Supreme Court - Daily Orders
Jaikant Kumaran vs Manika Jaikant Kumaran on 12 May, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
1
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CRIMINAL) NO.96/2014
JAIKANT KUMARAN Petitioner(s)
VERSUS
MANIKA JAIKANT KUMARAN & ORS. Respondent(s)
WITH
T.P.(Crl.) No. 339/2014 (XVI-A)
O R D E R
Learned counsel for parties submit that both the matters have become infructuous and may accordingly be disposed of.
Ordered accordingly.
………………………………………………………...J. [SANJAY KISHAN KAUL] ………………………………………………………...J. [AHSANUDDIN AMANULLAH] NEW DELHI;
MAY 12, 2023.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2023.05.15 17:11:51 IST Reason: 2 ITEM NO.1 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)(Criminal) No(s). 96/2014 JAIKANT KUMARAN Petitioner(s) VERSUS MANIKA JAIKANT KUMARAN & ORS. Respondent(s)
([FOR APPROPRIATE ORDERS AND DIRECTIONS] FOR PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION ON IA 6571/2015 and IA No.6786/2018-DISMISSING THE CASE AS INFRUCTUOUS IA No. 6571/2015 - PASSING APPROPRIATE ORDER OR DECREE UNDER ARTICLE 142 OF THE CONSTITUTION IA No. 5316/2014 - STAY APPLICATION WITH T.P.(Crl.) No. 339/2014 (XVI-A) IA No. 18490/2014 - EX-PARTE STAY Date : 12-05-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Abhimanyu Verma, Adv.
Ms. Hetu Arora Sethi, AOR For Respondent(s) Mr. Sanjeev Agarwal, AOR Mr. Ekansh Agarwal, Adv.
UPON hearing the counsel the Court made the following O R D E R The Transfer Petitions are disposed of in terms of the signed order.
Pending applications stand disposed of. (ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]