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Alankar Raghubir Chandra vs Avantika Alankar Chandra on 12 April, 2021

Author: Surya Kant

Bench: Surya Kant

     ITEM NO.2                      Court 14 (Video Conferencing)                   SECTION XVI­A

                                    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.607/2021

     ALANKAR RAGHUBIR CHANDRA                                                    Petitioner(s)

                                                       VERSUS

     AVANTIKA ALANKAR CHANDRA                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.40530/2021­EX­PARTE STAY and IA
     No.40531/2021­EXEMPTION FROM FILING O.T.)

     Date : 12­04­2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT


     For Petitioner(s)
                                          Mr. Prashant Kr. Mittal, Adv.
                                          Dr. Vinod Kumar Tewari, AOR
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Court is conveyed through Video Conferencing.

Having heard learned counsel appearing for the petitioner (husband) and carefully perusing the materials available on record, no case is made out to transfer the case.

The Transfer Petition is accordingly dismissed. Consequent upon dismissal of the Transfer Petition, pending applications filed in the matter also stand disposed of.

       (VISHAL ANAND)                                                        (RAJ RANI NEGI)
     ASTT. REGISTRAR­cum­PS
Signature Not Verified                                                        DY. REGISTRAR
Digitally signed by
Vishal Anand
Date: 2021.04.12
18:32:55 IST
Reason: