Supreme Court - Daily Orders
Maj Gopala Krishnan vs Pavitra Krishnan on 5 May, 2014
\222 IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRL) NO.1 OF 2014
MAJ GOPALA KRISHNAN & ORS. ...PETITIONER
VS.
PAVITRA KRISHNAN ...RESPONDENT
O R D E R
During the pendency of this petition, the parties to the litigation have amicably settled their dispute out of the Court by entering into a settlement on 2nd May, 2014. It is directed that the parties shall act as per the terms of the said settlement.
In view of this, the proceedings in (i) the case filed by the Petitioner No.1-husband for restitution of conjugal rights under Section 9 of Hindu Marriage Act, being H.M.A. No.225/2013, pending before the Family Court, Patiala House, New Delhi, and; (ii) the case filed by the Respondent-wife under Domestic Violence Act, in Criminal Misc. Application No.500508 of 2013, pending before the Court of Judicial Magistrate, First Class, Panvel, Navi Mumbai, stand withdrawn and the transfer petition is disposed of as having become infructuous.
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Copy of the Modified Settlement Agreement is taken on record.
..............J. [ANIL R. DAVE] ..............J. [SHIV KIRTI SINGH] New Delhi;
5th May, 2014.
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ITEM NO.51 COURT NO.9 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CRL.) NO(s).1 OF 2014 MAJ GOPALA KRISHNAN & ORS Petitioner(s) VERSUS PAVITRA KRISHNAN Respondent(s) (With appln(s) for stay and office report) Date: 05/05/2014 This Petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Ms. Neela Gokhale,Adv.
Mr. Nikhil Borvonkar,Adv.
Ms. Kamakshi S. Mehlwal,Adv.
For Respondent(s) Mr. Ankur S. Kulkarni,Adv.
Mr. Nirnimesh Dubey,Adv.
for M/s. Lex Regis Law Offices,Advs.
UPON hearing counsel the Court made the following O R D E R The transfer petition is disposed of as having become infructuous in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) 3