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On March 8, a Constitution Bench of the Supreme Court had referred the long-standing Ram Mandir-Babri Masjid dispute for mediation. The mediation panel is being chaired by former Supreme Court judge Justice FMI Kalifulla and also comprises spiritualist Sri Sri Ravi Shankar and Senior Advocate Sriram Panchu. A short order to that effect was passed by the Constitution Bench after considering the report filed by Chairperson of the Mediation Committee, Justice FMI Kalifulla. The Court, after perusing the report, stated that it will not put the contents of the report on record since the mediation proceedings are confidential. Also, directed the committee to inform the Court of the progress made in the mediation by July 31 so as to enable the Court to proceed further in the matter. On the last date of hearing, the Court had directed the mediation panel set up to settle the Ram Mandir-Babri Masjid dispute to submit a report detailing the progress of the mediation by today. The Court further stated that if it concludes that the mediation should be wound up, it would order so. In that case, it would also pass an order to commence the hearing of appeals before it tentatively from July 25. The appeals shall be heard on day-to-day basis, if required, the Court further clarified. In May, the Court extended the deadline given to the Mediation Committee allowed it to complete the process by August 15. The Supreme Court today fixed the hearing of the Ram Mandir-Babri Masjid case on and from August 2.
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