Supreme Court - Daily Orders
Masood Khan vs Millie Hazarika on 8 September, 2022
Bench: Aniruddha Bose, Vikram Nath
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 373/2021
MASOOD KHAN Petitioner(s)
VERSUS
MILLIE HAZARIKA Respondent(s)
O R D E R
Learned advocate appearing on behalf of the petitioner, on instructions, seeks leave of this Court to withdraw the instant transfer petition.
Accordingly, the present transfer petition is dismissed as withdrawn.
Pending applications, if any, shall stand disposed of.
................J. [ ANIRUDDHA BOSE] ...............J. [ VIKRAM NATH] New Delhi;
September 08, 2022.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.09.26 17:13:35 IST Reason: ITEM NO.18 COURT NO.15 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). 373/2021 MASOOD KHAN Petitioner(s) VERSUS MILLIE HAZARIKA Respondent(s) IA No. 31502/2021 - APPLICATION FOR PERMISSION IA No. 30197/2021 - STAY APPLICATION) Date : 08-09-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Ranjan Mukherjee, Adv.
Mss. Aayushi, Adv.
Mr. Subhro Sanyal, AOR For Respondent(s) Ms. Neha Tandon, Adv.
Mr. Shailesh Madiyal, AOR UPON hearing the counsel the Court made the following O R D E R The present transfer petition is dismissed as withdrawn in terms of the signed Order.
Pending applications, if any, shall stand disposed of.
(JATINDER KAUR) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR [Signed order is placed on the file]