Full Judgment Text
REVISED
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No.2792/2019
SADHIKA & ORS. Petitioner(s)
VERSUS
NEERAJ SHRIVASTAV & ANR. Respondent(s)
ORDER
Learned counsel for the petitioner-wife and the
respondent-husband who appears in person and has been
identified by the learned counsel for the petitioner, state
in unison that during the pendency of the present petition,
the parties have resolved their inter se disputes and have
reunited. Now, the petitioner-wife and the respondent-
husband are residing together at Jabalpur, Madhya Pradesh.
In view of the above development, learned counsel for the
petitioner stated that he does not wish to press the
present transfer petition. He further states that his
client has withdrawn the divorce petition and the
maintenance petition filed against the respondent-husband
before the competent Court at Amritsar.
The respondent is directed to take necessary steps to
withdraw the writ petition filed by him before the High
Court of Madhya Pradesh at Jabalpur seeking visitation
rights in respect of the son of the parties within one
Signature Not Verified
Digitally signed by
SUNIL KUMAR
Date: 2021.10.09
11:18:54 IST
Reason:
week.
The present Transfer Petition is, accordingly, disposed
of as withdrawn.
th
Interim order dated 5 December, 2019 stands vacated.
…………………….……….J
(HIMA KOHLI)
New Delhi
Date: 24.09.2021.