Supreme Court - Daily Orders
Priyanka Alagh vs Pankaj Kapoor on 17 February, 2023
ITEM NO.1605 COURT NO.8 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 (Civil) No. 323/2023
PRIYANKA ALAGH Petitioner(s)
VERSUS
PANKAJ KAPOOR Respondent(s)
(FOR ADMISSION and IA No.25822/2023-STAY APPLICATION and IA
No.25823/2023-EXEMPTION FROM FILING O.T.)
Date : 17-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Ritu Raj, Adv.
Ms. Qurratulain, AOR
Ms. Tanya Shree, Adv.
Ms. Astha Deep, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks.
Petitioner is permitted to serve the respondent through regular mode as well as through dasti mode.
In the meanwhile, further proceedings in H.M.A. Petition No.231/2022 titled as “Pankaj Kapoor v. Priyanka”, pending in the Court of Principal Judge, Family Court, Ambala shall remain stayed.
(ASHIMA CHHABRA) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
RASHMI DHYANI
Date: 2023.02.18
13:03:33 IST
Reason: