Supreme Court - Daily Orders
Gazal Sharan vs Vikram Kakkar on 17 April, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.1613 COURT NO.15 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 (CRIMINAL) Diary No(s). 1702/2023
GAZAL SHARAN PETITIONER(S)
VERSUS
VIKRAM KAKKAR & ORS. RESPONDENT(S)
(FOR ADMISSION and IA No.67463/2023-EXEMPTION FROM FILING O.T. and
IA No.67461/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
WITH
Diary No(s). 1701/2023 (XVI-A)
(FOR ADMISSION and IA No.51130/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 17-04-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Sahil Tagotra, AOR
Mr. Anshuman Gupta, Adv.
Mr. Sonal Kumar Singh, Adv.
Ms. Abhivyakti Banerjee, Adv.
Ms. Sakshi Garg, Adv.
Mr. Anish Jaipuriar, Adv.
Mr. Anmol Adhrit, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The petitioner-wife herself initiated proceedings under the Signature Not Verified Domestic Violence Act as well as maintenance under Section 125 of Digitally signed by POOJA SHARMA Date: 2023.04.20 17:22:32 IST Reason: the Code of Criminal Procedure in the courts at Karkardooma 1 District Courts, Delhi and Family Court, Gautam Budh Nagar, Noida, U.P., respectively, as at the relevant time she was living in Delhi. But now she has shifted to her parents home in Ranchi, Jharkhand, and as such wants that the said proceedings be transferred to Jharkhand.
Issue notice, returnable in six weeks.
(POOJA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) BRANCH OFFICER
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