Supreme Court - Daily Orders
Vijaylakshmi Hanumant Naik vs Hanumant Srinivas Naik on 30 March, 2015
Bench: M.Y. Eqbal, S.A. Bobde
ITEM NO.16 COURT NO.8 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(s)(Civil) No(s). 468/2015
VIJAYLAKSHMI HANUMANT NAIK Petitioner(s)
VERSUS
HANUMANT SRINIVAS NAIK Respondent(s)
(with appln. (s) for exemption from filing O.T. and ex-parte stay)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Raghavendra S. Srivatsa,Adv.
Mr. Venkita Subramoniam T.R., Adv.
Mr. Amit A. Pai, Adv.
Mr. Rahat Bansal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
There shall be stay of further proceedings in M.C. No. 28 of 2015 titled as Hanumant Srinivas Naik versus Vijayalaxmi Hanumant Naik pending before the Family Court at Dharwad, Dharwad, Karnataka.
(Sukhbir Paul Kaur) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.03.31
15:19:55 IST
Reason: