Supreme Court - Daily Orders
Avtar Singh vs Gurmeet Kaur on 27 September, 2021
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.59 Court 4 (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)(Civil) No(s). 1594/2021
AVTAR SINGH Petitioner(s)
VERSUS
GURMEET KAUR Respondent(s)
(FOR ADMISSION and IA No.116412/2021-STAY APPLICATION )
Date : 27-09-2021 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Rajesh Srivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. He submitted that in order to explore the possibility of settlement in the matter and for that limited purpose notice may be issued to the respondent.
He further stated that the petitioner-husband will bear the travel expenses of the respondent-wife from Jagadhari, Haryana to Delhi for the purpose of attending the mediation proceedings.
Submissions of learned counsel for the petitioner are taken on record.
On appearance of the respondent before this Court, further date for mediation proceedings shall be notified.
Issue notice to the respondent returnable on 25.10.2021, only Signature Not Verified for the purpose of mediation in the matter.
Digitally signed byJatinder Kaur Date: 2021.09.29 11:02:11 IST Reason:
(JATINDER KAUR) (SAROJ KUMARI GAUR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER