Supreme Court - Daily Orders
Hetal Jayesh Sheth (Nee. Sonu Upendra ... vs Jayesh Arvind Sheth on 20 October, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
ITEM NO.1607 COURT NO.11 SECTION IX
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). 2844/2023
HETAL JAYESH SHETH (NEE. SONU UPENDRA KOTHARI) Petitioner(s)
VERSUS
JAYESH ARVIND SHETH Respondent(s)
(FOR ADMISSION and IA No.218335/2023-STAY APPLICATION and IA
No.218340/2023-EXEMPTION FROM FILING O.T. )
Date : 20-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Ms. Neha Malik, AOR
Mr. Sahil Malik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Heard learned counsel for the petitioner. 2 The contention is that two other cases, one under Section 125 of the Code of Criminal Procedure and the other under the Protection of Women from Domestic Violence Act, 2005 between the parties are pending at Bhuj, Kachchh, Gujarat and therefore the divorce petition initiated by the respondent- husband be transferred to Bhuj in Gujarat.
Signature Not Verified3 Issue notice returnable within six weeks. Digitally signed by NEETA SAPRA Date: 2023.10.21 13:26:55 IST Reason: 2 2 Until further orders, shall be stay of further proceedings of HMA Case No. A-1712 of 2022 titled as “Mr. Jayesh Arvind Sheth Vs Mrs. Hetal Jayesh Sheth NEE. Sonu Upendra Kothari” pending before the Family Court No. 3 at Bandra, Mumbai.
(GULSHAN KUMAR ARORA) (RAM SUBHAG SINGH)
AR-CUM-PS COURT MASTER (NSH)