Supreme Court - Daily Orders
Priti Dixit vs Abhishek Dubey on 25 November, 2019
ITEM NO.96 REGISTRAR COURT. 1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Transfer Petition(s)(Civil) No(s). 2486/2019
PRITI DIXIT Petitioner(s)
VERSUS
ABHISHEK DUBEY Respondent(s)
(IA No.157372/2019-STAY APPLICATION
IA No. 157372/2019 - STAY APPLICATION)
Date : 25-11-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr. Rohini Prasad Diwan, Adv.
Mr. Hardeep Mishra, Adv.
Mr. Shiv Ram Pandey, Adv.
Mr. C.M. Patel, Adv.
Dr. Arun Kumar Jha, Adv.
Mr. Anjani Kumar Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Spare copy has not been filed.
Ld. Counsel for the petitioner seeks one week’s time to file spare copy.
The Hon’ble Court vide order dated 18.10.2019 was pleased to pass the following order -
“Issue notice.
In the meanwhile, there shall be a stay of further proceedings in Matrimonial Case No.83 of 2019 titled “Abhishek Dubey Vs. Smt. Priti Dixit” pending before the Family Court, Kota, Rajasthan.” Chapter XIV Clause 2(a) of Handbook on Practice and Procedure, 2017 provides that as soon as notice is directed to be Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.11.30 issued, the petitioner shall furnish as many copies of petitions 13:53:29 IST Reason:
as may be necessary for record and for service on respondents within seven days from the date of order. As could be seen, the Item No.96 -2- date of order is 18th October, 2019. However, spare copy is not filed in seven days from the date of order. Its been more than a month that spare copy is not filed.
The lapse on the part of the petitioner is more serious in view of the fact that the petitioner has obtained stay to the proceedings before the Trial Court. The matter, therefore, be placed before the Hon’ble Judge in Chamber for orders.
ANIL LAXMAN PANSARE Registrar