Smt. Madhulika Rai vs Saurabh Anand Rai
2015 Latest Caselaw 1237 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 330 of 2015
 

 
Applicant :- Smt. Madhulika Rai
 
Opposite Party :- Saurabh Anand Rai
 
Counsel for Applicant :- B.K. Tripathi
 
Counsel for Opposite Party :- Ashish Kr. Gupta
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri B.K.Tripathi,  learned counsel for the applicant and Sri A.K.Gupta learned counsel for the opposite party.

Issue notice.

Sri A.K.Gupta, who has filed caveat on behalf of  the opposite party prays for and is granted three weeks time to file counter affidavit to this application. Rejoinder affidavit, if any, be filed within two weeks thereafter. 

List on 1st September, 2015.

As an interim measure without prejudice to the rights and contentions of the parties further proceeding of Divorce Suit No. 504/2015 (Saurabh Anand Rai vs. Smt. Madhulika Rai) pending in the court of the Family Court, Varanasi shall remain stayed till the next date of listing. On the next date of listing the parties shall appear personally before the Court.

Order Date :- 14.7.2015

samz