Supreme Court - Daily Orders
Chaitali Ganediwala vs Bhogaraju Basant Swaroop on 8 December, 2022
Bench: Dinesh Maheshwari, Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.2252 OF 2021
CHAITALI GANEDIWALA PETITIONER
VERSUS
BHOGARAJU BASANT SWAROOP RESPONDENT
O R D E R
Learned counsel for the petitioner submits that as per his instructions, the parties have settled the matter and have sought divorce by mutual consent, therefore, this petition rendered infructuous. With these submissions, learned counsel seeks permission to withdraw.
Permission granted.
The petition is dismissed as withdrawn.
...................J. (DINESH MAHESHWARI) ...................J. (HRISHIKESH ROY) New Delhi;
December 08, 2022 Signature Not Verified Digitally signed by Neetu Khajuria Date: 2022.12.08 17:08:56 IST Reason: ITEM NO.7 COURT NO.7 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).2252/2021 CHAITALI GANEDIWALA Petitioner(s) VERSUS BHOGARAJU BASANT SWAROOP Respondent(s) (IA No.156804/2021-STAY APPLICATION) Date : 08-12-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Jai Bansal, Adv.
Mr. Abhishek Verma, Adv.
Mr. Somesh Chandra Jha, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The petition is dismissed as withdrawn in terms of the signed order.
(ARJUN BISHT) (MONIKA DEY) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)