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Supreme Court - Daily Orders

Smt. Roopa Soni vs Kamalnarayan Soni on 14 September, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.6                              COURT NO.8                 SECTION IVA

                                 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).    15793/2014

     (Arising out of impugned final judgment and order dated 13/02/2014
     in FA No. 115/2011 passed by the High Court of Chhatisgarh at
     Bilaspur)

     ROOPA SONI                                                          Petitioner(s)

                                                    VERSUS

     KAMALNARAYAN SONI                                                   Respondent(s)

     Date : 14/09/2015 This petition was called on for hearing today.

     CORAM :                     HON'BLE MR. JUSTICE RANJAN GOGOI
                                 HON'BLE MR. JUSTICE N.V. RAMANA


     For Petitioner(s)                  Mr. Dushyant Parashar,Adv.

     For Respondent(s)                  Mr. Smarhar Singh,Adv.
                                        Mr. Anshuman Srivastava,Adv.
                                        Mr. Shantanu Sagar,Adv.


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

To find an amicable solution to the dispute and with the consent of the learned counsels for the parties, we direct both the parties to appear before the Coordinator, Supreme Court Mediation Centre at 110, Lawyers Chambers (R.K. Jain Block), Supreme court Compound, Tilak Marg, New Delhi – 110 001 on 30th of September, 2015 at 11.00 a.m. List the matter after receipt of the report from the Mediation Centre.

Signature Not Verified

Digitally signed by Madhu Bala Date: 2015.09.15 11:12:33 IST Reason:

                         (MADHU BALA)                                  (ASHA SONI)
                         COURT MASTER                                  COURT MASTER