Supreme Court - Daily Orders
Rekha Sharma vs Mohit Sharma on 10 March, 2014
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ITEM NO.20 COURT NO.2 SECTION XVIA
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(s). 337 OF 2014
REKHA SHARMA Petitioner(s)
VERSUS
MOHIT SHARMA Respondent(s)
(With appln(s) for ex-Parte stay)
[FOR PREL. HEARING]
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Sameer Shrivastava, Adv.
Mr. Kunal Verma,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice returnable in ten weeks.
Dasti, in addition to the ordinary process, is permitted. In the meanwhile, further proceedings in H.M.A. No. 0037916 of 2013, titled "Mohit Sharma vs. Rekha Sharma, pending in the court of Civil Judge (Jr. Division), Ludhiana, Punjab shall remain stayed.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |