Supreme Court - Daily Orders
Rupa Kumari vs Ravi Ranjan on 27 August, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
ITEM NO.4 Court 6 (Video Conferencing) 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(s)(Civil) No(s). 897/2020
RUPA KUMARI Petitioner(s)
VERSUS
RAVI RANJAN Respondent(s)
(FOR ADMISSION and IA No.78303/2020-EX-PARTE STAY and IA
No.78298/2020-EXEMPTION FROM FILING O.T.)
Date : 27-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Aabhas Kshetarpal, Adv.
Mr. Arjun SB, Adv.
Mr. Siddhartha Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner (Wife) seeks transfer of the Divorce case filed by the respondent (Husband), pending in the court at 24 Parganas, Kolkata to Jabalpur.
Mr. Aabhas Kshetarpal, learned counsel for the petitioner submits that the petitioner is residing with her married sister at Jabalpur. She has filed a case for Restitution of Marital Rights under Section 22 of the Special Marriage Act, 1954 and the proceedings Signature Not Verified are pending in the Jabalpur Court. She has also Digitally signed by DEEPAK SINGH Date: 2020.08.27 applied for Maintenance from the respondent. 17:49:15 IST Reason:
The respondent is an Engineer who was holding a high paying job but now, he has started his own start-up and is projected to 2 be earning well. Whereas the petitioner is dependent and is not getting any Maintenance support from the husband. In view of above, let the notice returnable in four weeks be issued.
In the meantime, there shall be stay of further proceedings in Registration No. 1683/2019 (CNR No. WBNP01-006502-2019) titled as “Ravi Ranjan vs. Rupa Kumari”, pending in the Court of Additional District Judge, North 24 Parganas at Barasat at Kolkata.
(JATINDER KAUR) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER