Supreme Court - Daily Orders
Bindu Philips Rep. By P.O.A. vs Sunil Jacob on 6 December, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2913 OF 2013
BINDU PHILIPS REP. BY POA ... APPELLANT(S)
VS.
SUNIL JACOB ... RESPONDENT(S)
O R D E R
Admittedly both the children have attained the majority today. As a result of their attaining majority, in our opinion, this appeal is now rendered infurctuous because it arose out of the proceeding relating to the custody/guardianship between the mother and the father in relation to their children who were minor at that point of time.
Since we are inclined to dispose of the appeal as having rendered infurctuous in the light of the fact that children are no longer minor and have become major pending this appeal, we also direct that matters directly or indirectly arising out of the custody matter of the children and which are pending in various courts in the country between the parties to this appeal have also become infructuous. All such matters need not be now pursued by the parties against each other on their Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.12.10 merits, and all the disputes regarding custody of the 17:35:15 IST Reason: children and those which arose out of custody must also 1 attain quietus for the welfare, peace and happiness of the members of both the families.
A copy of this order be filed in all the courts for termination of all such civil/criminal proceedings in the light of this court’s order.
With these observations, the appeal stands accordingly disposed of.
......................J. [ABHAY MANOHAR SAPRE] ......................J. [INDU MALHOTRA] New Delhi;
December 6, 2018.
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ITEM NO.105 COURT NO.8 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2913/2013
BINDU PHILIPS REP. BY P.O.A. Appellant(s)
VERSUS
SUNIL JACOB Respondent(s)
(IA No.56523/2017-APPROPRIATE ORDERS/DIRECTIONS FOR [Application for Direction] ON IA 8/2014 FOR [PER BY CM(IA FOR DIRECTIONS)] ON IA 33306/2017 FOR ON IA 11/2017 and IA No.134134/2017-EXEMPTION FROM FILING O.T.) Date : 06-12-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA For Appellant(s) Ms. Kamini Jaiswal, AOR Ms. Rani Mishra,Adv.
Mr. Jatinderpal Singh,Adv.
For Respondent(s) Mr. Sanand Ramakrishnan, AOR Mr. Rajeev Mishra,Adv.
Mr. Ankur Kumar,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending applications shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 3