AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 114 wordsA. Guneshwar Sharma, J
This matter is listed for referral to the Special Mediation Drive-‘Mediation for the Nation’ as directed by the Hon’ble Supreme Court.
Present Mr. S. Worthing, learned counsel for the petitioner and Mr. Niranjan Sanasam, learned Government Advocate for the State respondents.
As agreed by the parties, the matter is referred to the High Court Mediation Centre for filing an amicable settlement.
Parties are directed to appear before the Mediator on 18-09-2025 at 01.00 p.m.
Respondents are directed to depute a competent and authorized person in the mediation proceedings.
Furnish a copy of this order to the learned counsel appearing for the parties and the Secretary, High Court Legal Services Committee.