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Neelam vs Amit Verma on 12 July, 2023

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                             1

     ITEM NO.1625                                IN    COURT NO.2                          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).     1243/2023

     NEELAM                                                                          Petitioner(s)

                                                            VERSUS

     AMIT VERMA                                                                      Respondent(s)


         IA No. 96401/2023 - EX-PARTE STAY)

     Date : 12-07-2023 This matter was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SUDHANSHU DHULIA


     For Petitioner(s)                      Mr. Aniket Jain, Adv.
                                            Mr. Vidyut Kayarkar, Adv.
                                            Mr. Umang Shankar, AOR

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                               O R D E R

                                    This     petition       has   been     filed     by     the

                         petitioner/wife      for     transfer    of     Matrimonial        Case

                         (Civil)    No.     7171/2022,      titled,    ”Amit       Verma     vs.

Neelam”, pending before the Principal Judge, Family Court, Jammu, Jammu and Kashmir to a Court of competent jurisdiction at Moga, Punjab. Issue notice.

Digitally signed by Charanjeet Kaur Date: 2023.07.13 Considering the hardship faced by the 16:44:23 IST Reason: petitioner, further proceedings in Matrimonial Case (Civil) No. 7171/2022, titled, ”Amit Verma vs.  2 Neelam”, pending before the Principal Judge, Family Court, Jammu, Jammu and Kashmir, shall remain stayed.

[CHARANJEET KAUR]                      [POONAM VAID]
ASTT. REGISTRAR-cum-PS            COURT MASTER (NSH)