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Nirmala Bisht vs Hari Singh Rawat on 24 January, 2020

Bench: N.V. Ramana, Vineet Saran, V. Ramasubramanian

     ITEM NO.4                                COURT NO.2                    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(Civil)         No.94/2020

     NIRMALA BISHT                                                            Petitioner(s)

                                                       VERSUS

     HARI SINGH RAWAT                                                         Respondent(s)

     (FOR ADMISSION and IA No.197402/2019­STAY APPLICATION)

     Date : 24­01­2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)
                                           Mr. Alok Shukla, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Application seeking exemption from filing official translation of Annexures is allowed.

Issue notice.

In the meanwhile, there shall be stay of further proceedings in Case No.RS 2259 OF 2019 titled as “Hari Singh Rawat vs Nirmala Rawat alias Neema” pending before the Principal Judge, Family Court, Lucknow, U.P. (VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.01.24 16:27:23 IST Reason: