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 1, Cited by 0]

Supreme Court - Daily Orders

S Saipoornima vs B Murali on 19 August, 2014

¦      ITEM NO.7                               COURT NO.11                           SECTION XVIA

                                   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.     1051/2014

      S SAIPOORNIMA                                                                  Petitioner(s)

                                                          VERSUS

      B MURALI                                                                       Respondent(s)

      (WITH APPLN. (S) FOR STAY)

      Date : 19/08/2014 This petition was called on for hearing today.

      CORAM :
                               HON’BLE MR. JUSTICE RANJAN GOGOI
                               HON’BLE MR. JUSTICE R.K. AGRAWAL

      For Petitioner(s)                        Mr.   Sunil Fernandes, Adv.
                                               Mr.   P. Ramesh, Adv.
                                               Mr.   Raghav Chadha, Adv.
                                               Ms.   Astha Sharma, Adv.

      For Respondent(s)

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

Heard learned counsel for the petitioner and perused the relevant material.

Issue notice.

In the meantime, there shall be stay of furt her proceedings in M.C. No.78/2014, titled as "Sri B. Murali Vs. Smt. S. Saipoornima", pending before the ld. Family Court, Shimoga, Karnataka. [VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.19 COURT MASTER COURT MASTER 15:51:13 IST Reason: