Supreme Court - Daily Orders
Piyush Malik vs Anjali Malik on 21 August, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
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). 882/2020
PIYUSH MALIK Petitioner(s)
VERSUS
ANJALI MALIK Respondent(s)
(FOR ADMISSION and IA No.76023/2020-STAY APPLICATION and IA
No.76025/2020-EXEMPTION FROM FILING O.T. and IA No.76024/2020-
EXEMPTION FROM FILING AFFIDAVIT)
Date :21-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Ankit Anandraj Shah, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner (husband) seeks transfer of the Divorce Case filed by the respondent(wife), from the Court at Jodhpur to a competent Court at Delhi.
Mr. Ankit Anandraj Shah, learned counsel submits that the respondent had earlier filed the Transfer Petition (C)No. 408/2020, seeking transfer of the custody case filed by the father from the Signature Not Verified Court at Delhi to the Court at Jodhpur, where, Digitally signed by Charanjeet kaur Date: 2020.08.21 17:57:48 IST Reason: interim order was passed by this Court on 03.03.2020. He next submits that wife has filed other cases and also Complaint and these are pending 2 at Jodhpur.
In view of above, let notice be issued. Let this case be tagged with T.P.(C) No. 408/2020.
(CHARANJEET KAUR) (DIPTI KHURANA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)