Supreme Court - Daily Orders
Gurmukh Singh Bhullar vs Raminder Kaur on 23 April, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.21 COURT NO.5 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 706/2020
[Arising out of impugned final judgment and order dated 04-10-2019
in FAO-M No. 64/2015 passed by the High Court of Punjab & Haryana
at Chandigarh]
GURMUKH SINGH BHULLAR Petitioner(s)
VERSUS
RAMINDER KAUR Respondent(s)
[MEDIATION REPORT]
Date : 23-04-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Kamlesh Upadhyay, Adv.
Mr. Anilendra Pandey, AOR
For Respondent(s) :Mr. Himanshu Sharma, AOR
Mr. Sandeep, Adv.
Mrs. Aditi Sharma, Adv.
Mr. Arun Kumar, Adv.
Mr. Varun Sharma, Adv.
Ms. Kamlesh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that pursuant to order dated 04.09.2023, mediation exercise between the parties is still pending before the Mediation Centre attached to the Pubnjab and Haryana High Court at Chandigarh. He further prays that this matter may be adjourned by six months so that mediation exercise may attain finality.
As prayed, list the matter after six months.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2025.04.23 19:06:55 ISTReason: (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-CUM-PS ASSISTANT REGISTRAR