Supreme Court - Daily Orders
Rimpy Jagjit Singh Saini vs Jagjit Singh on 16 June, 2020
Author: A.S. Bopanna
Bench: A.S. Bopanna
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1273/2019
RIMPY JAGJIT SINGH SAINI Petitioner(s)
VERSUS
JAGJIT SINGH Respondent(s)
O R D E R
Learned counsel for the respondent submits that he does not choose to prosecute the petition under Section 9, Hindu Marriage Act, the transfer of which is sought in this petition since the parties are stated to have settled the matter.
If that be the position, the prayer made in this petition does not survive for consideration.
The respondent shall, in that view, withdraw the petition filed under Section 9, Hindu Marriage Act within a period of six weeks from today.
It is made clear that if the petition is not withdrawn, the petitioner herein would have the liberty of seeking restoration of this petition.
The Transfer Petition stands disposed of in the above terms. Pending application(s) stand(s) disposed of. Signature Not Verified
………………………………...J. Digitally signed by GEETA AHUJA Date: 2020.06.19 [A.S. BOPANNA] NEW DELHI;
14:46:05 IST Reason:
JUNE 16, 2020.
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ITEM NO.6 Virtual Court 7 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). 1273/2019
RIMPY JAGJIT SINGH SAINI Petitioner(s)
VERSUS
JAGJIT SINGH Respondent(s)
(FOR ADMISSION and IA No.99436/2019-EX-PARTE STAY) Date : 16-06-2020 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick, AOR For Respondent(s) Mr. Ahentam Henry, Adv Mr. Vivek Kumar, Adv Mr. Kumar Mihir, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is disposed of in terms of the signed order.
Pending application(s) stand(s) disposed of.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [SIGNED ORDER IS PLACED ON THE FILE]