Supreme Court - Daily Orders
Payal Mittal vs Jitin Mittal on 13 March, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
1
ITEM NO.1612 COURT NO.13 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). 537/2023
PAYAL MITTAL Petitioner(s)
VERSUS
JITIN MITTAL Respondent(s)
(FOR ADMISSION and IA No.43620/2023-STAY APPLICATION and IA
No.43625/2023-EXEMPTION FROM FILING O.T. )
Date : 13-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mr. Devendra Singh, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
The present petition has been filed by the petitioner-wife seeking transfer of a divorce petition filed by the respondent-husband being Family Main Case No.568/2022 titled as “Jitin Mittal vs. Payal Mittal”, pending before the court of Family Court No.3, District Jodhpur, Rajasthan to the Family Court, District South West, Dwarka Courts, New Delhi.
Signature Not Verified
Learned counsel appearing for the petitioner Digitally signed by GEETA AHUJA Date: 2023.03.16 15:27:52 IST Reason: states that the petitioner-wife is residing with her parents and has no source of income. Further, she 2 has to take care of her three years’ old daughter and as such it is virtually impossible for her to travel about 700 kms. for pursuing the matter at District Jodhpur, Rajasthan.
Issue notice returnable in four weeks. Until further orders, Family Main Case No.568/2022 titled as “Jitin Mittal vs. Payal Mittal”, pending before the court of Family Court No.3, District Jodhpur, Rajasthan shall remain stayed.
(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master