Supreme Court - Daily Orders
Rajkumari Mudaliar Alias Meena vs Natrajan Mudaliar on 9 April, 2024
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
MISCELLANEOUS APPLICATION NO. 1117 OF 2022
IN
TRANSFER PETITION (CIVIL) NO. 1232 OF 2021
RAJKUMARI MUDALIAR ALIAS MEENA Petitioner(s)
VERSUS
NATRAJAN MUDALIAR Respondent(s)
ORDER
Miscellaneous Application No. 1117/2022 Application for restoration is allowed. Transfer Petition (Civil) No. 1232 of 2021 is restored to its original number.
Pending application stands disposed of. Transfer Petition (Civil) No. 1232/2021 Learned counsel for the parties jointly request for referring the parties to mediation. Signature Not Verified
As such, the matter is referred to the Supreme Court Digitally signed by Nidhi Ahuja Date: 2024.04.16 18:42:07 IST Reason: Mediation Centre. Parties to remain present before the learned 1 MA No.1117/2022 in T.P.(C) No. 1232/2021 Coordinator of the Mediation Centre on 19th April, 2024, at 11 a.m. On the first date, i.e., 19 th April, 2024, mediation may take place by virtual mode. Thereafter, the parties have agreed to appear personally as and when the Mediator instructs.
After considering the issue, the report of mediation be made available, as expeditiously as possible and preferably, within a period of two months from the date of first appearance of the parties.
Relist the matter on receipt of the mediation report.
…………………………………………………., J.
[ SANJAY KAROL ] …………………………………………………., J.
[ PRASANNA BHALACHANDRA VARALE ] New Delhi;
April 09, 2024.
2 MA No.1117/2022 in T.P.(C) No. 1232/2021 ‘REVISED’ ITEM NO.86 COURT NO.10 SECTION IV-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No. 1117/2022 in T.P.(C) No. 1232/2021 (Arising out of impugned final judgment and order dated 22-04-2022 in T.P.(C) No. 1232/2021 passed by the Supreme Court of India) RAJKUMARI MUDALIAR ALIAS MEENA Petitioner(s) VERSUS NATRAJAN MUDALIAR Respondent(s) (FOR ADMISSION and IA No.68045/2022-RESTORATION and IA No. 235674/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 09-04-2024 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Mr. Randhir Kumar Ojha, AOR For Respondent(s) Mr. Prakash Ranjan Nayak, AOR UPON hearing the counsel the Court made the following O R D E R Miscellaneous Application No. 1117/2022 Application for restoration is allowed. Transfer Petition (Civil) No. 1232 of 2021 is restored to its original number.
Pending application stands disposed of. 3 MA No.1117/2022 in T.P.(C) No. 1232/2021 Transfer Petition (Civil) No. 1232/2021 Learned counsel for the parties jointly request for referring the parties to mediation.
As such, the matter is referred to the Supreme Court Mediation Centre. Parties to remain present before the learned Coordinator of the Mediation Centre on 19th April, 2024, at 11 a.m. On the first date, i.e., 19 th April, 2024, mediation may take place by virtual mode. Thereafter, the parties have agreed to appear personally as and when the Mediator instructs.
After considering the issue, the report of mediation be made available, as expeditiously as possible and preferably, within a period of two months from the date of first appearance of the parties.
Relist the matter on receipt of the mediation report.
(NIDHI AHUJA) (RANJANA SHAILEY)
AR-cum-PS COURT MASTER (NSH)
[Signed order is placed on the file.] 4 MA No.1117/2022 in T.P.(C) No. 1232/2021 ITEM NO.86 COURT NO.10 SECTION IV-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No. 1117/2022 in T.P.(C) No. 1232/2021 (Arising out of impugned final judgment and order dated 22-04-2022 in T.P.(C) No. 1232/2021 passed by the Supreme Court of India) RAJKUMARI MUDALIAR ALIAS MEENA Petitioner(s) VERSUS NATRAJAN MUDALIAR Respondent(s) (FOR ADMISSION and IA No.68045/2022-RESTORATION and IA No. 235674/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 09-04-2024 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Mr. Randhir Kumar Ojha, AOR For Respondent(s) Mr. Prakash Ranjan Nayak, AOR UPON hearing the counsel the Court made the following O R D E R Miscellaneous Application No. 1117/2022 Application for restoration is allowed. Transfer Petition (Civil) No. 1232 of 2021 is restored to its original number.
Pending application stands disposed of. 5 MA No.1117/2022 in T.P.(C) No. 1232/2021 Transfer Petition (Civil) No. 1232/2021 Learned counsel for the parties jointly request for referring the parties to mediation.
With the consent of both the parties, the matter is referred to the Supreme Court Mediation Centre for mediation. Parties to remain present before the Mediator on 19 th April, 2024, at 11 a.m. On the first date, i.e., 19 th April, 2024, mediation may take place by virtual mode. Thereafter, the parties have agreed to appear personally as per the instruction by the Mediator.
After considering the issue, the report of mediation be made available as expeditiously as possible and preferably within a period of two months from the date of first appearance of the parties.
Relist the matter on receipt of the mediation report.
(NIDHI AHUJA) (RANJANA SHAILEY)
AR-cum-PS COURT MASTER (NSH)
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