Supreme Court - Daily Orders
Alpna Jain vs Rahul Jain on 7 July, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.1615 COURT NO.14 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) No.1540/2023
ALPNA JAIN Petitioner(s)
VERSUS
RAHUL JAIN Respondent(s)
(FOR ADMISSION and IA No.119126/2023-STAY APPLICATION and IA
No.119123/2023-EXEMPTION FROM FILING O.T.)
Date : 07-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. H. D. Thanvi, Adv.
Mr. Nikhil Kumar Singh, Adv.
Mr. Achal Singh Bule, Adv.
Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Application seeking exemption from filing official translation is allowed.
2. Issue notice returnable within four weeks.
3. Dasti service, in addition, is permitted.
4. In the meanwhile, there shall be a stay of further proceedings in a petition for divorce filed by the respondent-husband under Section 13(1)(i-a) of the Hindu Marriage Act, 1955 being Petition No.918 of 2023 titled as “Rahul Jain vs. Alpana Jain” pending before the Family Court Agra, Uttar Pradesh. Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.07.11 10:05:15 IST Reason:
(KRITIKA TIWARI) (NAND KISHOR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)