Supreme Court - Daily Orders
Anita Vikas Yadav vs Vikas Suryanath Yadav on 11 December, 2018
Author: Chief Justice
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL/CRIMINAL ORIGINAL JURISDICTION
Transfer Petition (Civil) No. 538/2018
ANITA VIKAS YADAV Petitioner
VERSUS
VIKAS SURYANATH YADAV Respondent
With
T.P. (Crl.) No. 253/2018
O R D E R
On mentioning, the matter is taken on Board. Learned counsel for the petitioner seeks leave of this Court to withdraw the present transfer petitions.
The transfer petitions are dismissed as withdrawn. Pending interlocutory applications, if any, shall stand disposed of.
....................CJI [Ranjan Gogoi] ....................J. [Sanjay Kishan Kaul] ....................J. [K.M. Joseph] New Delhi;
December 11, 2018.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.12.17 16:16:46 IST Reason: ITEM NO.805 COURT NO.1 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 (Civil) No. 538/2018 ANITA VIKAS YADAV Petitioner VERSUS VIKAS SURYANATH YADAV Respondent With T.P. (Crl.) No. 253/2018 (XVI-A) Date : 11-12-2018 This matter was MENTIONED today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner Mr. O.P. Bhadani, AOR (mentioned by) For Respondent Mr. Divyakant Lahoti, AOR Ms. Garima Tiwari, Adv.
Ms. Amrita Grover, Adv.
Mr. Parikshit Ahuja, Adv. Ms. Praveena Bisht, Adv.
UPON hearing the counsel the Court made the following O R D E R On mentioning, the matter is taken on Board.
The transfer petitions are dismissed as withdrawn in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Anand Prakash) Court Master Court Master (signed order is placed on the file)