Supreme Court - Daily Orders
Avi Rastogi vs Ankit Rastogi on 28 March, 2025
ITEM NO.1608 COURT NO.17 SECTION XV
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). 755/2025
AVI RASTOGI Petitioner(s)
VERSUS
ANKIT RASTOGI Respondent(s)
FOR ADMISSION
IA No. 70227/2025 - EX-PARTE STAY
IA No. 70228/2025 - EXEMPTION FROM FILING O.T.
Date : 28-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mr. Anil Kumar, AOR
Mr. Yogesh Kumar Goel, Adv.
Mr. Sudip Patra, Adv.
Mr. Prashant Singh, Adv.
Ms. Santosh, Adv.
Mr. Rajendra Singh Tomar, Adv.
Mr. Dr. Parkashvir, Adv.
Mr. Kameshwar Srivastava, Adv.
Mrs. Amrita Srivastava, Adv.
Mr. Ashish Pratap Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable within four weeks.
2. In the meantime, there shall be stay of further proceedings in the case bearing No. HMA No. 316 of 2024 titled as “Mr. Ankit Rastogi vs. Ms. Avi Rastogi” pending before the Family Court-2, Jaipur Courts, Jaipur, Rajasthan.
Signature Not Verified Digitally signed by KANCHAN CHOUHAN Date: 2025.03.28 (KANCHAN CHOUHAN) 17:13:45 IST Reason: (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR