Supreme Court - Daily Orders
Mona Singh vs Shibendra Kumar Singh on 1 October, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.6 Court 9 (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 (Civil) Nos. 1059-1060/2020
MONA SINGH Petitioner(s)
VERSUS
SHIBENDRA KUMAR SINGH Respondent(s)
(FOR ADMISSION and IA No.95938/2020-STAY APPLICATION and IA
No.95942/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 01-10-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Nirmal Kumar Ambastha, AOR
Ms. Ashmita Bisarya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner(wife) has filed this case for transfer of two cases, firstly, the Divorce case filed by the respondent and secondly, the case filed by the petitioner herself for Restitution of Conjugal Rights, pending in the Courts at Bangaluru to competent Court at Samastipur, Bihar.
Mr. Nirmal Kumar Ambastha, learned counsel submits that the petitioner with her minor daughter had to vacate the matrimonial home in September, 2019, and take shelter in parental home at Samastipur. She is unemployed and dependent on her parents. Moreover, despite the Court’s order, the respondent is not paying the ordered maintenance Signature Not Verified to the petitioner and the minor daughter.
Digitally signed byNidhi Ahuja The respondent is a software engineer and is working Date: 2020.10.01 18:22:32 IST Reason:
in a financial company with very good earnings.
In view of above, issue notice, returnable in four 1 T.P.(C) Nos. 1059-1060/2020 weeks.
In the meantime, there shall be stay of further proceedings in (I) M. C. No. 1038 of 2018 titled as Shibendra Kumar Singh v. Mona Singh and (II) M. C. No. 4816 of 2018 titled as Mona Singh v. Shibendra Kumar Singh, pending before Court of III Additional Principal Judge, Family Court, Bengaluru, Karnataka.
(NIDHI AHUJA) (BEENA JOLLY)
AR-cum-PS COURT MASTER (NSH)
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