Supreme Court - Daily Orders
Geeta Shailendra Mishra vs Shailendra Mishra on 14 August, 2023
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.1605 COURT NO.5 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 (Civil) No.1951/2023
GEETA SHAILENDRA MISHRA Petitioner(s)
VERSUS
SHAILENDRA MISHRA Respondent(s)
(FOR ADMISSION and IA No.151359/2023-EX-PARTE STAY)
Date : 14-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Sudhir Kumar, Adv.
Mr. Randhir Kumar Ojha, AOR
Mr. Gulab Chandra Yadav, Adv.
Mr. Shiv Kumar S.B., Adv.
Mr. Abhinav Kumar Srivastava, Adv.
Mr. Ashwini Kumar, Adv.
Mr. Sandeep Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. By presenting this Transfer Petition under Section 25 of the Code of Civil Procedure, 1908, the petitioner – wife seeks transfer of divorce proceedings instituted by the respondent – husband under Section 13 of the Hindu Marriage Act, 1955 being PA No.196/2023 (Mr. Shailendra Misra vs. Mrs. Geeta Shailendra Misra) pending before the Family Court, Pune, Maharashtra to the Court of the Principal Judge, Family Court, Bangalore, Karnataka, on the grounds Signature Not Verified urged therein.
Digitally signed byNisha Khulbey Date: 2023.08.17 14:55:15 IST Reason:
2. Issue notice, returnable in 6 weeks.
3. Until further orders, further proceedings in PA No.196/2023 shall remain stayed.
(KRITIKA TIWARI) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)