On Monday, the Supreme Court of India issued notice on a plea filed by Rani Kapur in the Sunjay Kapur Estate case, while reportedly making an observation about her continuing to be part of the litigation at the age of 80.
‘Why are you all fighting?’: SC questions Rani Kapur, pushes mediation in estate row.
Apex Court sought responses from Sanjay's widow Priya Sachdev Kapur and 22 others, while also indicating that mediation could be the way forward to resolve the family dispute.
SC Bench of Justice JB Pardiwala and Justice Vijay Bishnoi were hearing the matter when they observed that extended courtroom battles in such matters may not serve anyone’s interest.
Bench questioned the need for continued conflict, remarking, "Why are you all fighting? You are 80. This is not the age for your client to fight".
Apex Court went on to strongly suggest mediation, saying, “Go for mediation once and for all, from A to Z. Otherwise, this is a waste.”
Emphasising an amicable resolution, the Bench said, “It will be in the interest of all the parties concerned if they go for a mediation and try to resolve the disputes peacefully and equitably”.
At the same time, it left the door open for further hearings, adding, “We shall, if necessary, hear the matter on merits; however, first, we should make an attempt to convince the parties to go for mediation.”
The case is now scheduled to be listed next week.
Rani Kapur’s petition has sought directions to restrain the respondents from interfering with the estate, assets, and related affairs.
She has also challenged certain orders passed by the Delhi high court, arguing that the estate has not been adequately preserved and raising concerns over possible dissipation of assets.
Source PTI
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