Supreme Court - Daily Orders
Shalini vs Rohit Gulia on 19 February, 2025
ITEM NO.86 REGISTRAR COURT SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MS. SUJATA SINGH
Transfer Petition(s)(Civil) No(s). 3318/2024
SHALINI Petitioner(s)
VERSUS
ROHIT GULIA Respondent(s)
FOR ADMISSION and IA No.270909/2024-EX-PARTE STAY and IA
No.270910/2024-EXEMPTION FROM FILING O.T.
Date : 19-02-2025 This petition was called on for hearing today.
For Petitioner(s) : Mr. Nitin Bhardwaj, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner is granted two weeks’ time, as last opportunity, to take fresh steps and to file fresh particulars for service on the sole respondent. It has been submitted by Ld. Counsel for the petitioner that permission be granted to serve the sole respondent also through the concerned Family Court. Allowed. Let particulars be furnished within two weeks.
List again on 09.04.2025.
Signature Not Verified
SUJATA SINGH rd Digitally signed by HEMA JOSHI Date: 2025.02.20 Registrar 16:40:48 IST Reason: