Supreme Court - Daily Orders
Niharica Manish Srivastava vs Manish Surendra Srivastava on 4 August, 2014
ITEM NO.51 COURT NO.5 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). 1858/2013
NIHARICA MANISH SRIVASTAVA Petitioner(s)
VERSUS
MANISH SURENDRA SRIVASTAVA Respondent(s)
(with appln. (s) for stay and office report)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Dr. Sushil Balwada ,Adv.
For Respondent(s)
Mr. Varinder Kumar Sharma ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In spite of repeated calls, nobody appeared on behalf of the petitioner in the first-half. The case was passed over. Even in the second-half, none appeared on behalf of the petitioner.
The transfer petition is dismissed for non-prosecution.
Signature Not Verified Digitally signed by
(Neeta) (Usha Sharma) Neeta Sapra Date: 2014.08.06 17:33:03 IST Sr. P.A. COURT MASTER Reason:
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION Transfer Petition(s)(Civil) No(s). 1858/2013 NIHARICA MANISH SRIVASTAVA Petitioner(s) VERSUS MANISH SURENDRA SRIVASTAVA Respondent(s) O R D E R In spite of repeated calls, nobody appeared on behalf of the petitioner in the first call. The case was passed over. Even in the second call, none appeared on behalf of the petitioner.
The transfer petition is dismissed for non-prosecution.
................................J. (SUDHANSU JYOTI MUKHOPADHAYA ) ................................J. (S.A. BOBDE ) NEW DELHI;
AUGUST 04, 2014