Supreme Court - Daily Orders
Soni Rajeev Kumar vs Rajeev Kumar on 25 March, 2022
Author: Abhay S. Oka
Bench: Abhay S. Oka
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) NO. 242 OF 2019
Soni Rajeev Kumar ... Petitioner
Versus
Rajeev Kumar ... Respondent
O R D E R
The learned counsel appearing for petitioner is not present. The mediation has failed as can be seen from the report of the mediator. On 25th October, 2021 and on 4th March, 2022, the learned counsel appearing for petitioner was absent. Even today, he has not joined for hearing through video conference.
Hence, the petition is dismissed for non- prosecution.
...................J. [ABHAY S. OKA] New Delhi 25th March, 2022.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2022.03.29 14:24:57 IST Reason: ITEM NO.1606 Court 15 (Video Conferencing) 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). 242/2019 SONI RAJEEV KUMAR Petitioner(s) VERSUS RAJEEV KUMAR Respondent(s) (MEDIATION REPORT RECEIVED IA No. 20480/2019 - EX-PARTE STAY IA No. 53365/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 25-03-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Pankaj Kumar Mishra, AOR (NP) For Respondent(s) Mr. Talha Abdul Rahman, AOR Mr. Mohd. Shaz Khan, Adv.
Mr. Harsh Vardhan Kediya, Adv.
UPON hearing the counsel the Court made the following O R D E R The learned counsel appearing for petitioner is not present. The mediation has failed as can be seen from the report of the mediator. On 25th October, 2021 and on 4th March, 2022, the learned counsel appearing for petitioner was absent. Even today, he has not joined for hearing through video conference. Hence, the petition is dismissed for non- prosecution.
(SNEHA) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(signed order is placed on the file)