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Supreme Court - Daily Orders

Balwant Kaur Rajendra Singh Khanduja vs Rajendra Singh Amrik Singh Khanduja on 19 January, 2017

Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman

                                       IN THE SUPREME COURT OF INDIA

                                        CIVIL ORIGINAL JURISDICTION

                                  TRANSFER PETITION (C) NO. 570 OF 2014


  BALWANT KAUR RAJENDRA SINGH KHANDUJA                                      Petitioner(s)

                                                     VERSUS

  RAJENDRA SINGH AMRIK SINGH KHANDUJA                                       Respondent(s)


                                                  O R D E R

Learned counsel appearing for the petitioner submits that he does not want to press this Transfer Petition.

In view of the submission made, the Trasfer Petition is dismissed as not pressed.

.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (ROHINTON FALI NARIMAN) New Delhi;

January 19, 2017.





Signature Not Verified

Digitally signed by
R.NATARAJAN
Date: 2017.01.25
16:57:14 IST
Reason:
ITEM NO.8                    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(s)(Civil) No(s).          570/2014

BALWANT KAUR RAJENDRA SINGH KHANDUJA                        Petitioner(s)

                                     VERSUS

RAJENDRA SINGH AMRIK SINGH KHANDUJA                         Respondent(s)


(with appln. (s) for stay and office report) Date : 19/01/2017 This petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Vikas Mahajan, Adv.
Mr. Vishal Mahajan, Adv.
Mr. Arun Singh, Adv.
Mr. Vinod Sharma, Adv.
Ms. Anuradha Mutatkar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel appearing for the petitioner submits that he does not want to press this Transfer Petition. In view of the submission made, the Trasfer Petition is dismissed as not pressed in terms of the signed order. Pending application stands disposed of.



    (R. NATARAJAN)                          (SAROJ KUMARI GAUR)
     Court Master                              Court Master
(Signed order is placed on the file)