Supreme Court - Daily Orders
Komal Kumari vs Arun Kumar Sharma on 19 April, 2024
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ITEM NO.1609 COURT NO.14 SECTION IX
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. 999/2024
KOMAL KUMARI Petitioner(s)
VERSUS
ARUN KUMAR SHARMA Respondent(s)
(FOR ADMISSION and IA No.86380/2024-EX-PARTE STAY )
Date : 19-04-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE
For Petitioner(s) Mr. Zartab Anwar, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Mirza Kayesh Begg, Adv.
Ms. Maitreyee Jagat Joshi, Adv.
Mr. Astik Gupta, Adv.
Ms. Akanksha Tomar, Adv.
Mr. Argha Roy, Adv.
Ms. Ojaswini Gupta, Adv.
Ms. Ruby, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The petitioner prays for transfer of the proceedings namely Matrimonial Petition No. A-517 of 2024, titled as “Arun Kumar Sharma Vs. Komal Kumari”, from the Family Court of Belapur, Mumbai, Maharashtra Signature Not Verified to the Court of Principal Judge, Family Court, Digitally signed by SNEHA DAS Date: 2024.04.20 13:05:07 IST Reason: Dhanbad, Jharkhand, on the ground of hardship being caused to the petitioner.
Issue notice to the respondent, returnable 2 within six weeks.
In the meantime, the further proceedings in Matrimonial Petition No. A-517 of 2024, titled as “Arun Kumar Sharma Vs. Komal Kumari”, pending in the Family Court of Belapur, Mumbai, Maharashtra, shall remain stayed.
(SNEHA DAS) (RAVINDER KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER