Supreme Court - Daily Orders
N. Ramji vs Ashwath Narayan Ramji And Ors on 13 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
1
ITEM NO.41 COURT NO.12 SECTION XII
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).
20552-20553/2017
(Arising out of impugned final judgment and order dated 28-04-2017
in CWP No. 22719/2012 28-04-2017 in CWP No. 23015/2012 07-06-2017
in CRP No. 670/2017 07-06-2017 in CMP No. 3412/2017 passed by the
High Court Of Judicature At Madras)
N. RAMJI Petitioner(s)
VERSUS
ASHWATH NARAYAN RAMJI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.72519/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 13-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Mr. P. B. Suresh, AOR
Mr. Vipin Nair, Adv.
Mr. Udayaditya Banerjee, Adv.
Mr. Abhay Pratap Singh, Adv.
For Respondent(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. Amol Chitale, Adv.
Mrs. Pragya Baghel, AOR
Mr. Balaji Srinivasan, AOR
UPON hearing the counsel the Court made the following
O R D E R
The disputes between the parties need to be settled and learned counsel appearing for the parties agree that it should be Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.11.14 Hon'ble Mr. Justice F.M. Ibrahim Kalifullah, former Judge of this 16:41:42 IST Reason:
Court, sit as a Mediator and attempt to settle all disputes between the parties.2
Parties are directed to appear before Hon'ble Mr. Justice F.M. Ibrahim Kalifullah, former Judge of this Court, on Saturday, the 18th November, 2017, subject to the Mediator's convenience. Fee of the Mediator to be fixed by him and paid by the petitioner. List after four weeks.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER