Supreme Court - Daily Orders
Emily Chakraborty vs Arup Kumar Mandal on 28 August, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1602 COURT NO.6 SECTION II-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)(Criminal) No(s). 544/2023
EMILY CHAKRABORTY Petitioner(s)
VERSUS
ARUP KUMAR MANDAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.154720/2023-EX-PARTE STAY and IA
No.154721/2023-EXEMPTION FROM FILING O.T. )
Date : 28-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Wajahat Ansari Adv.
Mr. Abdul Qadir Abbasi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner seeks transfer of petition filed by the respondent herein being Complaint Case No.2656 of 2018 titled as “Arup Kumar Mandal Vs. Tapas Ghoshal and Ors.” pending before the Court of Chief Judicial Magistrate, Dhanbad, Jharkhand to equal and Competent Court of Chief Judicial Magistrate, Serampore, District- Hooghly, West Bengal.
Learned counsel appearing for the petitioner states that the petitioner is residing with her widow mother and minor son; she has Signature Not Verified no source of income; she is not in a position to travel long Digitally signed by NEETA SAPRA Date: 2023.08.31 18:03:23 IST Reason: distance for pursuing the matter before the Court of Chief Judicial 1 Magistrate, Dhanbad, Jharkhand, in connection with the proceedings initiated by her husband.
Hence, issue notice, returnable on 03.10.2023. In the meantime, there shall be stay of further proceedings in Complaint Case No.2656 of 2018 titled “Arup Kumar Mandal Vs. Tapas Ghosal and Ors.” pending before the Court of Chief Judicial Magistrate, Dhanbad, Jharkhand.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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