Supreme Court - Daily Orders
Vishal Garg vs Seema Mittal on 23 September, 2015
Bench: Anil R. Dave, V. Gopala Gowda
ITEM NO.302 COURT NO.3 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C)No.1499/2015 In T.P.(C) No.1966/2013
VISHAL GARG Petitioner(s)
VERSUS
SEEMA MITTAL Respondent(s)
(With appln.(s) for re-hearing of appeal and stay)
Date : 23/09/2015 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) In-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Though served, the respondent-wife is neither present nor represented by a counsel. Moreover, the respondent has not served a copy of the reply, which was filed in this Court, upon the petitioner-husband.
The respondent shall submit a copy of the reply to the petitioner, Vishal Garg, who is appearing in person, within a fortnight from the date of receipt of a copy of this order. If it is not possible to furnish the reply upon the petitioner for any reason, she shall file three Signature Not Verified copies of the same in this Court within the same period. Digitally signed by Sarita Purohit Date: 2015.09.29 16:57:43 IST Reason: It would be open to the respondent to sent a copy of the afore-stated reply filed in this Court, through 1 e-mail on the email address of the petitioner, i.e., [email protected] along with all the documents which are annexed to the reply sent to this Court on 21 st September, 2015.
List the matter on 18th November, 2015, at 3.30 p.m. A copy of this order be served upon the respondent at the following two addresses :
1. Mrs. Seema Mittal, D/o Shri Ishwar Saran Mittal, D-22/3, D.R.D.O Township, Phase-I, C.V. Raman Nagar, Bangalore-560093.
2. Capgemini India Pvt. Ltd., Campus-4B, RMZ Ecospace Outer Ring Road, Belendur Varthur Hobli, Marathalli, Bangalore .
It has been submitted by the petitioner that M.C.No.3210/2012 has been fixed for hearing in the Court of First Additional Principal Family Court at Bangalore on 17th October, 2015. According to him, it is difficult for him to appear on that date before the afore-stated family court and therefore, he would like to submit an application for adjournment. If such an application is given to that Court, the said Family Court shall consider it with due sympathy as the petitioner is a resident of Ghaziabad, U.P. A copy of this order be sent to the First Additional Principal Family Court, Bangalore.
2 It is clarified that if on the next date of hearing the respondent-wife is not represented, the matter will be decided peremptorily on its merits. (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 3