Supreme CourtSingle Bench

Swati Chaudhary vs Nitesh Kumar

Supreme Court Of India · Decided on 4 October 2021 · Citation: (2021) 10 SC CK 0081

HON’BLE JUDGES
S. Ravindra Bhat, J
RESULT
Disposed Of
CASE NUMBER
Transfer Petition (Civil) No. 1689 Of 2017, Special Leave Petition (Crl.) No.8158 Of 2018
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Judgment

4 paragraphs · 65 words

Learned counsel for the parties submit that the parties have resolved their inter se disputes and the proceedings have been withdrawn pursuant to the said settlement.

Learned counsel for the petitioner submits that she has instructions to withdraw the Transfer Petition as well as the Special Leave Petition.

Statement recorded.

The Transfer Petition as well as the Special Leave Petition are, accordingly, dismissed as withdrawn.