Supreme Court - Daily Orders
Chetan vs Monika on 3 March, 2025
1
ITEM NO.1601 COURT NO.5 SECTION II-B
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)(Criminal) No(s). 864/2024
CHETAN Petitioner(s)
VERSUS
MONIKA & ANR. Respondent(s)
[MEDIATION REPORT RECEIVED ]
IA No. 233263/2024 - STAY APPLICATION
WITH
T.P.(C) No. 3156/2024 (IV-B)
IA No. 269259/2024 - STAY APPLICATION
Date : 03-03-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) : Ms. Kiran Bhardwaj, AOR
For Respondent(s) Ms. Nidhi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioner urges that the petitioner does not have confidence in the mediation proceedings conducted earlier in as much as he is suffering from 63% disability and his counsel was not present when the mediation report was drawn up.
2. A perusal of the mediation report clearly referred that the learned Signature Not Verified counsel for the petitioner was not present in he Digitally signed by KANCHAN CHOUHAN Date: 2025.03.04 17:41:40 IST proceedings.
Reason:
3. It has been submitted that the petitioner is not in a position 2 to abide by the terms and conditions of the mediation report.
4. This Court is apprised that the respondent-wife has agreed to part with the custody of the child in favour of the petitioner.
5. In view of the above, the parties are again referred to Supreme Court Mediation Centre so as to make a fresh attempt of settlement. The parties are directed to appear before the Mediator either in person or virtually on 27.03.2025 at 11.30 AM. The fresh mediation proceedings shall be conducted by a Senior Mediator.
6. List the matter after receipt of the Mediation Report.
(KANCHAN CHOUHAN) (AMITA PANDEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)