Supreme Court - Daily Orders
Anu Walia Bhalla vs Paramjit Kaur . on 19 February, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.50 COURT NO.2 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). 721/2017
ANU WALIA BHALLA Petitioner(s)
VERSUS
PARAMJIT KAUR & ORS. Respondent(s)
(FOR STAY APPLICATION ON IA 1/2017)
Date : 19-02-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Ujjal Banerjee, AOR
For Respondent(s) Mr. Kaushik Laik, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents states that he has instructions to withdraw the Guardian Petition No. 37/2016 titled “Mrs. Paramjit Kaur & Anr. Vs. Mrs. Anu Walia Bhalla & Ors.” pending in the Court of Additional Civil Judge(Sr. Division) cum Judicial Magistrate First Class, Mohali District Courts, in respect of which the transfer petition has been filed.
The aforesaid statement is taken on record.
Guardian Petition No. 37/2016 pending in the Court of Additional Civil Judge(Sr. Division) cum Judicial Magistrate First Class, Mohali District Courts is accordingly dismissed as withdrawn.
The transfer petition has thus become infructuous accordingly. It is accordingly dismissed as having become infructuous in terms of the signed order.
Signature Not Verified (DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master Digitally signed by MADHU BALA Date: 2018.02.20 16:45:34 IST
(Signed order is placed on the file) Reason: Card is being used by Mr. Deepak Mansukhani IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 721 OF 2017 ANU WALIA BHALLA Petitioner(s) VERSUS PARAMJIT KAUR & ORS. Respondent(s) O R D E R Learned counsel for the respondents states that he has instructions to withdraw the Guardian Petition No. 37/2016 titled “Mrs. Paramjit Kaur & Anr. Vs. Mrs. Anu Walia Bhalla & Ors.” pending in the Court of Additional Civil Judge(Sr. Division) cum Judicial Magistrate First Class, Mohali District Courts, in respect of which the transfer petition has been filed.
The aforesaid statement is taken on record. Guardian Petition No. 37/2016 pending in the Court of Additional Civil Judge(Sr. Division) cum Judicial Magistrate First Class, Mohali District Courts is accordingly dismissed as withdrawn.
The transfer petition has thus become infructuous accordingly. It is accordingly dismissed as having become infructuous.
.........................J. [J. CHELAMESWAR] …........................J. [SANJAY KISHAN KAUL] NEW DELHI February 19, 2018