Supreme Court - Daily Orders
Nagam Krishna Veni vs Harish Nagam on 21 February, 2014
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ITEM NO.43 COURT NO.6 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(s). 1284 OF 2013
NAGAM KRISHNA VENI Petitioner(s)
VERSUS
HARISH NAGAM Respondent(s)
(With appln(s) for stay and office report)
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. K. Maruthi Rao, Adv.
Ms. K. Radha, Adv.
Mrs. Anjani Aiyagari,Adv.
For Respondent(s)
Mr. Nitin Gaur, Adv.
Mr. S.K. Sabharwal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Transfer petition is dismissed as infructuous in terms of the signed order.
[Nidhi Ahuja] [Veena Khera]
Court Master Court Master
[ Signed order is placed on the file. ] IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 1284 OF 2013 NAGAM KRISHNA VENI ... Petitioner VERSUS HARISH NAGAM ... Respondent O R D E R Learned counsel for the respondent-husband submits that the respondent has moved an application for withdrawal of Case No. 114A of 2012 filed by him before the II Additional Chief Judge, Family Court, Jabalpur, Madhya Pradesh. He submits that the trial court could not pass any order on that application on account of the pendency of this petition.
He further submits that since the main petition itself is being withdrawn, this transfer petition is unnecessary and has become infructuous.
In the circumstances, we dismiss this transfer petition as infructuous and vacate the interim order.
The trial court shall now be free to pass an appropriate order for dismissal of the petition filed by the respondent.
..................., J.
[ T.S. THAKUR ] ..................., J.
[ C. NAGAPPAN ] New Delhi;
February 21, 2014.