Supreme Court - Daily Orders
Sandhya Gupta vs Gunjan Gupta on 18 May, 2020
Author: Surya Kant
Bench: Surya Kant
ITEM NO.3 Virtual Court 2 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). 1277/2018
SANDHYA GUPTA Petitioner(s)
VERSUS
GUNJAN GUPTA Respondent(s)
(FOR ADMISSION and IA No.109437/2018-STAY APPLICATION
IA No. 109437/2018 - STAY APPLICATION)
Date : 18-05-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Satya Mitra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The court is convened through video conferencing. The transfer petition is disposed of as having become infructuous in terms of the signed order.
(GULSHAN KUMAR ARORA) (SUNIL KUMAR RAJVANSHI)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.05.20 15:26:08 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1277 OF 2018 Sandhya Gupta … Petitioner versus gunjan Gupta … Respondent O R D E R Learned counsel for the petitioner states that the Divorce Petition filed by the husband which is sought to be transferred through the present proceedings has since been withdrawn by the husband and as such the present transfer petition has been rendered infructuous.
Recording the submission made by learned counsel for the petitioner, the transfer petition is disposed of as having become infructuous.
………………………………………………………,J. (Surya Kant) New Delhi;
May 18, 2020