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Supreme Court - Daily Orders

Renu Chaudhary vs Vinod Jaiswal on 28 August, 2023

Bench: Abhay S. Oka, Pankaj Mithal

     ITEM NO.1                                 COURT NO.7                     SECTION IX

                                    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).      1085/2023

     RENU CHAUDHARY                                                             Petitioner(s)

                                                       VERSUS

     VINOD JAISWAL                                                              Respondent(s)

     (IA No. 84756/2023 - EX-PARTE STAY)

     Date : 28-08-2023 This matter was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE ABHAY S. OKA
                               HON'BLE MR. JUSTICE PANKAJ MITHAL


     For Petitioner(s)                   Mr. B. K. Satija, AOR
                                         Ms. Yagya Kalla, Adv.

     For Respondent(s)                   Mr. Abhishek Kumar, Adv.
                                         Ms. Deeksha Saggi, Adv.
                                         Mr. Rituparn Uniyal, Adv.
                                         Mr. Anshuman R. Asare, Adv.
                                         Mr. B. Tyagi, Adv.
                                         Mr. K. Anil Singh, Adv.
                                         Mr. Ram Lal Roy, AOR


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Looking at the nature of the dispute, the parties are referred to the Supreme Court Mediation Centre to explore the possibility of settlement of their dispute.

The parties are accordingly directed to appear before the learned Mediator nominated by the Co-ordinator of the Supreme Court Mediation Centre on 11th September, 2023 at 2.30 p.m. The first Signature Not Verified appearance shall be through virtual mode. Digitally signed by Deepak Guglani Date: 2023.08.29 18:57:18 IST Reason: 1 In the event the learned Mediator desires personal presence of the parties, the respondent shall pay the requisite amount to the petitioner towards travelling charges and stay in Delhi, as may be suggested by the learned Mediator.

The learned Mediator after making an endeavour for amicable resolution of the disputes, shall submit a report to this Court within two months.

List the matter immediately after receipt of the Mediation Report.

The Registry shall ensure that a copy of this order is forwarded to the Co-ordinator, Supreme Court Mediation Center at the earliest.

Even the Court Master will forward a copy of this order on the email address of the Co-ordinator, Supreme Court Mediation Centre.

(ASHISH KONDLE)                                          (AVGV RAMU)
COURT MASTER (SH)                                     COURT MASTER (NSH)




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