Supreme Court - Daily Orders
Navneet Kaur vs Navjot Singh on 7 March, 2022
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.1601 Court 17 (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). 397/2022
NAVNEET KAUR Petitioner(s)
VERSUS
NAVJOT SINGH Respondent(s)
(FOR ADMISSION and IA No.25610/2022-EX-PARTE STAY )
Date : 07-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Abhinav Shrivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The present petition has been filed by the petitioner-wife praying inter alia, for transfer of a petition filed by the respondent – husband for restitution of conjugal rights under Section 22 of the Special Marriage Act, 1954 read with Section 7 of the Family Courts Act, 1984, being C.P. No.231 of 2021 titled “Navjot Singh Vs. Navneet Kaur”, pending before the Family Court, Rourkela, Orissa to the Family Court, Korba, Chhatisgarh.
2. Issue notice.
3. In the meanwhile, further proceedings in C.P. No.231 of 2021 titled as “Navjot Singh Vs. Navneet Kaur” pending before the Family Court, Rourkela, Orissa shall remain stayed.
(NEHA GUPTA) Signature Not Verified (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT Digitally signed by Dr. Mukesh Nasa COURT MASTER (NSH) Date: 2022.03.15 14:34:55 IST Reason: