Supreme Court - Daily Orders
Shalini vs Rohit Gulia on 7 October, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.1 COURT NO.15 SECTION IV-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No.3318/2024
SHALINI Petitioner(s)
VERSUS
ROHIT GULIA Respondent(s)
[FOR ADMISSION and IA No.270909/2024-EX-PARTE STAY and IA
No.270910/2024-EXEMPTION FROM FILING O.T.
IA No. 270909/2024 - EX-PARTE STAY
IA No. 270910/2024 - EXEMPTION FROM FILING O.T.]
Date : 07-10-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Mr. Nitin Bhardwaj, AOR [on VC]
For Respondent(s) : Mr. Abhay Pratap Singh, AOR
Mrs. Ritika Singh, Adv.
Ms. Shobhana Agarwal, Adv.
Mr. Krishna Anand, Adv.
Mr. Sachin Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submitted that the disputes between parties have been amicably resolved. He seeks short adjournment to file appropriate application.
List on 12.11.2025.
(KRITIKA TIWARI) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT Signature Not Verified COURT MASTER (NSH) Digitally signed by SONIA BHASIN Date: 2025.10.08 17:08:21 IST Reason: