Supreme Court: The 5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ has said that it will ‘soon’ pass the order on whether the Ayodhya dispute will be referred to a Court appointed mediation for ‘permanent solution’.
The Court has asked the parties to suggest the name of a mediator or a panel of mediators. It said:
“There need not be one mediator but a panel of mediators. When the mediation is on, it should not be reported on. It may not be a gag but no motive should be attributed to anyone when the mediation process in on.”
Considering the possibility of ‘healing relations’, the Court said:
“Even if there is one percent chance, it should be explored.”
In it’s order dated 26.02.2019, the Court has said that:
“the mediation suggested is only to effectively utilize the time of eight weeks that would be taken to make the cases ready for hearing.”
(With inputs from ANI)