Supreme Court - Daily Orders
P. R. Sivakumar And Anr. vs Balasubramania Gramani (Dead) By Lrs. ... on 6 November, 2017
Bench: Arun Mishra, L. Nageswara Rao
1
ITEM NO.49 COURT NO.10 SECTION XII
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).19559/2007
(Arising out of impugned final judgment and order dated 24-07-2007
in AS No.906/1997 passed by the High Court of Judicature at Madras)
P.R. SIVAKUMAR AND ANR. Petitioner(s)
VERSUS
BALASUBRAMANIA GRAMANI (DEAD)
BY LRS. & ANR. Respondent(s)
(Mediation report received.)
Date : 06-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr.V.Balaji, Adv.
Mr.Atul Sharma, Adv.
Mr.MSM Asaithambi, Adv.
Mr.C.Kannan, Adv.
Ms.Sripradha Krishnan, Adv.
Mr. Rakesh K. Sharma, AOR
For Respondent(s)
Mr.V.N.Rathupathy, Adv.
Mr.Parikshit P. Angadi, Adv.
Mr.Mohd. Afzal Ansare, Adv.
Mr.V.Balachandran, AOR
Mr.Trilochan P. Ravi, Adv.
Ms.Astha Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by learned counsel for the respondent that no notice from Tamil Nadu Mediation and Signature Not VerifiedConciliation Centre – Madras high Court was received by Digitally signed by SANJAY KUMAR Date: 2017.11.08 14:54:53 IST the respondent to appear for the purpose of mediation and Reason: request that their case be referred to the mediation centre once again as the parties are keen to resolve their dispute through mediation.
2Both the parties are therefore directed to appear before the Mediation Centre in Madras High Court on 23rd November, 2017. No further notice from Mediation Centre will be necessary as the learned counsel have undertaken to inform the parties.
The learned mediator shall send the report to this Court within eight weeks from the date parties appearing for mediation.
List after the mediation report is received.
(Ashok Raj Singh) (Jagdish Chander)
Court Master Court Master