Supreme Court - Daily Orders
Nitij Arenja vs Angellina Arenja on 6 February, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.3 COURT NO.12 SECTION XVI-A
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). 2546/2022
NITIJ ARENJA Petitioner(s)
VERSUS
ANGELLINA ARENJA Respondent(s)
(MEDIATION REPORT RECEIVED
(IA No. 173760/2022 - EX-PARTE STAY)
(IA No. 205201/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
T.P.(C) No. 2657/2022 (XVI-A)
FOR EX-PARTE STAY ON IA 180757/2022
(IA No. 180757/2022 - EX-PARTE STAY)
Date : 06-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Parties(s) Mr. Saurabh Kirpal, Sr. Adv.
Mr. Sanjay Abbott, Adv.
Mr. Vineet Kumar, Adv.
Ms. Anindita Mitra, AOR
Mr. S. S. Jauhar, AOR
Mr. Prabhjit Jauhar, Adv.
M/s A. Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent(s) has accepted notice on behalf of the respondent(s) and seeks time to file objections to the petition.
The same be filed in two weeks.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.02.06List the matters thereafter.
17:24:50 IST Reason:(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR