Supreme Court - Daily Orders
Devyani Kamal Pratap vs Kamal Pratap on 8 February, 2023
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.1608 COURT NO.6 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 (CIVIL) Diary No(s). 41451/2022
DEVYANI KAMAL PRATAP Petitioner(s)
VERSUS
KAMAL PRATAP Respondent(s)
(FOR ADMISSION and IA No.25596/2023-EX-PARTE STAY and IA
No.25597/2023-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)
Date : 08-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Anand Srivastava, Adv.
Mr. Aashish Srivastava, Adv.
Mr. Samjyor Lepcha, Adv.
Ms. Shweta Singh Parihar, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Application (I.A.No.25597/2023) seeking condonation of delay in refiling/curing the defects is allowed.
Diary No. 41451/2022 & IA No.25596/2023 Issue notice.
Until further orders, there shall be ad interim stay of further proceedings in P.A. No.628/2021, titled “Kamal Pratap vs. Devyani Kamal Pratap”, pending before the Family Court at Latehar, Jharkhand. Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.02.09 17:11:44 IST Reason:
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER