Supreme Court - Daily Orders
Seema Yadav vs Sharad Yadav on 20 October, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.1608 COURT NO.11 SECTION XI
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). 2839/2023
SEEMA YADAV Petitioner(s)
VERSUS
SHARAD YADAV Respondent(s)
(FOR ADMISSION and IA No.217509/2023-EX-PARTE STAY and IA
No.217512/2023-EXEMPTION FROM FILING O.T. )
Date : 20-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Anubhav, Adv.
Mr. Yashwant Singh Yadav, Adv.
Mr. Varun Mishra, Adv.
Mr. Ajay Sharma, Adv.
Mr. Arvind, Adv.
Ms. Preeti Yadav, Adv.
Ms. Ekta M., Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Heard learned counsel for the petitioner. 2 It is contended that the petitioner-wife is living with her father at Jaipur and wants transfer of the Divorce Petition filed by the respondent-husband at Mau in Uttar Pradesh to Jaipur.
Signature Not VerifiedDigitally signed by NEETA SAPRA Date: 2023.10.21 13:27:05 IST Reason: 2 3 Issue notice returnable within six weeks. 4 Until further orders, there shall be stay of further proceedings of H.M.A. No. 559 of 2023 titled as “Sharad Yadav Vs Smt. Seema Yadav” pending before the court of Principal Judge, Family Court, District Mau, Uttar Pradesh.
(GULSHAN KUMAR ARORA) (RAM SUBHAG SINGH)
AR-CUM-PS COURT MASTER (NSH)