Chattisgarh High Court
P. Kritika vs E. Shrinath on 27 July, 2023
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP(227) No. 351 of 2022
P. Kritika W/o E. Shrinath, Aged About 28 Years R/o Flat No. 103, Block-C,
Mans Meadows, Bharti Nagar, Bilaspur, District : Bilaspur, Chhattisgarh
---- Petitioner
Versus
1. E. Shrinath S/o R. Ishwaran Aged About 28 Years R/o 2/8, Arul Murugan
Ram-Murti Nagar, First Street, Senthil Nagar, Crompet, Chennai, Tamilnadu
2. Shri R Ishwaran Aged About 55 Years R/o 2/8, Arul Murugan Ram-Murti
Nagar, First Street, Senthil Nagar, Crompet, Chennai, Tamilnadu
3. Shrimati E Radha W/o R Ishwaran Aged About 48 Years R/o 2/8, Arul
Murugan Ram-Murti Nagar, First Street, Senthil Nagar, Crompet, Chennai,
Tamilnadu
4. State Of Chhattisgarh Through Station House Officer, Police Station Civil
Lines, Bilaspur, District- Bilaspur, Chhattisgarh.
---- Respondents
For the Petitioner : Shri Pankaj Singh, Advocate.
For Respondent No.1 to 3 : Shri Ankur Kashyap, Advocate.
For Respondent No.4/ State : Shri Ajay Kumrani, P.L.
Hon'ble Shri Justice Rakesh Mohan Pandey
ORDER
27.07.2023
1. Learned counsel for the petitioner has produced an order dated 12.5.2023 passed by the Hon'ble Supreme Court in Transfer Petition (Civil) No. 1038 of 2022 (P. Krithika vs. E. Srinath), whereby the Hon'ble Supreme Court has disposed of all pending litigations between the parties including the present petition.
2. The Hon'ble Supreme Court in paragraph 7 held as under:
"We direct that HMOP No. 1414 of 2021 shall stand disposed of in terms of the decree. The complaints at Item Nos. 1, 4 and 9 in paragraph 10 quoted above stand withdrawn. Contempt 2 Case No. 1474 of 2021 and MJC Criminal No. 975 of 2021 pending before the Civil Court, Bilaspur, Chhattisgarh stand disposed of as withdrawn. Writ Petition 227/351/2022 and Criminal Revision Petition CRR/611/2022 pending before the High Court of Chhattisgarh also stand disposed of as withdrawn."
3. In light of the judgment passed by the Hon'ble Supreme Court and the submissions made by learned counsel for the parties, this petition is disposed of.
Sd/-
(Rakesh Mohan Pandey) Judge Nimmi