Supreme Court - Daily Orders
Bhanupriya Akash Parwani vs Akash Ghanshyam Parwani on 1 May, 2023
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.1608 COURT NO.13 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) No.1052/2023
BHANUPRIYA AKASH PARWANI Petitioner(s)
VERSUS
AKASH GHANSHYAM PARWANI Respondent(s)
(FOR ADMISSION and IA No.82156/2023-STAY APPLICATION and IA
No.82154/2023-EXEMPTION FROM FILING O.T.)
Date : 01-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Akshay Sapre, Adv.
Mr. Abhijeet Swaroop, Adv.
Mr. Vinam Gupta, AOR
Ms. Aneesha Rastogi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner-wife by presenting this transfer petition has sought for transfer of Matrimonial Case bearing Petition No.A/36- 2022 instituted by respondent-husband under Section 13(1)(ia)(ib) of the Hindu Marriage Act, 1955, titled as “Akash Ghanshyam Parwani vs. Smt. Bhanupriya Akash Parwani”, pending on the file of the Family Court Judge, Amravati, Maharashtra to a court of competent jurisdiction at Balaghat, Madhya Pradesh, on the grounds urged therein.
Signature Not Verified
Issue notice, returnable two weeks after summer vacation. Digitally signed by Neetu Khajuria Date: 2023.05.03 17:02:15 IST Reason: Till disposal of this transfer petition, further proceedings in Matrimonial Case bearing Petition No.A/36-2022, titled as “Akash 1 Ghanshyam Parwani vs. Smt. Bhanupriya Akash Parwani”, shall remain stayed.
(KRITIKA TIWARI) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
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