Supreme Court - Daily Orders
Amit Verma vs Neelam on 8 December, 2021
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 1268 OF 2021
IN
TRANSFER PETITION (C) NO. 1360 OF 2021
AMIT VERMA PETITIONER(S)
VERSUS
NEELAM RESPONDENT(S)
O R D E R
I.A. No. 137063/2021 seeking exemption from filing certified copy of the impugned judgment is allowed.
Perused the application seeking permission to file additional documents.
This Review Petition has been filed by the respondent in T.P.(C) No. 1360 of 2021 seeking review of the order of this Court dated 24th September, 2021 by which the said petition was allowed and permission was granted to transfer Matrimonial Case (C) No.473/2021 titled “Amit Verma vs. Neelam” filed by the petitioner herein under Section 13 of the Hindu Marriage Act, 1955 pending before the Principal Judge, Family Court, Jammu, Jammu & Kashmir to a Court of competent jurisdiction at Moga, Punjab.
Signature Not Verified
I have perused the Memorandum of Review Petition in light Digitally signed by Rajni Mukhi of the application filed by the petitioner seeking permission Date: 2021.12.11 15:53:24 IST Reason:
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to file additional documents. On perusal of the same, I do not find any error, much less apparent error, on the face of the record.
Hence, the Review Petition is dismissed. Consequently, the application for permission to file additional documents stands disposed of.
……………………………………….J. [B.V. NAGARATHNA] NEW DELHI;
DECEMBER 08, 2021
ITEM NO.1001 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
R.P.(C) No. 1268/2021 in T.P.(C) No. 1360/2021 AMIT VERMA Petitioner(s) VERSUS NEELAM Respondent(s) ( IA No. 137063/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 137060/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 08-12-2021 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA By Circulation UPON perusing papers the Court made the following O R D E R I.A. No. 137063/2021 seeking exemption from filing certified copy of the impugned judgment is allowed.
The Review Petition is dismissed. Consequently, the application for permission to file additional documents stands disposed of in terms of signed order.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)