Supreme Court - Daily Orders
Trisha Singh vs Anurag Kumar on 10 April, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1601 COURT NO.10 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) Diary No(s). 7582/2023
TRISHA SINGH Petitioner(s)
VERSUS
ANURAG KUMAR Respondent(s)
(FOR ADMISSION and IA No.63941/2023-EX-PARTE STAY and IA
No.63943/2023-EXEMPTION FROM FILING O.T. and IA No.63940/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 10-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mr. Arvind S. Avhad, AOR
Mr. Varun Varma, Adv.
Mr. Abhishek Krishna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The present petition has been filed by the petitioner-wife seeking transfer of petition filed by the respondent-husband being Matrimonial Case No. 2172/2022 titled as “Anurag Kumar S/o Ravindra Nath Sharma Vs. Trisha Singh”, pending before the Court Signature Not Verified of 7-Principal Judge, Family Court, Varanasi, U.P. to Digitally signed by SONIA BHASIN Date: 2023.04.13 15:34:21 IST Reason: the Family Court at Pune, Maharashtra. 1 Learned counsel appearing for the petitioner states that the petitioner is not gainfully employed and lives with her aged parents. She also has to take care of small child who is suffering from some mental illness. Petitioner is not in a position to travel long distance for pursuing the matter before the Family Court in connection with the proceedings initiated by her husband.
Hence, delay condoned and issue notice. In the meantime, there shall be stay of further proceedings in Matrimonial Case No. 2172/2022 titled as “Anurag Kumar S/o Ravindra Nath Sharma Vs. Trisha Singh”, pending before the Court of 7-Principal Judge, Family Court, Varanasi, U.P. (SONIA BHASIN) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH) 2