Supreme Court - Daily Orders
Malvika Rastogi vs Aayush Rastogi on 18 July, 2014
ª ITEM NO.62 COURT NO.1 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). 461 OF 2014
MALVIKA RASTOGI Petitioner(s)
VERSUS
AAYUSH RASTOGI Respondent(s)
(With appln. (s) for stay and office report)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Priya Hingorani, Adv.
For M/s. Hingorani & Associates
For Respondent(s) Ms. Indu Malhotra, Adv.
Mr. Vivek Singh, Adv.
Ms. Somanya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent-husband submits that an opportunity may be given to t he parties to have their matrimonial dispute resolved through the process of mediation.
He further submits that respondent shall bear the Signature Not Verified air fare and other incidental expenses of t he Digitally signed by NEETU KHAJURIA Date: 2014.07.22 15:44:35 IST petitioner for her visiting Delhi in this connection Reason: from Calcutta.
...2/
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-2-Having regard to the above, we refer the matter to the Supreme Court Mediation Centre.
The parties shall appear before the Coordinator, Supreme Court Mediation Centre on August 23, 2014 at 11 a.m. The Coordinator, Supreme Court Mediation Centre shall submit the report within two months of the appearance of the parties.
The respondent shall send a return air-ticket along with a demand draft of Rs 20,000/- (Rupees Twenty Thousand Only) to the petitioner by way of Demand Draft/Banker’s Cheque/Pay Order so as to reach at her residential address given in the transfer petition on or before August 5, 2014.
List thereafter.
(Neetu Khajuria) (Renu Diwan) Sr.P.A. Court Master