Supreme Court - Daily Orders
S.Valli vs N.Rajendran on 24 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.41 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 118/2014 In C.A. No. 3293/2012
S.VALLI Petitioner(s)
VERSUS
N.RAJENDRAN Respondent(s)
(with office report)
WITH IA No.2 IN
C.A. No. 3293/2012
(With appln.(s) for modification of court's order dt. 26.3.2012 and
office report)
Date : 24/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. Gautam Narayan,Adv.
Mr. K.S.Mahadevan,Adv.
Mr. Krishna Kumar,Adv.
Mr. Rajesh Kumar,Adv.
For Respondent(s)
Mr. Rajesh Kumar,Adv.
Mr. Gautam Narayan,Adv.
Ms.Asmita Singh,Adv.
Mr. K.Vijay Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to the Court's order respondent-Mr. N.Rajendran is present. It is informed that N.Rajendran had already paid the total arrears as on date which is also accepted by the counsel appearing on behalf of the petitioner. Mr. N.Rajendran further undertakes to pay the Signature Not Verified Digitally signed by maintenance amount at the rate of Rs.7000/- per month in Suman Wadhwa Date: 2014.09.25 14:41:41 IST Reason: favour of the petitioner Ms. S.Valli.
-2-In view of the subsequent development we are not inclined to proceed further. The Contempt Proceedings are dropped.
I.A. No.2 stands disposed of.
(SUMAN WADHWA) (USHA SHARMA)
AR-cum-PS COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CONTEMPT PETITION (C) NO. 118 OF 2014 IN CIVIL APPEAL NO. 3293 OF 2012 S. Valli Appellant (s) VERSUS N.Rajendran Respondent(s) WITH I.A.NO.2 IN CIVIL APPEAL NO.3293 OF 2012 O R D E R Pursuant to the Court's order respondent-Mr. N.Rajendran is present. It is informed that N.Rajendran had already paid the total arrears as on date which is also accepted by the counsel appearing on behalf of the petitioner. Mr. N.Rajendran further undertakes to pay the maintenance amount at the rate of Rs.7000/- per month in favour of the petitioner Ms. S.Valli.
In view of the subsequent development we are not inclined to proceed further. The Contempt Proceedings are dropped.
I.A. No.2 stands disposed of.
…..........................J. (SUDHANSHU JYOTI MUKHOPADHAYA) …..........................J. (PRAFULLA CHANDRA PANT) New Delhi;
Date: 24.9.2014.