Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Richa Vinit Sharma vs Vinit Omprakash Sharma on 8 May, 2023

Author: Pankaj Mithal

Bench: Pankaj Mithal

     ITEM NO.1615                              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(Civil)                 No.   1156/2023

     RICHA VINIT SHARMA                                                   Petitioner(s)

                                                     VERSUS

     VINIT OMPRAKASH SHARMA                                               Respondent(s)

     (FOR   ADMISSION  and   IA   No.89804/2023-EX-PARTE                    STAY   and    IA
     No.89805/2023-EXEMPTION FROM FILING O.T.)

     Date : 08-05-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PANKAJ MITHAL


     For Petitioner(s)                 Ms. Rashi Bansal, AOR

     For Respondent(s)


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

Issue notice returnable within six weeks.

In the meanwhile, there shall be stay of further proceedings in HMP No. 272 of 2023 titled as “Vinit Omprakash Sharma vs Richa Vinit Sharma”, pending before the Court of Principal Judge, Family Court, Ahmedabad, Gujarat, provided that petitioner shall file her written statement within one month, if not filed earlier.

           (MAMTA)                                                       (RAVINDER KUMAR)
     SENIOR PERSONAL ASSISTANT                                          COURT MASTER (NSH)
Signature Not Verified

Digitally signed by
Neetu Khajuria
Date: 2023.05.10
16:40:44 IST
Reason: