Supreme Court - Daily Orders
Shakti Raj Singh vs Vandana Kumari Singh on 20 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.11 COURT NO.11 SECTION XVIA
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). 1737/2015
SHAKTI RAJ SINGH Petitioner(s)
VERSUS
VANDANA KUMARI SINGH Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim stay
and office report)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Gaurav Bhatia, Adv.
Mr. Gaurav Srivastava, Adv.
Mt. Utkarsh Jaiswal, Adv.
For M/s. Bhatia & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing O.T. is allowed. Issue notice.
In the meantime, there shall be stay of further proceedings in Case No. 541 of 2010 titled as “Shakti Raj Singh vs. Vandana Kumari Singh” pending before the Family Court, Ajmer.
(R.NATARAJAN) (SNEH LATA SHARMA) Signature Not Verified Digitally signed by Court Master Court Master Gulshan Kumar Arora Date: 2015.11.20 17:00:23 IST Reason: