Supreme Court - Daily Orders
P. Kumarakurubaran vs P. Narayanan on 29 August, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.40 COURT NO.9 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. 2549/2021
(Arising out of impugned final judgment and order dated 03-09-2020
in CRPNPD No. 131/2018 passed by the High Court of Judicature at
Madras)
P. KUMARAKURUBARAN Petitioner(s)
VERSUS
P. NARAYANAN & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
(IA No. 635/2022 - EXEMPTION FROM FILING O.T.)
Date : 29-08-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. K. K. Mani, AOR
Ms. T. Archana, Adv.
Mr. Rajeev Gupta, Adv.
Mr. Vinay Rajput, Adv.
For Respondent(s)
Mr. Siddharth Naidu, Adv.
Mr. V Balachandran, Adv.
M/s. KSN & Co., AOR
Mr. S. Nandakumar, Adv.
Ms. Deepika Nandakumar, Adv.
Mr. Ashok Kumar Singh, Adv.
Mr. Rajeev Gupta, Adv.
Mr. Naresh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
During the course of hearing, learned counsel for the Signature Not Verified parties have suggested that if some settlement may be Digitally signed by Nidhi Ahuja Date: 2023.08.31 17:17:28 IST Reason: explored by referring the matter to mediation, it would be a 1 proper course in the facts of the case. We are in agreement to the suggestion as made by the learned counsel for the parties.
Therefore, we refer the matter to the Tamil Nadu Mediation and Conciliation Centre High Court of Madras. Parties to appear in Mediation Centre on 25th September, 2023 at 11.30 p.m. We request the Co-ordinator/Registrar of the Mediation Centre to appoint some senior Mediator to mediate the issue and to submit report as expeditiously as possible and preferably within a period of two months.
List the matter on 05th December, 2023.
(NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER
2