Supreme Court - Daily Orders
Sangita Sarwan Mahto vs Sarwan Kumar Mahto on 25 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.8 COURT NO.7 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(s)(Civil) No(s). 2690/2022
SANGITA SARWAN MAHTO Petitioner(s)
VERSUS
SARWAN KUMAR MAHTO Respondent(s)
(IA No. 182917/2022 - EX-PARTE STAY
IA No. 182919/2022 - EXEMPTION FROM FILING O.T.)
Date : 25-01-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Sanjeet Kumar Trivedi, Adv.
Mr. S. R. Setia, AOR
For Respondent(s)
Mr. Awadhesh Kumar Dubey, Adv.
Mr. Sudhanshu Tiwari, Adv.
Mr. Sanjay Kumar Dubey, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel for the parties state that the parties want to explore the possibility of settlement through mediation and that they may be referred to the Supreme Court Mediation Centre.
In view of the statement, the parties are requested to Signature Not Verified appear in-person or through video conferencing before the Mediator Digitally signed by BABITA PANDEY Date: 2023.01.27 17:10:11 IST Reason: nominated by the Coordinator of the Supreme Court Mediation Centre on 09.02.2023 at 3.30 P.M. 2 To enable the Mediator to establish contact with the parties, the learned counsel shall file a memo within a week mentioning the mobile numbers and the e-mail addresses of the parties.
The Mediator shall submit a report to this Court on conclusion of the proceedings, at least seven days before the next date of hearing.
Liberty is granted to the learned counsel for the respondent to file counter affidavit within a period of six weeks.
Re-list in the month of May, 2023.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)