Supreme Court - Daily Orders
Abhijeet Nand Kishore Singh vs Vivek Kumari Idar on 4 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.44 COURT NO.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
Transfer Petition(s)(Civil) No(s).1412/2017
ABHIJEET NAND KISHORE SINGH Petitioner(s)
VERSUS
VIVEK KUMARI IDAR Respondent(s)
(FOR ADMISSION and IA No.79321/2017-EX-PARTE STAY)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Mr.Mukul Rohatgi, Sr.Adv.
Mr.Sanjiv Sen, Sr.Adv.
Mr.Debmalya Banerjee, Adv.
Mr.Sidharth Bhatnagar, Adv.
Mr.A.S.Aman, Adv.
Mr.Manish Sharma, Adv.
Mr.Aviral Kapoor, Adv.
Mrs.Manik Karanjawala, Adv.
M/s. Karanjawala & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, further proceeding in Marriage Petition A-545 of 2017 titled as “Viveka Kumari Idar vs. Abhijeet Nand Kishore Singh” pending before the Principal Judge Family Court, Bandra, Mumbai, Maharashtra shall remain stayed.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.09.06 17:56:02 IST Reason: (Ashok Raj Singh) (Shakti Parkash Sharma) Court Master Court Master