Supreme Court - Daily Orders
Richa Tayal vs Ankit Tayal on 1 February, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A.NO.2 OF 2015
IN
TRANSFER PETITION (CIVIL) NO. 110 OF 2015
RICHA TAYAL PETITIONER(S)
VERSUS
ANKIT TAYAL RESPONDENT(S)
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw the Transfer Petition. Permission is granted.
The Transfer Petition is dismissed as withdrawn.
….................J. (UDAY UMESH LALIT) NEW DELHI;
FEBRUARY 01, 2016 Signature Not Verified Digitally signed by ASHIMA CHHABRA Date: 2016.02.03 15:47:18 IST Reason: 2 ITEM NO.10 COURT NO.13 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. 2/2015 in Transfer Petition (Civil) No. 110/2015 RICHA TAYAL Petitioner(s) VERSUS ANKIT TAYAL Respondent(s) (For withdrawal and office report) Date : 01/02/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT [IN CHAMBERS] For Petitioner(s) Mr. Parveen Kr.Aggarwal,Adv.
Mr. U.P.Singh,Adv.
Mr. Harsh Vardhan,Adv.
Mr. Sanjay Jain,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel appearing for the petitioner seeks permission to withdraw the Transfer Petition. Permission is granted.
The Transfer Petition is dismissed as withdrawn.
(ASHIMA CHHABRA) (RAJINDER KAUR)
SR. P.A. COURT MASTER
(Signed order is placed on the file)