RAMESH CHANDRA TRIPATHI Vs. GOPAL SINGH VISHARAD

JUDGEMENT

(1.) This application has come up before us on being marked by one of us on 13th September 2010 for placing it before the Bench.

(2.) Ramesh Chandra Tripathi, defendant No. 17 in O.O.S No. 4 of 1989 has preferred this application purporting to be under Section 89 C.P.C. He has requested for deferment of the pronouncement of judgment and also to direct the parties to resolve the dispute through mediation/conciliation/arbitration and /or in such manner as this Court may deem fit.

(3.) It is said that after having gone through the Court's order dated 27.07.2010 and having studied the entire scenario as also the projected repercussions and apprehensions of violence, the applicant earnestly and sincerely feels that the wish of this Court, as found mentioned in the order dated 27.07.2010, needs be given due respect so much so he treats as a command. Besides certain media information as also para 89 of the judgment in Dr. M. Ismail Faruqui v. Union of India, 1994 6 SCC 360, the applicant has also placed before us two orders of the Apex Court dated 20.08.2010 in O.O.S No. 2 of 1988 appointing two Advocates as mediators in a boundary dispute between the State of Assam and State of Nagaland requesting them to function as coordinators. Relying on the above, the applicant requests that this Court should also direct the parties to resolve the dispute in question in the same manner.