Supreme Court - Daily Orders
Smt. Deep Sumeet Verma vs Sh. Sumeet Santsingh Verma on 24 July, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.14 COURT NO.10 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). 1062/2017
SMT. DEEP SUMEET VERMA Petitioner(s)
VERSUS
SH. SUMEET SANTSINGH VERMA Respondent(s)
(FOR ADMISSION and IA No.52006/2017-STAY APPLICATION)
Date : 24-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. A.K. Singla, Adv.
Mr. Ashish Gautam, Adv.
Mr. Kumar Dushyant Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for transfer is made out. The Transfer Petition is accordingly dismissed.
Pending applications, if any, shall stand disposed of.
However, in view of the decision rendered by this court on 9th March, 2017 in T.P.(C) No. 1912 of 2014 titled Krishna Veni Nagam vs. Harish Nigam, it is open to the petitioner is at liberty to pray to the concerned court for participating in the proceedings by video conferencing, if available, and also to claim expenditure when petitioner(wife) is required to travel. In case she wants mediation, the court shall make endeavour in that direction Signature Not Verified Digitally signed by NEELAM GULATI too.
Date: 2017.07.25 11:09:39 IST Reason: (NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER