Supreme Court - Daily Orders
Ambica Aggrawal vs Anil Kumar Aggrawal on 4 December, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
1
ITEM NO.1609 COURT NO.7 SECTION IV-C
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). 3156/2023
AMBICA AGGRAWAL Petitioner(s)
VERSUS
ANIL KUMAR AGGRAWAL Respondent(s)
(FOR ADMISSION and IA No.245427/2023-EX-PARTE STAY and IA
No.245428/2023-EXEMPTION FROM FILING O.T. )
Date : 04-12-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Prem Prakash, AOR
Ms. Aishvarya, Adv.
Ms. Deepali Nanda, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The present petition has been filed by the petitioner-wife seeking transfer of petition filed by the respondent – husband being C.S. No.801/2021 titled as “Anil Kumar Aggrawal vs. Ambica Aggrawal” pending before the Principal Judge, Family Court, District Durg, Chhattisgarh to the Family Court Allahabad at Uttar Pradesh.
Signature Not Verified
Learned counsel appearing for the petitioner states that the Digitally signed by Jayant Kumar Arora Date: 2023.12.07 petitioner is residing with her aged parents; has a minor child 16:55:24 IST Reason:
and is not in a position to travel long distance for pursuing the 2 matter at Chhattisgarh in connection with the proceedings initiated by her husband.
Hence, issue notice, returnable in four weeks. In the meantime, there shall be a stay of further proceedings in C.S. No.801/2021 titled as “Anil Kumar Aggrawal vs. Ambica Aggrawal”, pending before the Principal Judge, Family Court, District Durg, Chhattisgarh, [DEEPAK JOSHI] [RAVINDER KUMAR] COURT MASTER COURT MASTER (NSH)