Supreme Court - Daily Orders
Seema Yadav vs Sharad Yadav on 14 March, 2024
Author: Hima Kohli
Bench: Hima Kohli
T.P. (Civil) No. 2839/2023
ITEM NO.5 COURT NO.11 SECTION XI
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. 2839/2023
SEEMA YADAV PETITIONER(S)
VERSUS
SHARAD YADAV RESPONDENT(S)
( IA No. 217509/2023 - EX-PARTE STAY, IA No. 217512/2023 -
EXEMPTION FROM FILING O.T.)
Date : 14-03-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Anubhav, Adv.
Mr. Yashwant Singh Yadav, Adv.
Mr. Vijay Pal, Adv.
Mr. Vishnu Dutt Sharma, Adv.
Mr. Arvind, Adv.
Mr. B. Y. Kulkarni, Adv.
Dr. D.V. Rao, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
Mr. Ajay Kumar Singh, AOR
Mr. Amardeep Sahani, Adv.
Mr. Yatharth Singh, Adv.
Mr. Anubhav Bhandari, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
1.. Learned counsel for the parties states that they are ready and willing to Signature Not Verified explore the possibility of arriving at a negotiated settlement.
Digitally signed by Nirmala Negi Date: 2024.03.14 18:46:42 IST Reason:2. Accordingly, without prejudice to the rights and contentions of the parties, 1 T.P. (Civil) No. 2839/2023 they are referred to the Supreme Court Mediation Centre. The Coordinator, Supreme Court Mediation Centre, shall appoint a Mediator, before whom the parties are permitted to appear virtually, unless required to appear physically at a later stage, on 20th March, 2024, at 2.30 p.m.
3. List on 15th May, 2024, to report settlement, if any. In the event of a non-
settlement, the matter shall be heard on merits.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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