Supreme Court - Daily Orders
Master Aarash Thru. His Guardian Adeep ... vs The State Of Uttar Pradesh on 23 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(Crl.) 3427/18
1
ITEM NO.31 COURT NO.1 SECTION II
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 (Crl.) No.3427/2018
(Arising out of impugned final judgment and order dated 12-03-2018
in HC No. 11766/2017 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
MASTER AARASH THRU. HIS GUARDIAN Petitioner(s)
ADEEP MATHUR & ANR.
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
WITH S.L.P.(Crl) No.3533/2018 (II)
Date : 23-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mrs. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
Mr. aishwarya Kumar, Adv.
Dr. (Mrs. ) Vipin Gupta, AOR
For Respondent(s) Mr. S.K. Sahijpal, Adv.
Mr. Nitin Bhardwaj, AOR
Ms. Raakhi Sahijpal, Adv.
Mr. Abhishek Rautji, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.07.23 In the course of hearing, learned counsel for the 17:40:09 IST Reason: parties agreed that the matter should be sent for mediation. SLP(Crl.) 3427/18 2 In view of the aforesaid, the parties shall appear before the Coordinator of the Supreme Court Mediation Centre at 11.00 a.m. on 7th August, 2018. The Coordinator shall nominate a mediator to mediate in the matter. We would request the learned Mediator to enter into reference as expeditiously as possible and submit a report within three weeks therefrom. Needless to say, the parties shall make an effort to arrive at an amicable settlement for all purposes inasmuch as, as has been stated before us, there is no possibility of the parties staying together. Needless to say, the statement made by the counsel for the parties would not bind the parties to decide whether or not to stay together. If they decide to stay together, they can always stay together.
List the matter in the first week of September, 2018.
(Chetan Kumar) (H.S. Parasher)
A.R.-cum-P.S. Assistant Registrar