Supreme Court - Daily Orders
Pooja Sharma vs Suchet Mittal on 24 September, 2021
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.13 Court 5 (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. 1433/2021
POOJA SHARMA Petitioner(s)
VERSUS
SUCHET MITTAL Respondent(s)
(FOR ADMISSION and IA No.104026/2021-EX-PARTE STAY)
Date : 24-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Ankur Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The present petition has been filed by the petitioner-wife praying inter alia for transfer of a petition filed by the respondent-husband for annulment of marriage under Section 12(1)(C) of the Hindu Marriage Act, 1955 bearing HMA No.541/2021 titled “Suchet Mittal vs. Pooja Sharma” pending before the Family Court at Gautam Buddha Nagar, Uttar Pradesh to the Family Court at Karnal, Haryana.
Issue notice.
Until further orders, the proceedings initiated by the respondent-husband in HMA No. 541/2021 pending before the Family Court at Gautam Buddha Nagar, Uttar Pradesh shall remain stayed.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.09.27 (B.Parvathi) 17:56:09 IST Reason: (Anand Prakash) Court Master Court Master