Supreme Court - Daily Orders
Swati Varun Sharma vs Varun Ramesh Sharma on 18 April, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.8 COURT NO.11 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). 1786/2016
SWATI VARUN SHARMA Petitioner(s)
VERSUS
VARUN RAMESH SHARMA Respondent(s)
(with appln. (s) for stay and office report)
Date : 18/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. S.S.Nehra, Adv.
Mr. Rajednra Verma, Adv.
M/s. Gaur & Nehra Law Firm
For Respondent(s) Mr. Smarhar Singh,Adv.
Mr. Tarun Walia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties submit that the parties are not averse to exploring the possibility of an amicable settlement between the parties with the help of the Supreme Court Mediation Centre.
The parties are accordingly directed to appear before Supreme Court Mediation Centre on Monday i.e. 25.04.2017 and the Mediation Centre is directed to conduct the proceedings.
The Mediation Centre shall submit a report expeditiously. Signature Not Verified List the matter after the report is received. Digitally signed by SHASHI SAREEN Date: 2017.04.19 17:30:10 IST Reason:
(Shashi Sareen) (Madhu Narula)
AR-cum-PS Court Master