Supreme Court - Daily Orders
Anupama Rai @ Kumari Anupama vs Rahul Rai on 2 June, 2020
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1102 OF 2019
ANUPAMA RAI @ KUMARI ANUPAMA … Petitioner(s)
VERSUS
RAHUL RAI … Respondent(s)
O R D E R
Mr. Gaurav Agrawal, learned counsel appearing for the petitioner seeks leave of this Court to withdraw the transfer petition on the ground that the parties have amicably settled the dispute among themselves and there has been a reunion.
Mr. Devendra Singh, learned counsel for the respondent affirms the same.
In the light of the above, the transfer petition is dismissed as withdrawn.
………………………………………………………,J.
(V. Ramasubramanian) New Delhi;
June 02, 2020.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.06.04 14:43:15 IST Reason: ITEM NO.7 Virtual Court 8 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). 1102/2019 ANUPAMA RAI @ KUMARI ANUPAMA Petitioner(s) VERSUS RAHUL RAI Respondent(s)
(FOR ADMISSION and IA No.84085/2019-EX-PARTE STAY ) Date : 02-06-2020 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Gaurav Agrawal, AOR For Respondent(s) Mr. Devendra Singh, AOR Mr. Anant Kumar Vatsya, Adv.
UPON hearing the counsel the Court made the following O R D E R The Court is convened through video conferencing. The transfer petition is dismissed as withdrawn in terms of the signed order.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER
(Singed order is placed on the file)