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Ayodhya Dispute: SC to hold day-to-day hearing from Aug 6 after Mediation Committee ‘fails’

Supreme Court: After the the Justice F.M. Ibrahim Kalifulla led Mediation Committee submitted the mediation report before the  5-judge bench of Ranjan Gogoi, CJ and SA Bobde, Dr. DY Chandrachud, Ashok Bhushan and SA Nazeer, JJ, the Court observed that the mediation panel has failed to achieve any final settlement in the matter and it would, hence, hold day-to-day hearing in the Ayodhya dispute from August 6.

“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.”

The Court had, on March 8, referred the Ram Janmabhoomi-Babri Masjid land dispute case, famously known as the Ayodhya Dispute, to a Court-monitored Mediation. It said:

“Notwithstanding the lack of consensus between the parties in the matter we are of the view that an attempt should be made to settle the dispute by mediation.”

The 3-member committee also consisted of Sri Sri Ravi Shankar and Senior Advocate Sriram Panchu.

[M. Siddiq v. Mahant Suresh Das, 2019 SCC OnLine SC 958, order dated 02.08.2019]


Also read:

Ayodhya Dispute to be settled by a ‘confidential’ Court monitored mediation; No Gag order passed [Full Report]

Should Ayodhya dispute be decided by mediation? SC to decide on March 6 [Full Report]

Ram Mandir Babri Masjid| Ayodhya matter not to be referred to larger bench; matter not barred by res judicata in Ismail Faruqui case either: SC

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