Supreme Court - Daily Orders
Trishna Berlia vs Rahul Agarwal on 18 April, 2024
Bench: Vikram Nath, Prashant Kumar Mishra
1
ITEM NO.5 COURT NO.8 SECTION XII
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)(Civil) No(s). 2998/2023
TRISHNA BERLIA Petitioner(s)
VERSUS
RAHUL AGARWAL Respondent(s)
(FOR ADMISSION and IA No.231149/2023-STAY APPLICATION)
Date : 18-04-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Tejaswi Kumar Pradhan, AOR
Mr. Manoranjan Paikaray, Adv.
For Respondent(s) Mr. Siddhartha Dave, Sr. Adv.
Mr. Prasenjit Keswani, Adv.
Ms. Ranjeeta Rohatgi, Adv.
Ms. Sonia Dube, Adv.
Mr. Shatadru Chakraborty, Adv.
Ms. Kanchan Yadav, Adv.
Ms. Surbhi Anand, Adv.
Mr. Tanishq Sharma, Adv.
Ms. Saumya Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the parties agree that an effort should be made to have a mediated settlement.
Accordingly, to facilitate the parties to arrive at an amicable solution, the parties are referred to Signature Not Verified the Supreme Court Mediation Centre. The first Digitally signed by Neetu Khajuria Date: 2024.04.18 19:08:51 IST Reason: appearance of the parties before the Supreme Court Mediation Centre shall be virtual appearance on 2 02.05.2024 at 11:00 a.m. Thereafter, the proceedings will be conducted either virtually or by physical presence as per the suggestion of the learned mediator.
It is made clear that in case the physical presence of the petitioner is required, the respondent shall bear the travel and stay expenses of the petitioner.
We would request the Mediation Centre to expedite the proceedings and send the report at the earliest, preferably within six weeks from the date of appearance of the parties.
List the matter after the mediation report is received.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER