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M/S Spicejet Limited. vs Kalanithi Maran on 16 August, 2022

Bench: Chief Justice, J.K. Maheshwari, Hima Kohli

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     ITEM NO.30                           COURT NO.1                  SECTION XIV

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petitions for Special Leave to Appeal (C)              No(s).    12834­12835/2020

     (Arising out of impugned final judgment and order dated 02­09­2020
     in OMP(ENF.)(COMM.) No. 32/2019 and Order 15­10­2020 in OMP (EFA)
     (COMM.) No.32/2019 passed by the High Court Of Delhi At New Delhi)

     M/S SPICEJET LIMITED. & ANR.                                     Petitioner(s)

                                                 VERSUS
     KALANITHI MARAN                                                  Respondent(s)

     (IA   No.   114235/2020   ­   EXEMPTION  FROM   FILING   AFFIDAVIT,
     IA No. 110263/2020 ­ EXEMPTION FROM FILING AFFIDAVIT, IA
     No. 110261/2020 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 114232/2020 ­ PERMISSION TO FILE ADDITIONAL,
     DOCUMENTS/FACTS/ANNEXURES, IA No. 110262/2020 ­ PERMISSION TO FILE
     LENGTHY LIST OF DATES & IA No. 80739/2021 ­ VACATING STAY)

     WITH
     SLP(C) No. 12882­12883/2020 (XIV)

     (IA No. 80732/2021 ­ VACATING STAY)

     Date : 16­08­2022 These matters were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE J.K. MAHESHWARI
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                   Mr.   Mukul Rohatgi, Sr. Adv.
                                   Mr.   Sanjay Abbot, Adv.
                                   Mr.   Arshdeep Singh, Adv.
                                   Mr.   Malak Manish Bhatt, AOR
                                   Ms.   Neeha Nagpal, Adv.
                                   Mr.   Abhinav Sharma, Adv.
                                   Mr.   Shreedhar Kale, Adv.
     For Respondent(s)
Signature Not Verified

Digitally signed by
VISHAL ANAND
                                   Mr.   Vikas Singh, Sr. Adv.
Date: 2022.08.27
12:45:00 IST
Reason:
                                   Mr.   Maninder Singh, Sr. Adv.
                                   Ms.   Nandini Gore, Adv.
                                   Ms.   Sonia Nigam, Adv.
                                   Ms.   Ramya Khanna, Adv.
                                   For   M/s.Karanjawala & Co., AOR
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             UPON hearing the counsel the Court made the following
                                O R D E R

1. Heard learned Senior Advocate appearing for the petitioners and learned Senior Advocate appearing for the Respondent.

2. During the course of hearing, a join request was made by the learned Senior Advocates that their parties may be referred to mediation.

3. In view of the joint request made by the learned Senior Advocates appearing for the parties and with a view to explore the possibility of amicable settlement of disputes between them, we request Hon’ble Mr. Justice P.V. Reddi, Retired Judge of this Court to take up these cases and try to resolve the disputes, after hearing the parties and send a report to us to put a quietus to the issue.

4. Parties are directed to approach the learned Mediator at the earliest.

5. Learned Advocates­on­Record appearing for the parties are directed to produce the Paper Books and other necessary documents before the learned Mediator.

6. Hon'ble Mr. Justice P.V. Reddi is at liberty to fix his fee for the purpose.

7. List the matters after report is received from the learned Mediator.

  (VISHAL ANAND)                                               (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                        COURT MASTER (NSH)