Supreme Court - Daily Orders
Amrita @ Priyanka Mukesh Singh vs Mukesh Garjan Singh on 12 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 880/2016
AMRITA @ PRIYANKA MUKESH SINGH PETITIONER(S)
VERSUS
MUKESH GARJAN SINGH RESPONDENT(S)
O R D E R
We are informed by the learned counsel for the respondent that the evidence in the petition, which is sought to be transferred, has already been concluded and the matter is at the stage of final hearing.
Having regard to the aforesaid, we do not find it fit and proper to transfer the said petition at this stage. The transfer petition is, accordingly, dismissed. However, the Trial Court shall make an endeavour to decide the case at the earliest.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
JULY 12, 2017.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.07.15 13:03:48 IST Reason: ITEM NO.6 COURT NO.7 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 Transfer Petition(s)(Civil) No(s). 880/2016 AMRITA @ PRIYANKA MUKESH SINGH Petitioner(s) VERSUS MUKESH GARJAN SINGH Respondent(s) (FOR STAY APPLICATION ON IA 2/2016)
Date : 12-07-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Navin Prakash, Adv.
Mr. Ravvi Bhushan, Adv.
Mr. Mohit Kumar Shah, AOR For Respondent(s) Mr. Bipin Bihari Singh, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petition is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(Signed order is placed on the file)