Supreme Court - Daily Orders
Yara Venkata Sri Lakshmi Aparna vs Yara Vijaya Simha Naidu on 19 June, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.7 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). 1397/2024
YARA VENKATA SRI LAKSHMI APARNA Petitioner(s)
VERSUS
YARA VIJAYA SIMHA NAIDU Respondent(s)
(FOR ADMISSION and IA No.117378/2024-STAY APPLICATION and IA
No.117379/2024-EXEMPTION FROM FILING O.T.
Date : 19-06-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE S.V.N. BHATTI
(VACATION BENCH)
For Petitioner(s)
Mr. Upendra Pratap Singh, AOR
Mr. Shailja Nanda Mishra, Adv.
Mr. Ravi Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice.
2. In the meantime, there shall stay of the proceedings in CM No. 281/2023 titled as “Yara Vijaya Simha Naidu Vs. Yara Venkata Sri Lakshmi Aparna” pending in the Court of the Judge, Family Court No.2, Bharatpur, Rajasthan.
Signature Not Verified Digitally signed by Deepak Singh Date: 2024.06.19 15:01:49 IST Reason: (DEEPAK SINGH) (SAROJ KUMARI GAUR)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR