Supreme Court - Daily Orders
Smt. Pradnya W/O Avinash Chavan vs Avinash Ramdhan Chavan on 12 May, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
SLP (C) NO. 28197/2015
ITEM NO.27 COURT NO.9 SECTION IX
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(S). 28197/2015
[Arising out of impugned final judgment and order dated 09-07-2015
in FCA No. 286/2014 10-07-2015 in FCA No. 286/2014 passed by the
High Court of Judicature at Bombay at Nagpur]
SMT. PRADNYA W/O AVINASH CHAVAN PETITIONER(S)
VERSUS
AVINASH RAMDHAN CHAVAN RESPONDENT(S)
[MEDIATION REPORT RECEIVED].....[FOR FINAL DISPOSAL]
(IA No. 2077/2023 - CLARIFICATION/DIRECTION
IA No. 1/2016 - EXEMPTION FROM FILING O.T.
IA No. 86398/2026 - EXEMPTION FROM FILING O.T.
IA No. 2076/2023 - PASSING APPROPRIATE ORDER OR DECREE UNDER
ARTICLE 142 OF THE CONSTITUTION)
WITH
CONMT.PET.(C) No. 5/2023 in SLP(C) No. 28197/2015 (IX)
Date : 12-05-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Satyajit A. Desai, Adv.
Mr. Amit K. Pathak, Adv.
Mr. Sachin Singh, Adv.
Ms. Anagha S. Desai, AOR
Mr. Pratik Kumar Singh, Adv.
Mr. Parth Johari, Adv.
Mr. Sanchit Agrahari, Adv.
Mr. Shashank Upadhyay, Adv.
Mr. Madhur Duggal, Adv.
Mr. Rohan Khanna, Adv.
For Respondent(s)
Signature Not Verified Mr. Sudheer Voditel, Adv.
Digitally signed by
GEETA AHUJA
Mr. Anupam Mishra, AOR
Date: 2026.05.13
15:57:29 IST
Reason:
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SLP (C) NO. 28197/2015
UPON hearing the counsel the court made the following
O R D E R
1. After hearing learned counsel for the parties, we are of the view that there appears to be a possibility of settlement despite the mediation having failed earlier. The only bone of contention is the lump sum amount which may be payable to the wife which may include the alimony as well as the arrears of maintenance.
2. In view of the above, we refer the matter only for the purposes of working out the lump sum amount for one time settlement between the parties, to the Mediation Centre attached to this Court. The parties shall appear before the Coordinator of the Supreme Court Mediation Centre on 19.05.2026 at 11:00 a.m. either physically or through video conferencing facility.
3. Thereafter, it will be at the discretion of the Mediator nominated by the Coordinator to allow virtual appearance of the parties or to insist for the physical presence as may be necessary.
4. The mediation report may be submitted within two months.
5. List after the mediation report is received.
(Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Deputy Registrar
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