Supreme Court - Daily Orders
Jyoti vs Sachin Kumar on 12 October, 2020
ITEM NO.23 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
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
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Transfer Petition(s)(Civil) No(s). 2636/2019
JYOTI Petitioner(s)
VERSUS
SACHIN KUMAR Respondent(s)
Date : 12-10-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Md. Ali, AOR
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
On 17.8.2020, the following order was passed -
“Re-issue fresh notice in respect of the sole respondent through District Judge. However, Ld. Counsel for the petitioner submits that he has instructions to withdraw the petition and accordingly makes request to list the matter before the Hon’ble Judge in Chamber.
In view of the above request, process the matter for listing before the Hon’ble Judge in Chamber for withdrawal.” However, as per office report, the petitioner has not filed any application for withdrawal of Transfer Petition. It appears that, for want of such application, Registry has not processed the matter for listing before the Hon’ble Judge in Chamber, as directed vide order dated 17.8.2020. Such approach is deprecated.
Signature Not VerifiedRegistry to process the matter for listing in terms of Digitally signed by Anil Laxman Pansare order dated 17.8.2020.
Date: 2020.10.14 16:44:19 IST Reason:
ANIL LAXMAN PANSARE Registrar