Supreme Court - Daily Orders
Abha Multani @ Abha Chhabra vs Gaurav Chhabra on 18 August, 2015
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.8 COURT NO.4 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2015 in Transfer Petition(s)(Civil) No.1984/2013
ABHA MULTANI @ ABHA CHHABRA Petitioner(s)
VERSUS
GAURAV CHHABRA Respondent(s)
(for withdrawal and office report)
Date : 18/08/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is dismissed as withdrawn in terms of the Signed Order.
(Rajni Mukhi) (Rajinder Kaur)
Sr. P.A. Court Master
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.08.20 15:58:08 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURIDICTION I.A. NO. 3 OF 2014 IN TRANSFER PETITION (C) NO. 1984 OF 2013 ABHA MULTANI @ ABHA CHHABRA PETITIONER VERSUS GAURAV CHHABRA RESPONDENT O R D E R I.A. No.3- application for permission to withdraw the transfer Petition has been filed.
Permission is granted. I.A. No.3 is allowed. Accordingly, the transfer petition is dismissed as withdrawn.
................J. [N.V. RAMANA] NEW DELHI;
18th AUGUST, 2015