VANDANA KUMAR vs. MANISH KUMAR

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 364 of 2005 PETITIONER: VANDANA KUMAR RESPONDENT: MANISH KUMAR DATE OF JUDGMENT: 15/01/2008 BENCH: S.B. SINHA & V.S. SIRPURKAR JUDGMENT: JUDGMENT O R D E R It is accepted at the Bar that the petitioner has started living in Delhi. In that v iew of the matter, we are of the opinion that that part of the order whereby and whereunder the respondent-applicant was directed to pay and bear the costs of travelling and stay of the petitioner, quantified at Rs. 2,000/- per day for her appearance before the Court concerned, need not continue. With the aforementioned direction this application is dismissed.