SHAKUN SRIVASTAVA v. PREM PRAKASH SRIVASTAVA

ITEM NO.1604 COURT NO.5 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

Miscellaneous Application No. 2126/2022 in T.P.(C) No. 1840/2018

(Arising out of impugned final judgment and order dated 04-10-2021 in T.P.(C) No. 1840/2018 passed by the Supreme Court Of India)

SHAKUN SRIVASTAVA Petitioner(s) VERSUS PREM PRAKASH SRIVASTAVA Respondent(s) Date : 27-01-2023 This matter was called on for hearing today.

CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI

For Petitioner(s) Mr. B S Rajesh Agrajit, Adv. Ms. Jyoti Rana, Adv. Ms. Priya Nagar, Adv. Mr. Siddharth Goswami, Adv. Ms. Meetu Goswami, Adv. Mr. Shyamal Kumar, AOR For Respondent(s) UPON hearing the counsel the court made the following O R D E R

The Principal Judge, Family Court, Bhopal,

Madhya Pradesh vide letter dated 07.11.2022 has made

a request for extension of time for the disposal of

RCS H.M. No. 1492 of 2021, in compliance of the

order dated 04.10.2021 passed by this Court in

Transfer Petition (Civil) No. 1840 of 2018.

In view of the said request, further time of

one year is granted to dispose of the said

proceedings.

Accordingly, the Miscellaneous Application

stands disposed of.

(Geeta Ahuja) (Renu Bala Gambhir) Astt. Registrar-Cum-PS Court Master