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.