Supreme Court: While considering the matter pertaining to dispute surrounding Rs 30,000-crore estate belonging to deceased industrialist Sunjay Kapur, the Supreme Court on 14 May 2026 heard submissions regarding upcoming board meeting of Raghuvanshi Investment Private Limited. The submissions raised concerns over proposed corporate actions at Raghuvanshi Investment Private Limited during the pendency of mediation proceedings, which was initiated at the instance of the Supreme Court via order dated 7 May 2026.
Background
Following the demise of industrialist Sunjay Kapur in June 2025, competing claims over the Kapur family estate emerged which reached the Delhi High Court and then the Supreme Court. The dispute broadly revolves around succession, shareholding, management and governance issues across family-controlled entities within the wider Kapur business interests.
The Push for Mediation by Supreme Court
It was argued before the Supreme Court that the assets, movable and immovable need to be protected as there is every likelihood of the assets being divested. The Division Bench of J.B. Pardiwala and Vijay Bishnoi, JJ., in its order dated 27 April 2026 in Rani Kapur v. Priya Sachdev Kapur1, observed that present case will be a long-drawn litigation. Taking note that the petitioner is 80 years old, the Court stated that it will be in the interest of the parties if they go for mediation and try to resolve the disputes peacefully and equitably.
Subsequently, the Division Bench of J.B. Pardiwala and Ujjal Bhuyan, JJ., on 7 May 2026, appointed former Chief Justice of India, Justice D.Y. Chandrachud as Mediator. The Court further clarified that the mediation will be confined only so far as the family members are concerned. “It will be in the interest of all the parties concerned if they go for mediation and try to resolve the disputes peacefully and equitably.”
The matter was directed to be posted on August 2026. However, on 12 May 2026, upon mentioning of the matter, the Court listed the case for 14 May 2026 in order to hear submissions related to proposed upcoming board meeting of Raghuvanshi Investment Private Limited, including the appointment of independent directors and changes to authorised signatory arrangements and its purported impact on the ongoing mediation proceedings.
As per the news reports, the Supreme Court has halted the aforesaid proposed board meeting agendas and urged the parties for resolution via mediation.
Source: Press
[Rani Kapur v. Priya Sachdev Kapur, SLP (civil) nos. 13943-13945/2026]
Advocates who appeared in this case:
Shyam Divan Senior Advocate; Ms Madhavi Divan Senior Advocate; Ajay Bhargava, Partner and Vanita Bhargava, Partner at Khaitan & Co.
1. Petition(s) for Special Leave to Appeal (C) No(s).13943-13945/2026