Full Judgment Text
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REPORTABLE
ITEM NO.22 COURT NO.13 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 461/2022 in C.A. No. 4987/2022
ROHITH THAMMANA GOWDA Petitioner(s)
VERSUS
RAJINI NALINI RAMESH Respondent(s)
WITH
MA 1368/2022 in C.A. No. 4987/2022 (IV-A)
(FOR ADMISSION and IA No.113871/2022-CLARIFICATION/DIRECTION)
MA 1369/2022 in C.A. No. 4987/2022 (IV-A)
(FOR ADMISSION and IA No.113879/2022-CLARIFICATION/DIRECTION)
Date : 14-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For parties:
Mr. R. Basant, Sr. Adv.
Mr. Siddhant Buxy, AOR
Mr. Manu Krishnan, Adv.
Mr. Krishna Sumanth, Adv.
Ms. Meenakshi Arora, Sr. Adv.
Mr. Vivek Jain, AOR
Ms. Suchitra Kambhat, Adv.
Mr. Abhinav Jain, Adv.
Mr. Prabhajit Johar, Adv.
Mr. Panveer Talwar, Adv.
Mr. S. S. Jauhar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.09.15
16:10:17 IST
Reason:
In addition to the directions issued in paragraph 18(i)
to (iv) of the judgment dated 29.07.2022, the following
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direction shall be read as direction No. 18 (v) of the said
judgment:
"The petitioner-husband shall not take any coercive
steps against the respondent-wife in any of the
proceedings pending in the Superior Court of Washington,
County of King, United States of America."
The parties shall file a joint application before the
Superior Court of Washington, County of King, United States of
America duly signed by their respective counsel for mirroring
the judgment dated 29.07.2022.
List this matter after 10 days to enable the parties
place on record the mirror order.
(DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)