Supreme Court - Daily Orders
Pooja Vnay Pradhan vs Vijay Surender Pradhan on 21 July, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.34 COURT NO.11 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). 1124/2017
MRS. POOJA VINAY PRADHAN Petitioner(s)
VERSUS
MR. VINAY SURENDRA PRADHAN Respondent(s)
(IA No.57509/2017-EX-PARTE STAY and IA No.57510/2017-EXEMPTION FROM
FILING O.T.)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Minakshi Vij, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for transfer is made out. The transfer petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
However, in view of the order of this Court dated 09.03.2017 in T.P.(C)No.1912 of 2014 titled 'Krishna Veni Nigam Vs. Harish Nagam' the petitioner is at liberty to avail the remedy of participating in proceedings by video conferencing, if available, and also claim expenditure when petitioner(wife)is required to travel. In case, she wants mediation, the court shall make an endeavour in that direction too.
Signature Not Verified (SAPNA BISHT) Digitally signed by SAPNA BISHT Date: 2017.07.22 (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT 11:57:29 TLT Reason: BRANCH OFFICER