Supreme Court - Daily Orders
M. Joseph vs Purasawakkam P. Benefit Fund Ltd. on 6 January, 2015
Bench: M.Y. Eqbal, Kurian Joseph
1
ITEM NO.205 COURT NO.11 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.35484/2013
(Arising out of impugned final judgment and order dated 30/04/2013
in SA No.241/2010 passed by the High Court Of Madras)
M. JOSEPH Petitioner(s)
VERSUS
PURASAWAKKAM P. BENEFIT FUND LTD. & ANR Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Anand Padmanabhan, Adv.
Mr. V. Balaji, Adv.
Mr. S. Nagarajan, Adv.
Mr. C. Kannan, Adv.
Mr. Rakesh K. Sharma,Adv.
For Respondent(s) Mr. K. Ramamoorthy, Sr. Adv.
Mr. M.A. Lakshmipathi, Adv.
Ms. N. Shoba,Adv.
Mr. Sri Ram J. Thalapathy, Adv.
Mr. V. Adhimoolan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having regard to the issue involved in the matter, learned counsel appearing for the parties fairly submit that there is possibility of an amicable settlement between the parties and the Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.01.06 matter may be referred to the mediation. 15:12:35 IST Reason:
As jointly prayed for by learned counsel for the parties, matter is referred to the Madras High Court Mediation Centre, 2 Chennai.
We direct the parties to appear before the said Centre on 06.02.2015.
We direct the aforesaid Mediation Centre to expedite the matter and send its Report to this Court within a period of two months from the date of appearance of the parties before it i.e. 06.02.2015.
List the matter along with Mediation Report.
(SANJAY KUMAR-II) (INDU POKHRIYAL)
COURT MASTER COURT MASTER