Supreme Court - Daily Orders
Chetna Kapoor vs Dheeraj Kapoor on 14 July, 2014
v IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 279 OF 2014
DR. CHETNA KAPOOR ...PETITIONER(s)
VERSUS
DR. DHEERAJ KAPOOR ...RESPONDENT(s)
O R D E R
Mr. Tabrez Ahmed, learned counsel for the
respondent submits that the respondent intends to
withdraw matrimonial case being HMA No. RA-12 of
2013, titled "Dr. Dheeraj Kapoor vs. Dr. Chetna
Kapoor", pending in the court of District Judge,
Chandigarh of which transfer is sought.
Having regard to the above, Transfer Petition
has become infructuous and it is dismissed as such.
.........................CJI.
(R.M. LODHA)
...........................J.
(CHANDRAMAULI KR. PRASAD)
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.07.16
19:44:41 IST
Reason: ..........................J.
NEW DELHI; (ROHINTON FALI NARIMAN)
JULY 14, 2014.
ITEM NO.57 COURT NO.1 SECTION XVIA
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). 279/2014
DR. CHETNA KAPOOR Petitioner(s)
VERSUS
DR. DHEERAJ KAPOOR Respondent(s)
(with appln. (s) for ex-parte stay and office report)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. M.C. Roshan, Adv. for
Dr. Kailash Chand ,Adv.
For Respondent(s) Mr. Tabrez Ahmed, Adv.
Mr. Sudheer, Adv.
Mr. S. Mehdi Imam, Adv.
UPON hearing counsel the Court made the following
O R D E R
Transfer Petition is dismissed as infructuous in terms of signed order.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]