Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shivashankar Jaipal Durgam vs Purnajyothi Shivashankar Durgam on 17 May, 2023

Bench: Ajay Rastogi, Bela M. Trivedi

                                                       1

                                    IN THE SUPREME COURT OF INDIA
                                      CIVIL ORIGINAL JURISDICTION

                             TRANSFER PETITION(S)(CIVIL) NO(S). 218/2019



     SHIVASHANKAR JAIPAL DURGAM & ORS.                                   PETITIONER(S)


                                                   VERSUS


     PURNAJYOTHI SHIVASHANKAR
     DURGAM & ORS.                                                      RESPONDENT(S)

                                                    WITH

                                           T.P.(Crl.) No. 220/2019


                                                  ORDER

Limited notice was issued by this Court to explore the possibility of settlement between the parties.

The matter was sent for mediation and the letter received from the Mediator dated 14.10.2022 reveals that mediation could not succeed.

Heard learned counsel for the petitioners. Signature Not Verified Digitally signed by Ashwani Kumar In the given facts and circumstances of the case, we find no Date: 2023.05.18 16:36:04 IST Reason: reason to grant indulgence as prayed. The Transfer Petitions are, accordingly, dismissed.

The petitioners are at liberty to participate in the proceedings either physically or through virtual mode with prior permission from the presiding officer of the concerned Court where the proceedings are pending.

........................J. (AJAY RASTOGI) ………...................J. (BELA M. TRIVEDI) NEW DELHI;

MAY 17, 2023.

                                    3

ITEM NO.1                COURT NO.4                     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)(Criminal)     No(s).    218/2019

SHIVASHANKAR JAIPAL DURGAM & ORS.                         Petitioner(s)

                                   VERSUS

PURNAJYOTHI SHIVASHANKAR DURGAM & ORS.             Respondent(s)

IA No. 46256/2019 - EX-PARTE STAY, IA No. 46258/2019 - EXEMPTION FROM FILING O.T., IA No. 24657/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON) WITH T.P.(Crl.) No. 220/2019 (XVI-A) FOR EX-PARTE STAY ON IA 53163/2019,FOR EXEMPTION FROM FILING O.T. ON IA 53164/2019,FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 24656/2021 Date : 17-05-2023 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mrs. D. Bharathi Reddy, AOR Mr. D.ramakrishna Reddy, Adv.

Mr. Hrithik Manchanda, Adv.

Mr. U.kathiravan, Adv.

For Respondent(s) Respondent-in-person UPON hearing the counsel the Court made the following O R D E R The transfer petitions are dismissed in terms of the signed order.

Pending application(s), if any, stands disposed of accordingly.

(ASHWANI KUMAR) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)