Supreme Court - Daily Orders
Manisha Dua vs Jasneet Singh Dua on 13 April, 2022
Author: Vikram Nath
Bench: Vikram Nath
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No. 2245/2019
MANISHA DUA Petitioner(s)
VERSUS
JASNEET SINGH DUA Respondent(s)
O R D E R
IA No. 33425/2022
1. This is an application seeking to withdraw the transfer petition as the matter has already been settled between the parties.
2. The present application is allowed. The transfer petition is accordingly dismissed as withdrawn.
3. Pending application (s), if any, also stand disposed of.
New Delhi, …………………………………………..,J.
13th April, 2022 [VIKRAM NATH]
Signature Not Verified
Digitally signed by
Rachna
Date: 2022.04.20
15:22:24 IST
Reason:
ITEM NO.1710 COURT NO.7 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 (Civil) No. 2245/2019
MANISHA DUA Petitioner(s)
VERSUS
JASNEET SINGH DUA Respondent(s)
(IA No. 138577/2019 - EXEMPTION FROM FILING O.T. IA No. 138578/2019 - STAY APPLICATION IA No. 33425/2022 - WITHDRAWAL OF CASE / APPLICATION) Date : 13-04-2022 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE VIKRAM NATH [IN CHAMBER] For Petitioner(s) Mr. Madhav Saraswat, Adv.
Mr. Shashank Singh, Adv.
Mr. Kanishk Chaudhary, Adv.
Ms. Chitra Chaudhary, Adv.
Mr. Pushkin Chaudhary, Adv.
Mr. Prashant Chaudhary, AOR For Respondent(s) Mr. Praveen Swarup, AOR UPON hearing the counsel the Court made the following O R D E R The present petition is dismissed as withdrawn in terms of the signed order.
Pending application (s), if any, also stand disposed of. (ARUSHI SUNEJA) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER