Allahabad High Court
Smt. Parul Gupta vs Atul Gupta on 8 July, 2015
Bench: Ran Vijai Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- TRANSFER APPLICATION (CIVIL) No. - 320 of 2015 Applicant :- Smt. Parul Gupta Opposite Party :- Atul Gupta Counsel for Applicant :- B.M. Tripathi Hon'ble Ran Vijai Singh,J.
Heard B.M.Tripathi, learned counsel for the applicant.
Considering the submission of the learned counsel for the applicant that the applicant is an unemployed lady, residing with her parents at Etawah and she is unable to attend the proceeding at Agra due to financial crunch.
Matter requires scrutiny.
Issue notice.
Steps be taken within one weeks through registered post.
As an interim measure without prejudice to the rights and contentions of the parties the proceeding of Hindu Marriage Petition Case No.1108 of 2013 (Atul Gupta vs. Smt. parul Gupta) pending in the court of the Family Court, Agra shall remain stayed till the next date of listing.
Order Date :- 8.7.2015 samz