Supreme Court - Daily Orders
Ashutosh Kumar Srivastava vs Minakshi Srivastava on 25 September, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.32 COURT NO.7 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21152/2023
(Arising out of impugned final judgment and order dated 18-07-2023 in
TA No. 143/2023 passed by the High Court Of Judicature At Allahabad,
Lucknow Bench)
ASHUTOSH KUMAR SRIVASTAVA Petitioner(s)
VERSUS
MINAKSHI SRIVASTAVA Respondent(s)
(FOR ADMISSION and I.R. and IA No.193225/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 25-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. G.S. Mani, Adv.
Mr. Pramod Kumar Yadav, Adv.
Mr. Kailash Prashad Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel for the petitioner and on taking note that the transfer petition is pending before the High Court, we see no reason to interfere. Since, the learned counsel for the petitioner indicates that matter could be mediated and settled, such request is permitted to be made before the High court and the High Court may consider this aspect of the matter.
Petition is accordingly, disposed of along with the pending application(s), if any.
Signature Not VerifiedDigitally signed by Nisha Khulbey Date: 2023.09.25 17:26:17 IST Reason:
(NISHA KHULBEY) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR