Supreme Court - Daily Orders
Deena Nath Verma vs Shakuntala Devi on 17 March, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.13 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2169/2025
[Arising out of impugned final judgment and order dated 05-06-2024
in SA No. 1761/1983 29-11-2024 in CMRA No. 532/2024 passed by the
High Court of Judicature at Allahabad]
DEENA NATH VERMA Petitioner(s)
VERSUS
SHAKUNTALA DEVI & ORS. Respondent(s)
(IA No. 56600/2025 - CONDONATION OF DELAY IN FILING
IA No. 56601/2025 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS, IA No. 56602/2025 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT, IA No. 56603/2025 - EXEMPTION FROM FILING O.T.)
Date : 17-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Ramakrishnan Viraraghavan, Sr. Adv.
Mr. Prashant Kumar Umrao, AOR
Mr. Sandeep Kumar Mishra, Adv.
Mr. V. Ramasubbu, Adv.
Mr. Vivek Mishra, Adv.
For Respondent(s) :Mr. Rajeev Kumar Dubey, Adv.
Mr. Naveen Tripathi, Adv.
Ms. Saroj Tripathi, AOR
UPON hearing the counsel, the Court made the following
O R D E R
1. Delay condoned.
2. We, prima facie, find that the dispute can be resolved by mediation.
3. Therefore, issue notice, returnable in four weeks.
4. Ms. Saroj Tripathi, learned counsel, appears and accepts notice for caveator(s).
5. Dasti service, in addition, is permitted.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2025.03.18 17:23:16 IST Reason:(NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR