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Lahari Sakhamuri v. Sobhan Kodali .
Factual and Procedural Background
The parties informed the Court that they remain willing to resolve all disputes between them amicably. To facilitate such a resolution, the Court suggested engaging a third-party mediator. Both sides agreed to this suggestion, prompting the Court to appoint Mr. Gurukrishna Kumar, learned senior counsel, as the Court-appointed mediator. Consequently, the substantive hearing of the matter was deferred to 25 October 2018.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The Court observed the parties’ willingness to reach an amicable settlement and determined that a structured mediation process would best serve that goal. Recognising the need for a neutral facilitator, the Court appointed Mr. Gurukrishna Kumar as mediator. The Court then deferred the matter to allow sufficient time for mediation efforts to take place, setting a new hearing date for 25 October 2018.
Holding and Implications
The Court appointed Mr. Gurukrishna Kumar as mediator and adjourned the hearing to 25 October 2018.
Implications: The order primarily affects the immediate parties by instituting a mediation process and postponing further judicial proceedings. It does not establish a new legal precedent.
1. As the parties are still open to resolve all their disputes inter se, amicably, to facilitate the parties to do so, we suggested them to opt for a third party mediation, to which they have responded favourably.
2. In view of the above, we requested Mr. Gurukrishna Kumar, learned senior counsel to act as a Court appointed mediator. He has graciously accepted the request.
3. Accordingly, we defer the hearing of this matter to 25.10.2018.
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