Supreme Court - Daily Orders
Ruchika Swain vs Sandeep Kumar Mallick on 13 August, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.2 Court 6 (Video Conferencing) 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). 833/2020
RUCHIKA SWAIN Petitioner(s)
VERSUS
SANDEEP KUMAR MALLICK Respondent(s)
(FOR ADMISSION and IA No.69700/2020-EX-PARTE STAY and IA
No.69703/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 13-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Kedar Nath Tripathy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner (wife) seeks transfer of the divorce case filed by the respondent (husband), pending in the Court at Vizianagaram, Andhra Pradesh to a competent court at Cuttak, Odisha.
Mr. Kedar Nath Tripathy, learned counsel submits that the petitioner is dependent on her aged father and is residing in her parental home at Cuttak. She has applied for Maintenance and has also filed a case against the respondent under the Domestic Violence Act at Cuttak and summons have been issued in these proceedings, to respondent.
Signature Not VerifiedDigitally signed by Charanjeet kaur Date: 2020.08.14
The respondent is projected to be employed at Singapore, with 14:11:03 IST Reason: high income and should face no difficulty if the case is transferred to Cuttak.
In view of above, let notice returnable in four weeks be issued.
In the meantime, there shall be stay of further proceedings in divorce case bearing H.M.O.P. No. 106/2019, titled as “Sandeep Kumar Mallik Vs. Ruchika Swain”, pending in the Court of Senior Civil Judge, Viziangaram, Andhra Pradesh.
(JAGDISH KUMAR) (KAMLESH RAWAT) SENIOR PERSONAL ASSISTANT BRANCH OFFICER