Supreme Court - Daily Orders
Madhumala Mohanlal Sahu vs Mohanlal Sukharam Sahu on 11 December, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.10 COURT NO.9 SECTION XVI-A
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)(Criminal) No(s).634/2019
MADHUMALA MOHANLAL SAHU Petitioner(s)
VERSUS
MOHANLAL SUKHARAM SAHU Respondent(s)
(FOR ADMISSION and IA No.185854/2019-STAY APPLICATION)
Date : 11-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Dushyant Parashar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Learned counsel for the petitioner submits that after service of notice to the respondent matter may be sent to the Mediation Centre to make an effort for amicable settlement.
In the meanwhile, further proceedings in SCC No.317 of 2017 titled as ‘Mohanlal Sukharam Sahu Vs. Madhumala Mohanlal Sahu & Ors.’, pending before the Court of Judicial Magistrate Class-I at Pimpalgaon(s), Nashik, Maharashtra, shall remain stayed. (ARJUN BISHT) Signature Not Verified (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) Digitally signed by ARJUN BISHT BRANCH OFFICER Date: 2019.12.11 17:03:43 IST Reason: