Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONMT.PET.(C) No. 721/2021 in T.P.(C) No.2057/2019
SUDHIR KUMAR SINGH Petitioner
VERSUS
JAISHRI @ JAISHREE @ SMT.JAISHRI Respondent
O R D E R
Learned counsel for the petitioner seeks permission to
withdraw the Contempt Petition with liberty to raise all points and
issues in divorce petition which the petitioner is likely to file
as the respondent has failed to abide by the agreed terms and
conditions.
Learned Counsel for the respondent has however submitted that
there are good grounds and reasons why the respondent does not want
to reside and co-habit with the petitioner.
Recording the aforesaid submissions, and without making any
comments in favour of the petitioner or the respondent, the
Contempt Petition is dismissed as withdrawn leaving it open to the
petitioner to file a fresh divorce petition.
Signature Not Verified
.................................J.
[SANJIV KHANNA]
Digitally signed by
Indu Marwah
Date: 2021.12.11
15:55:59 IST
Reason:
NEW DELHI;
DECEMBER 09, 2021