Supreme Court - Daily Orders
Kamla Rani @ Brahmi vs Ram Asra on 15 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.21 COURT NO.12 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). 282/2019
KAMLA RANI @ BRAHMI Petitioner(s)
VERSUS
RAM ASRA Respondent(s)
(FOR ADMISSION and IA No.25246/2019-STAY APPLICATION )
Date : 15-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Mr. Karan Kapoor, Adv.
Mr. Chirag Aghi, Adv.
Mr. Manik Kapoor, Adv.
Mr. Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, further proceedings in Petition No. 2283 of 2017 titled as “Ram Asra (Ex.Naik) vs. Kamla Rani @ Brahmi” pending before the Family Court, Dwarka, Delhi shall remain stayed.
(MANISH SETHI) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MANISH SETHI
Date: 2019.02.18
17:58:23 IST
Reason: