Supreme Court - Daily Orders
Aparna vs Akash Sharma on 14 September, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
ITEM NO.2 Court 8 (Video Conferencing) 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
Transfer Petition(s)(Civil) No(s). 947/2020
APARNA Petitioner(s)
VERSUS
AKASH SHARMA Respondent(s)
(FOR ADMISSION and IA No.85468/2020-STAY APPLICATION and IA
No.85469/2020-EXEMPTION FROM FILING O.T.)
Date : 14-09-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Narender Singh Yadav, Adv.
Mr. Mukesh Kumar Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner (wife) seeks transfer of the divorce case filed by the respondent (husband) from the court at Rudrapur, Uttarakhand, to a competent court at Ghaziabad, Uttar Pradesh.
Mr. Narender Singh Yadav, learned counsel, submits that the petitioner had filed a Maintenance case at Ghaziabad. The respondent filed a case for Restitution of Conjugal Rights (Case No. 62 of 2019), but the same was withdrawn. Thereafter, he filed the Divorce petition in December, 2019 in the court at Rudrapur.
The petitioner is said to be dependent on her parents. On the other hand, the respondent is projected to be an Engineer, MBA and Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2020.09.14 is working at Gurgaon on a handsome salary.
18:38:18 IST Reason: Accordingly, it is
submitted by Mr. Narender Singh Yadav, learned counsel, that the respondent can easily attend the proceedings at nearby Ghaziabad. 2 In view of above, issue notice, returnable in four weeks. In the meantime, there shall be stay of further proceedings in Family Case No. 398 of 2019 titled as “Akash Sharma Vs. Aparna”, pending in the Family Court at Rudrapur, Udham Singh Nagar, Uttarakhand.
(JAYANT KUMAR ARORA) (BEENA JOLLY) COURT MASTER COURT MASTER