Supreme Court - Daily Orders
Rakhi Mamgain vs Ajay Kumar Mamgain on 17 October, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 915 OF 2021
RAKHI MAMGAIN ..... PETITIONER (S)
VERSUS
AJAY KUMAR MAMGAIN ..... RESPONDENT (S)
O R D E R
We are not inclined to accept the prayer made in the transfer petition and hence, the same is dismissed.
Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (J.K. MAHESHWARI) NEW DELHI;
OCTOBER 17, 2022.
bp
Signature Not Verified
Digitally signed by
BABITA PANDEY
Date: 2022.10.22
12:52:51 IST
Reason:
ITEM NO.48 COURT NO.9 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). 915/2021 RAKHI MAMGAIN Petitioner(s) VERSUS AJAY KUMAR MAMGAIN Respondent(s) (FOR ADMISSION and IA No.56709/2021-STAY APPLICATION ) Date : 17-10-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Mr. Md. Shahid Anwar, AOR Mr. Syed Rehan, Adv.
Mr. Mohit Kaushik, Adv.
For Respondent(s) Ms. S. Janani, AOR UPON hearing the counsel, the Court made the following O R D E R The transfer petition is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Singed order is placed on the file)