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Supreme Court - Daily Orders

Mrs. Smita Batra, vs Shri. Jitendra Batra on 28 August, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

                                         IN THE SUPREME COURT OF INDIA

                                          CIVIL ORIGINAL JURISDICTION

                                  TRANSFER PETITION (CIVIL) NO.1897 of 2014

     MRS. SMITA BATRA,                                                          Petitioner(s)

                                                          VERSUS

     SHRI. JITENDRA BATRA                                                       Respondent(s)


                                                    O R D E R

In view of the order of this Court dated 9th March, 2017 in T.P.(C)No.1912 of 2014, titled “Krishna Veni Nagam vs. Harish Nagam”, no order of transfer is called for. However, the petitioner will be at liberty to avail the remedies in terms of the said order including the facility of participating in proceedings by video conferencing.

It will be open to the parties to have mediation by video conferencing if such facility is available.

The transfer petition is disposed of in above terms. Pending application(s), if any, shall also stand disposed of.

..........................J. (ADARSH KUMAR GOEL) Signature Not Verified ..........................J. Digitally signed by (UDAY UMESH LALIT) MAHABIR SINGH Date: 2017.08.29 17:15:35 IST New Delhi, Reason: August 28, 2017.

ITEM NO.2                 COURT NO.11                   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).    1897/2014

MRS. SMITA BATRA,                                        Petitioner(s)

                                  VERSUS

SHRI. JITENDRA BATRA                                     Respondent(s)


Date : 28-08-2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Ms. Manjunath Meled,Adv.
Mr. Anuj Saini,Adv.
Ms. Vijayalaxmi U.,Adv.
Mr. Anil Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the transfer petition is disposed of.



(MAHABIR SINGH)                          (PARVEEN KUMARI PASRICHA)
 COURT MASTER                                  COURT MASTER
(Signed order is placed on the file)