Supreme Court - Daily Orders
Sakshi Jaideep Chopra vs Jaideep Indrajeet Chopra on 9 February, 2022
Author: Vineet Saran
Bench: Vineet Saran
ITEM NO.1 Court 9 (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). 235/2022
SAKSHI JAIDEEP CHOPRA Petitioner(s)
VERSUS
JAIDEEP INDRAJEET CHOPRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.17434/2022-EX-PARTE STAY )
Date : 09-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Mithilesh Kumar Singh, AOR
Ms. Manju Singh, Adv.
Mr. Tarun Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the petitioner would be ready for amicable settlement through mediation.
Issue notice, returnable in six weeks.
In the meantime, further proceedings in Petition No. 6129 of 2021 titled as "Jaideep Indrajeet Chopra v. Sakshi Jaideep Chopra"
pending before the Family Court, Bandra, Mumbai shall remain stayed.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR)
(COURT MASTER (SH)
Signature Not Verified
(BRANCH OFFICER) AR-CUM-PS
Digitally signed by
Rajni Mukhi
Date: 2022.02.09
15:35:09 IST
Reason: