Supreme Court - Daily Orders
Kavita Tomar vs Rohan Tomar on 30 August, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No.1774/2017
KAVITA TOMAR Petitioner(s)
VERSUS
ROHAN TOMAR Respondent(s)
O R D E R It is represented by the learned counsel appearing for the parties that the matter is compromised between the parties.
In view of the said Statement, no orders are required to be passed in the matter and the Transfer Petition is dismissed as having become infructuous.
.......................J (N.V. RAMANA) ........................J (MOHAN M. SHANTANAGOUDAR) NEW DELHI;
30TH AUGUST, 2018.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.09.01 10:59:55 IST Reason:ITEM NO.9 COURT NO.7 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). 1774/2017 KAVITA TOMAR Petitioner(s) VERSUS ROHAN TOMAR Respondent(s) Date : 30082018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. A. Tewari, Adv.
Ms. Eliza Barr, Adv.
Mr. Shree Pal Singh, AOR For Respondent(s) Mr. Sanjay Kumar Tyagi, AOR Mr. Ajay Kr. Pandey, Adv.
Mr. Aviral Saxena, Adv.
Mr. Sandeep Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is dismissed as having become infructuous in terms of the signed order.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)