Supreme Court - Daily Orders
Jaya Anil Kumar Jain vs Anil Kumar Virchand Jain on 7 February, 2018
Bench: Arun Mishra, Amitava Roy
ITEM NO.2 COURT NO.10 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 (Civil) No(s).164/2018
SMT. JAYA ANIL KUMAR JAIN Petitioner(s)
VERSUS
ANIL KUMAR VIRCHAND JAIN Respondent(s)
(With appln.(s) for stay and exemption from filing O.T.)
Date : 07-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. S.K. Bhattacharya,AOR
Mr. L.K. Paonam,Adv.
Mr. Niraj Bobby Paonam,Adv.
Ms. Tomthinnganbi Koijam,Adv.
Mr. Himanshu Gambhir,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case for transfer is made out. The transfer petition is accordingly dismissed. Pending applications stand disposed of.
However, it is open to the petitioner-wife to claim expenses for the attending dates, as when she is required to travel from Ujjain (M.P.) to Vasai (Maharashtra). She can also avail the remedy of participating in the proceedings by video conferencing, if available, as and when directed by the concerned Court on certain dates. The Court to try for settlement by way of mediation.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.02.08 15:04:15 IST Reason: (Sarita Purohit) (Jagdish Chander)
Court master Branch Officer