Supreme Court - Daily Orders
Arpita Saurabh Agarwal vs Saurabh Ashok Kumar Agarwal on 16 May, 2018
Bench: Ranjan Gogoi, R. Banumathi
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ITEM NO.44 COURT NO.3 SECTION XVI-A
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(S). 441/2018
ARPITA SAURABH AGARWAL PETITIONER(S)
VERSUS
SAURABH ASHOK KUMAR AGARWAL RESPONDENT(S)
(FOR ADMISSION AND IA NO.38375/2018-STAY APPLICATION )
Date : 16-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Viresh B. Saharya, AOR
Mr. Akshat Agarwal, Adv.
Mr. Gaurav Mahajan, Adv.
For Respondent(s) Mr. Sidharth Bhatnagar, Adv.
Mr. Rahul Pratap, AOR
UPON hearing the counsel the Court made the following
O R D E R
With the consent of the parties we refer the parties to mediation in the Supreme Court Mediation Centre, New Delhi to work out a settlement, if possible. The parties will report to the learned Coordinator, Supreme Court Mediation Centre at 110, Lawyers' Chambers (R.K. Jain Block), Supreme Court Compound, Tilak Marg, New Delhi – 110201 on 12th June, 2018 at 11.00 a.m. Signature Not Verified The respondent husband will deposit a sum of Digitally signed by VINOD LAKHINA Date: 2018.05.17 Rs.10,000/- (Rupees Ten thousand) in the Bank Account of 16:56:14 IST Reason:
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the petitioner (wife) within seven (07) days from today to enable her to meet the necessary expenses for the present. Details of the Bank Account of the petitioner (wife) shall be furnished by the learned counsel for the petitioner (wife) to the learned counsel for the respondent (husband).
Report of the Mediation be submitted to this Court after the completion of the process.
List the matter after the receipt of the report of Mediation.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER