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P. Krithika vs E. Srinath on 7 September, 2022

Bench: Dinesh Maheshwari, Bela M. Trivedi

                                                      1




     ITEM NO.22                               COURT NO.11                 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 (Civil) No. 1038/2022

     P. KRITHIKA                                                          Petitioner(s)

                                                     VERSUS

     E. SRINATH                                                           Respondent(s)

     (FOR ADMISSION and IA No.67764/2022-STAY APPLICATION and IA
     No.67766/2022-EXEMPTION FROM FILING O.T. )

     Date : 07-09-2022 This matter was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE DINESH MAHESHWARI
                            HON'BLE MS. JUSTICE BELA M. TRIVEDI



     For Petitioner(s)                 M/S. Dharmaprabhas Law Associates, AOR
                                       Mr. Chandrashekhar A. Chakalabbi, Adv.
                                       Mr. S.K. Pandey, Adv.
                                       Mr. Awanish Kumar, Adv.
                                       Mr. Anshul Rai, Adv.
                                       Mr. Abhinav Garg, Adv.
                                       Mr. D.Girish Kumar, Adv
                                       Mr. Kumar Vinayakam Gupta, Adv.

     For Respondent(s)                 Mr.   V. Ramasubramanian, AOR
                                       Mr.   S. Senthil Elangovan, Adv.
                                       Mr.   C. Thangaraja, Adv.
                                       Mr.   Krishna Moorthy, Adv
                                       Mr.   Kumaravadival, Adv.
                                       Mr.   Ramamoorthy, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Signature Not Verified Digitally signed by SNEHA DAS Date: 2022.09.08 It is noticed that the element of settlement do exist in this 19:05:15 IST Reason: matter and the parties are willing to explore the possibility of settlement.

Taking into account the submissions made, the parties are referred to the Supreme Court Mediation Centre, where they may appear on 30.09.2022. The parties may also make prayer for appearing in the mediation sessions in virtual mode. We would request the Mediation Centre to expedite the proceedings and send the report at the earliest, preferably within four weeks from the date of appearance of the parties. Liberty to mention.

     (SNEHA DAS)                                        (RANJANA SHAILEY)
SENIOR PERSONAL ASSISTANT                               COURT MASTER (NSH)