Supreme Court - Daily Orders
Ambati Harini Reddy vs Devarla Krishna Chaitanya on 10 January, 2024
Bench: B.V. Nagarathna, Sanjay Karol
ITEM NO.7 COURT NO.12 SECTION XII-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). 793/2023
AMBATI HARINI REDDY Petitioner(s)
VERSUS
DEVARLA KRISHNA CHAITANYA Respondent(s)
(MEDIATION REPORT RECEIVED.
IA No. 63498/2023 - EX-PARTE STAY)
Date : 10-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Ms. Rao Vishwaja, Adv.
Mr. P. Vamshi Rao, Adv.
Ms. Tatini Basu, AOR
Ms. Nitipriya Kar, Adv.
For Respondent(s) Mr. E. R. Sumathy, Adv.
Mr. Ashok Bannidinni, AOR
Mr. Sujeet Kumar, Adv.
Mr. Manjunath V., Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted at the Bar that the parties have agreed to settle their disputes and the respondent has agreed to pay a sum of Rs.25,00,000/- (Rupees Twenty Five Lakhs Only) as full and final settlement of all claims of the petitioner on the respondent.
Petitioner’s counsel submits that the petitioner is agreeable for the said amount. However, some time is sought by the respondent’s counsel to make the financial arrangement.
Hence, list on 18.03.2024.
By then the joint application under Article 142 of the Constitution may also be filed by the parties.
Signature Not Verified Digitally signed by RADHA SHARMA Date: 2024.01.12 10:13:53 IST Reason: (RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)