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Supreme Court - Daily Orders

Harsherekha Ajay Garg vs The State Of Maharashtra on 5 August, 2022

Bench: S. Abdul Nazeer, J.K. Maheshwari

     ITEM NO.20                             COURT NO.5                 SECTION II-A

                                 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 (Crl.)                  No(s).   6761/2022

     (Arising out of impugned final judgment and order dated 10-06-2022
     in WP No. 4412/2021 passed by the High Court of Judicature at
     Bombay)

     HARSHEREKHA AJAY GARG & ANR.                                       Petitioner(s)

                                                   VERSUS

     THE STATE OF MAHARASHTRA & ANR.                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.101056/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.101057/2022-EXEMPTION FROM
     FILING O.T.)

     Date : 05-08-2022 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE S. ABDUL NAZEER
                           HON'BLE MR. JUSTICE J.K. MAHESHWARI


     For Petitioner(s)               Ms.   Meenakshi Arora,Sr.Adv.
                                     Ms.   Nikita Capoor,Adv.
                                     Mr.   Tushar Arora,Adv.
                                     Mr.   Suyash Srivastava,Adv.
                                     Mr.   Satyajeet Kumar, AOR

     For Respondent(s)               Mr.   Shekhar Naphade,Sr.Adv.
                                     Mr.   Mahesh Agarwal,Adv.
                                     Mr.   Rishi Agrawala,Adv.
                                     Mr.   Ankur Saigal,Adv.
                                     Ms.   Sukirti Bhatnagar,Adv.
                                     Mr.   Kajal Dalal,Adv.
                                     Mr.   E. C. Agrawala, AOR


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

Having heard learned senior counsel for the parties Signature Not Verified and having regard to the facts and circumstances of the Digitally signed by Anita Malhotra Date: 2022.08.06 13:10:49 IST Reason: case, we are of the view that an attempt should be made to amicably resolve the dispute between the parties. Therefore, we request Hon'ble Mr. Justice Kurian Joseph, former Judge of this Court to mediate the matter between the parties.

The Registry is directed to forward a copy of this order to Hon'ble Mr. Justice Kurian Joseph.

The parties are directed to appear before the learned Mediator on 12th August, 2022 at 11 a.m., subject to His Lordship's convenience for fixing the schedule and terms and conditions of mediation proceedings.

List the matter after receipt of mediation report.

(ANITA MALHOTRA)                                    (KAMLESH RAWAT)
   AR-CUM-PS                                          COURT MASTER