Supreme Court - Daily Orders
Ashish Rajendranath Sharma vs Nidhi Ashish Sharma on 11 December, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.3 Court 10 (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)(Criminal) No(s). 310/2020
ASHISH RAJENDRANATH SHARMA Petitioner(s)
VERSUS
NIDHI ASHISH SHARMA Respondent(s)
(FOR ADMISSION and I.R. and IA No.106891/2020-EX-PARTE STAY )
Date : 11-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Varinder Kumar Sharma, AOR
Mr. Shantanu Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Varinder Kumar Sharma, learned counsel appearing for the petitioner (husband) submits that the compromise was first arrived between the parties on 12.12.2015 (Annexure P-2) before the Judicial Magistrate, Lucknow. Subsequently, again on 24.8.2017, another settlement had taken place following which, the parties have lived together as a couple. However, on 31.7.2019, the respondent while residing with her brother in Mumbai applied for Maintenance from the Bandra Court. The petitioner then filed a case for Restitution of Conjugal Rights at Lucknow.
It is further submitted by the learned counsel that the parties belong to Lucknow and if notice is issued, there is strong likelihood of settlement through the Mediation. Signature Not Verified
In view of above, let notice returnable in four weeks be Digitally signed by Jatinder Kaur Date: 2020.12.16 issued.
14:44:14 IST Reason:
(JATINDER KAUR) (POONAM VAID)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)