Supreme Court - Daily Orders
Ruchi Agarwal vs Rahul Gupta on 6 October, 2023
ITEM NO.1611 COURT NO.10 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). 2380/2023
RUCHI AGARWAL Petitioner(s)
VERSUS
RAHUL GUPTA Respondent(s)
(FOR ADMISSION and IA No.186284/2023-STAY APPLICATION and IA
No.186285/2023-EXEMPTION FROM FILING O.T.)
Date : 06-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Ms. Celeste Agarwal, Adv.
Mr. Mohan Babu Agarwal, Adv.
Ms. Akansha Agarwal, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that at the instance of the petitioner there are three cases pending in the courts at Agra (State of Uttar Pradesh) and therefore it would be appropriate that the subject divorce proceedings instituted by the first respondent at Gwalior be transferred to Agra.
Let notice be issued to the respondent returnable within six weeks.
In the meantime, further proceedings in HMA Case No. 1236A/2021 pending before the Court of Principal Judge Family Court Signature Not Verified at Gwalior (M.P.), shall remain stayed.
Digitally signed byPOOJA SHARMA Date: 2023.10.11 13:18:38 IST Reason:
(SNEHA) (VEENA RANI NAGPAL)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)