Supreme Court - Daily Orders
Devendra Raghuraj Deshprabhu vs Aparna Rajendra Deshprabhu on 15 January, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.102 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 1858-1861/2014
DEVENDRA RAGHURAJ DESHPRABHU & ORS. Appellant(s)
VERSUS
APARNA RAJENDRA DESHPRABHU & ORS. Respondent(s)
Date : 15-01-2026 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Appellant(s) :
Mr. Ranjit Kumar, Sr. Adv.
Mr. Yasir Rauf, Adv.
Mr. Gaurav Sharma, AOR
Mr. Shrey Sahai, Adv.
For Respondent(s) :
Ms. Madhavi Divan, Sr. Adv.
Mr. V Chitambaresh, Sr. Adv.
Mr. A. Raghunath, AOR
Mr. Yash Vardhan Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1) Prior to the start of hearing, looking to the nature of the dispute which relates to a family, we requested the parties to make an attempt by mediation, to which, they have happily consented. Considering the same, we refer this matter to Goa Mediation Centre under High Court of Bombay, Bench at Goa.
Signature Not Verified
2) With the consent of the parties, we request Hon’ble Digitally signed by NIDHI AHUJA Date: 2026.01.17 14:33:24 IST Reason: Mr. Justice S.J. Vazifdar, former Chief Justice of the High 1 CA Nos. 1858-1861/2014 Court of Punjab and Haryana and former Judge, Bombay High Court, to mediate the issues and submit a report.
3) The consent of Hon’ble Mr. Justice S.J. Vazifdar may be taken by the Registry/Mediation Centre within a week placing the relevant records.
4) The Mediator is at liberty to fix his own terms with respect to fees. The fees shall be borne by both the parties equally.
5) Parties shall appear as per the convenience of the Mediator.
6) Soft copy of the original records be supplied to the Advocates-on-Record for the parties and to the Mediation Centre.
7) List the matter after three months.
(NIDHI AHUJA) (NAND KISHOR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR
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