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Supreme Court - Daily Orders

Raminder Kaur Ghotra vs Satnam Singh Ghotra on 29 July, 2019

Bench: Arun Mishra, M.R. Shah

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION

                                     TRANSFER PETITION (C)     NO.    2015 OF 2018

                         RAMINDER KAUR GHOTRA                                     Petitioner(s)

                                                           VERSUS

                         SATNAM SINGH GHOTRA                                      Respondent(s)


                                                      O R D E R

The report received from Supreme Court Mediation Centre indicates that the mediation has failed.

No case for transfer is made out. The Transfer Petition is, accordingly, dismissed. Pending applications stand disposed of.

However, it is open to the petitioner to claim traveling and stay expenses, including the attendant, for the attending dates, as and when they are required to travel from New Delhi to the Court of Civil Judge, Senior Division, Pune, Maharashtra.

They can also avail the remedy of participating in the proceedings by video conferencing, if available, as and when permitted by the concerned Court on permissible dates.

.......................J. [ ARUN MISHRA ] Signature Not Verified .......................J. Digitally signed by JAYANT KUMAR ARORA Date: 2019.07.31 [ M. R. SHAH ] 17:09:34 IST Reason:

New Delhi;
JULY 29, 2019.
ITEM NO.50                 COURT NO.4                   SECTION XVI-A

                 S U P R E M E C O U R T O F        I N D I A
                         RECORD OF PROCEEDINGS

             Transfer Petition(s)(Civil)   No(s).    2015/2018

RAMINDER KAUR GHOTRA                                     Petitioner(s)

                                  VERSUS

SATNAM SINGH GHOTRA                                      Respondent(s)

(FOR     ADMISSION     and   IA     No.170844/2018-EX-PARTE     STAY
MEDIATION REPORT RECEIVED
IA No. 170844/2018 - EX-PARTE STAY IA No. 57627/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 29-07-2019 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. Vikas Singh Jangra, AOR Mr. Raminder Singh Sasan, Adv. For Respondent(s) Mr. Anil Kaushik, Adv.
Ms. Arunima Dwivedi, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is dismissed in terms of the signed order.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)