Supreme Court - Daily Orders
Savitri Etta W/O Praveen Etta vs Praveen Etta S/O Chandrashekar Etta on 16 January, 2015
Bench: M.Y. Eqbal, Kurian Joseph
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) NO.598 OF 2014
SAVITRI ETTA W/O PRAVEEN ETTA ....PETITIONER
VERSUS
PRAVEEN ETTA S/O CHANDRASHEKAR ETTA ....RESPONDENT
O R D E R
Learned counsel appearing for the respondent submits that the respondent-husband does not want to pursue the proceedings in F.C.O.P. No.441 of 2013 titled as “Praveen Etta S/o Chandrashekar Etta vs. Smt. Savitri Etta W/o Praveen Ett”, pending in the Family Court, Secunderabad.
In view of the statement made by the learned counsel appearing for the respondent, nothing survives in the instant transfer petition and no further order need be passed.
Accordingly, the transfer petition stands disposed of.
The stay order granted by this Court on 10.10.2014 is vacated.
.........................J [M. Y. Eqbal] Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.01.17 12:15:11 IST Reason: ........................J [Kurian Joseph] New Delhi;
January 16, 2015.
ITEM NO.36 COURT NO.11 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No.598/2014
SAVITRI ETTA W/O PRAVEEN ETTA Petitioner(s)
VERSUS
PRAVEEN ETTA S/O CHANDRASHEKAR ETTA Respondent(s)
(With appln. (s) for stay and office report) Date : 16/01/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE KURIAN JOSEPH For Petitioner(s) Mr. Manjunath Meled, Adv.
For Mr. Anil Kumar,Adv.
For Respondent(s) Mr. D. Bharat Kumar, Adv.
Mr. Sayooj Mohandas M., Adv. Mr. Vishal Arun,Adv.
UPON hearing the counsel the Court made the following O R D E R The transfer petition stands disposed of in terms of the signed order.
The stay order granted by this Court on 10.10.2014 is vacated.
(SANJAY KUMAR-II) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)