Supreme Court - Daily Orders
Mahalakshmi Senthil Nathan vs Girish Arunagiri on 24 February, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
1
ITEM NO.4 COURT NO.14 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 322/2022 in SLP(C) No. 19678/2021
(Arising out of impugned final judgment and order dated 17-12-2021
in SLP(C) No. No. 19678/2021 passed by the Supreme Court of India)
MAHALAKSHMI SENTHIL NATHAN & Ors. Petitioner(s)
VERSUS
GIRISH ARUNAGIRI & Ors. Respondent(s)
(FOR ADMISSION and IA No.24725/2022-EXEMPTION FROM FILING AFFIDAVIT
and IA No.24723/2022-CLARIFICATION/DIRECTION )
Date : 24-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Shobha Ramamoorthy, AOR
Mr. S. Gowthaman, AOR
Mr. K. Balambihai, Adv.
For Respondent(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. N. Jothi, Adv.
Mr. Ravi Raghunath, Adv.
Ms. Aakshi Lodha, Adv.
Mr. Sanyat Lodha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties have produced before us documents to show that FRRO has issued exit permits for the children which are valid till 03.03.2022. It is stated by the Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.02.25 counsel for the petitioner that flight tickets have been booked for 18:28:22 IST Reason:
01.03.2022 from Coimbatore to Delhi and on 02.03.2022 from Delhi to Washington.2
In view of the reason explained, we condone the non-compliance of the conditions imposed by vide order dated 21.01.2022 read with order dated 17.12.2021, requiring the petitioner to travel to USA on or before 31.12.2021 and 15.02.2022, respectively. However, the petitioner must ensure that they travel on the tickets now booked and also within the time period stipulated in the exit permit i.e. 03.03.2022.
Recording the aforesaid, the present application is disposed of.
(BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)