MOHAMMAD SIDDIQ Vs. MAHANT SURESH DAS

JUDGEMENT

(1.) We have received the report submitted by Justice (Retd.) F.M.I. Kalifulla, the Chairman of the Mediation Committee. We have perused the same.

(2.) The mediation proceedings have not resulted in any final settlement. We, therefore, have to proceed with the hearing of the cases/appeals, which will commence on and from 6.8.2019 (Tuesday). The hearing which will be on day-to-day basis until the arguments are concluded will start with the appeals arising out of Suit Nos.3 and 5. The learned counsel(s) in the lead appeals as well as the learned counsel(s) who will be making lead arguments on behalf of the respondents in the appeals arising out of the aforesaid Suits may, for the convenience of the Court, indicate the pleadings and the evidence on which they propose to rely, so that the officials of the Registry can keep the said documents ready for perusal of the Court.