily Orders
Jennette Yogish Arora @ Kemmette ... vs Yogish Arora on 3 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
1
ITEM NO.2 COURT NO.11 SECTION XVIA
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). 1679/2014
JENNETTE YOGISH ARORA @ KEMMETTE D'SOUZA Petitioner(s)
VERSUS
YOGISH ARORA AND ANR Respondent(s)
(With appln.(s) for ex parte stay)
Date : 03/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Manish Raghav, Adv.
Aruneshwar Gupta,Adv.
For Respondent(s)
Mr. Anant Bhushan Kanade, Sr. Adv.
Mr. Arun R. Pedneker, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Anant Bhushan Kanade, learned senior counsel accepts notice on behalf of respondent no. 1. He is permitted to file counter affidavit within two weeks.
Issue notice to respondent no. 2, returnable within two weeks. In the meanwhile, there shall be stay of further proceedings in Case No. A-2674 of 2014 titled Yogish Arora vs. Jennette Yogish Signature Not Verified Digitally signed by Arora @ Miss Jennette D'souza and Anr., pending before the Family Vinod Kumar Date: 2014.12.06 11:33:00 IST Reason: Court at Bandra, Mumbai, during the pendency of this petition. 2
In view of the submissions made by learned counsel appearing for the parties, we deem it appropriate to refer the matter to the Supreme Court Mediation Centre to amicably settle the dispute between the parties.
Accordingly, we direct both the parties to appear the learned Co-ordinator, Supreme Court Mediation Centre at 110, Lawyers' Chambers (R.K. Jain Block), Supreme Court Compound, Tilak Marg, New Delhi-110001 within two weeks from today. The relevant record of the case shall be transmitted by the Registry to the learned Co-ordinator within a week.
We request the learned Co-ordinator of the Supreme Court Mediation Centre to make all possible efforts to amicably settle the dispute between both the parties and thereafter submit the report within a month from today.
Respondent No. 1 is directed to deposit a sum of Rs.40,000/- with the Registry of this Court within two weeks from today. After such deposit, the petitioner is permitted to withdraw the said amount for her travel and incidental expenses.
The Registry is directed to list the matter in the second week of January, 2015 after the report from the learned Co-ordinator is received.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER