Supreme Court - Daily Orders
Sonali Tapadia vs Abhinay Tapadia on 6 October, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.1606 COURT NO.11 SECTION XV
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). 2610/2023
SONALI TAPADIA Petitioner(s)
VERSUS
ABHINAY TAPADIA Respondent(s)
(FOR ADMISSION and IA No.201369/2023-STAY APPLICATION and IA
No.201372/2023-EXEMPTION FROM FILING O.T. )
Date : 06-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. K. V. Muthu Kumar, AOR
Ms. Anu B, Adv.
Mr. V Ramasubbu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the petitioner is residing in Nirmal District, Telangana and the husband has filed the divorce petition at Sikar, Rajasthan only to harass her.
Issue notice to the respondent, returnable in six weeks. In the meanwhile, there shall be stay of further proceedings in Family Main Case No. 89 of 2023 titled as “Abhinay Tapadia vs. Sonali Tapadia” pending before the Family Court, Sikar, Rajasthan.
Signature Not Verified (KAPIL TANDON) Digitally signed by Rajni Mukhi Date: 2023.10.07 (RAM SUBHAG SINGH) COURT MASTER (SH) 14:06:49 IST Reason: COURT MASTER (NSH)