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Supreme Court - Daily Orders

Vineet Taneja vs Ritu Johari on 24 March, 2023

Bench: B.R. Gavai, Vikram Nath

                                                    1


     ITEM NO.25                             COURT NO.8                 SECTION XIV

                                  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).   3667/2023

     (Arising out of impugned final judgment and order dated 03-02-2023
     in CM No. 872/2023 passed by the High Court Of Delhi At New Delhi)

     VINEET TANEJA                                                      Petitioner(s)

                                                   VERSUS

     RITU JOHARI & ORS.                                                 Respondent(s)

     (IA No.35916/2023-ADDITION / DELETION / MODIFICATION PARTIES and IA
     No.35908/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
     IA No. 35916/2023 - ADDITION / DELETION / MODIFICATION PARTIES, IA
     No. 35908/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
      IA No. 37269/2023 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 24-03-2023 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE VIKRAM NATH

     For Petitioner(s)
                                     Mr. Balaji Srinivasan, AOR
                                     Mr. Rohan Diwan, Adv.


     For Respondent(s)
                                      Ms. Ritu Johari, Respondent-in-person




                             UPON hearing the counsel the Court made the following
                                                O R D E R

1. Application for deletion of proforma respondent Nos. 3 to Signature Not Verified 5 is allowed at the risk of the petitioner. Digitally signed by Deepak Singh Date: 2023.03.25 13:13:01 IST

2. We are informed that the final report of the counsellor Reason:

is likely to be considered by the Division Bench of the High 2 Court on 27.03.2023.
2. We therefore, postpone the hearing of the present proceedings till 28.03.2023. List this matter again on 28.03.2023.

3. We further find that it will be appropriate that the report would also be considered by us on the next date.

4. We, therefore, direct the Registry to obtain the copies of the interim report as well as final report from the High Court in a sealed cover and place the same for consideration before us on the next date.

5. We further direct that until further orders passed by this Court, the Family Court shall not pass final order in the custody proceedings.

(DEEPAK SINGH)                                         (ANJU KAPOOR)
COURT MASTER (SH)                                      COURT MASTER (NSH)