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Anita vs Vikram Saroj on 2 July, 2019

Bench: N.V. Ramana, Ajay Rastogi

     ITEM NO.8                               COURT NO.3                SECTION XVI­A

                                   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.1081/2019

     ANITA                                                              Petitioner(s)

                                                     VERSUS

     VIKRAM SAROJ                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.82067/2019­EX­PARTE STAY and IA
     No.82068/2019­EXEMPTION FROM FILING O.T.)

     Date : 02­07­2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)
                                         Mr. G.C. Shukla, Adv.
                                         Mr. Randhir Kumar Ojha, AOR

     For Respondent(s)


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

Application seeking exemption from filing official translation of Annexures is allowed.

Issue notice.

In the meanwhile, there shall be stay of further proceedings in HMA No.41 of 2018 titled as “Vikram Saroj vs Anita” pending before the Principal Senior Civil Judge Bardoli, Surat, Gujarat, until further orders.

(VISHAL ANAND) Digitally signed by VISHAL ANAND (RAJ RANI NEGI) COURT MASTER (SH) Date: 2019.07.02 16:23:19 IST Reason:

ASSISTANT REGISTRAR