Supreme Court - Daily Orders
Harshshikha Pravin Kumar vs Pravin Kumar on 30 October, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 2155/2022
HARSHSHIKHA PRAVIN KUMAR Petitioner(s)
VERSUS
PRAVIN KUMAR Respondent(s)
O R D E R
None present for the petitioner. The recorded proceedings disclose that the counsel for the petitioner submitted before the Registrar on 19.5.2023 that the parties have amicably settled the dispute. However, learned counsel appearing for the petitioner was granted two weeks’ time to file application/letter in that regard.
In that view, further two weeks’ time is granted to the petitioner to do the needful failing which the petition shall stand dismissed without further reference to the Court.
...................J. [ ARAVIND KUMAR ] Signature Not Verified New Delhi;
Digitally signed byJatinder Kaur October 30,2023.
Date: 2023.11.03 13:57:46 IST Reason:
ITEM NO.1701 COURT NO.16 SECTION IX 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). 2155/2022 HARSHSHIKHA PRAVIN KUMAR Petitioner(s) VERSUS PRAVIN KUMAR Respondent(s) Date : 30-10-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARAVIND KUMAR [IN CHAMBER] For Petitioner(s) Mr. Joel, AOR (N/P) For Respondent(s) UPON hearing the counsel the Court made the following O R D E R None present.
Further two weeks’ time is granted to the petitioner to do the needful failing which the petition shall stand dismissed without further reference to the Court, as per the signed order. (JATINDER KAUR) (AMITA PANDEY) P.S. to REGISTRAR COURT MASTER (NSH) [Signed order is placed on the file]