Supreme Court - Daily Orders
Remya Raj vs Vipin Prem on 8 February, 2023
Author: Sanjay Kumar
Bench: Sanjay Kumar
1
ITEM NO.1602 COURT NO.6 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). 2340/2022
REMYA RAJ Petitioner(s)
VERSUS
VIPIN PREM Respondent(s)
(IA No. 157485/2022 - STAY APPLICATION)
Date : 08-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Devendra Singh, AOR (NP)
For Respondent(s) Mr. Jishnu M.L., AOR
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
There is no representation for the petitioner.
Mr. Jishnu M.L., learned counsel, appears on caveat for the respondent, and states that the matter does not survive for consideration.
He placed on record a copy of the case status, indicating that O.P. No.601702/2021 (HMA Signature Not Verified Digitally signed by No.1702/2021) was disposed of by the Family Court Neetu Khajuria Date: 2023.02.09 17:11:43 IST Attingal, Tiruvananthapuram, Kerala on 07.02.2023. Reason:
In light of the above development, this 2 transfer petition is dismissed.
Consequently, I.A. No.157485/2022 is also dismissed.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER