M. SIDDIQ Vs. MAHANT SURESH DAS

JUDGEMENT

(1.) On 26th February, 2019, this Court had taken note of the fact that translation of the oral evidence as well as some of the Exhibits are on record. The order of the Court of the said date also records that the contesting parties have in their possession the said translated copies. To enable the parties to verify the accuracy or correctness of the translations, this Court by the aforesaid order of 26th February, 2019, had granted eight weeks' time. During the interregnum, it was the suggestion of the Court as to whether an amicable solution of the issues could be arrived at through the process of mediation.

(2.) The matter was fixed for consideration of the aforesaid limited aspect i.e. reference to mediation during interregnum of eight weeks, on 6th March, 2019, on which date arguments were heard. On 8th March, 2019, the Court referred the matter for mediation to a panel nominated by it, with a request to the mediation panel to submit an interim report within four weeks. Such a report was duly submitted.

(3.) On 7th May, 2019 (prior to expiry of the period of two months w.e.f. the date of constitution of the Mediation panel by order dated 8th March, 2019), the Chairman of the Mediation Committee, Justice F.M. Ibrahim Kalifulla, a former Judge of this Court, submitted a report requesting for extension of time to complete the proceedings. Time was granted by this Court by its order dated 10th May, 2019, up to 15th August, 2019. By the said order dated 10th May, 2019, the parties were once again requested to intimate in writing their stand with regard to the accuracy or correctness of the translations. Such stand of the parties has not been laid before the Court till date.