Supreme Court - Daily Orders
Anish Ashwani Chopra vs Megha Anish Chopra on 5 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 1445/2015
ANISH ASHWANI CHOPRA PETITIONER(S)
VERSUS
MEGHA ANISH CHOPRA RESPONDENT(S)
O R D E R
Learned counsel for the petitioner submits that the parties have settled their disputes amicably out of court. Therefore, he seeks permission of this Court to withdraw this petition.
Permission is granted.
The Transfer Petition is dismissed as withdrawn.
......................J. [A.K. SIKRI] ......................J. [N.V. RAMANA] NEW DELHI;
JULY 05, 2016
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.07.13
14:06:11 IST
Reason:
ITEM NO.60 COURT NO.11 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). 1445/2015
ANISH ASHWANI CHOPRA Petitioner(s)
VERSUS
MEGHA ANISH CHOPRA Respondent(s)
(WITH APPLN. (S) FOR STAY AND OFFICE REPORT) Date : 05/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Ashok Kumar Singh,Adv.
Mr. S. Singh, Adv.
Mr. Surinder D. Sharma, Adv.
For Respondent(s) Mr. Avijit Bhattacharjee,Adv.
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.
Application, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
(Signed order is placed on the file)