Supreme Court - Daily Orders
Oliva Earl Ellis Alias Olivia Maria ... vs Earl Dominic Ellis on 31 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 417/2015
OLIVIA EARL ELLIS ALIAS OLIVIA MARIA KLIEN Petitioner(s)
VERSUS
EARL DOMINIC ELLIS Respondent(s)
O R D E R
As per Office Report dated 20-1-2017, service of show cause notice is complete on the sole respondent as per track report but no one has entered appearance on his behalf so far.
This petition under Section 25 of the Civil Procedure Code, 1908 read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of proceedings being P.A. No.1084 of 2014 titled as “Mr. Earl Dominic Ellis vs. Mrs. Olivia Earl Ellis Alias Olivia Maria Klien” pending before the Family Court at Pune to the Court of Family Judge, Bangalore.
Having heard the learned counsel appearing for the petitioner and taking into consideration the grounds taken in the transfer petition, we direct transfer of the aforesaid case titled as “Mr. Earl Dominic Ellis vs. Mrs. Olivia Earl Ellis Alias Olivia Maria Klien” pending before the Family Court at Pune to the Court of Family Judge, Bangalore.
Let the record of the case be transferred without delay.
The Transfer Petition is allowed in the afore-stated terms.
.....................J (PINAKI CHANDRA GHOSE) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2017.02.01 17:08:28 IST ......................J Reason:
(ROHINTON FALI NARIMAN) NEW DELHI;
31st JANUARY, 2017.
ITEM NO.6 COURT NO.6 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(s)(Civil) No(s). 417/2015
OLIVA EARL ELLIS ALIAS OLIVIA MARIA KLIEN Petitioner(s)
VERSUS
EARL DOMINIC ELLIS Respondent(s)
(With appln.(s) for stay and office report) Date: 31/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Ms. Neela Gokhale, Adv. Mr. Gaurav Kumar, Adv.
Ms. Kamakshi S. Mehlwal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is allowed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)