Supreme Court - Daily Orders
Priyanka Ravindra Rathod vs Ravindra Surendra Singh Rathod on 21 March, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(S).2461 of 2019
PRIYANKA RAVINDRA RATHOD Petitioner(s)
VERSUS
RAVINDRA SURENDRA SINGH RATHOD Respondent(s)
with
TRANSFER PETITION (CIVIL) NO(S).2473 of 2019
Dimple Kanwar Jitendra Rathod Petitioner(s)
VERSUS
Vs. Jitendra Surendra Singh Rathod Respondent(s)
O R D E R
Transfer Petition (C) No. 2461 of 2019 Despite service, none has appeared for the respondent. The respondent is proceeded ex parte.
The transfer petition has been filed by the petitioner/wife seeking transfer of proceedings namely H.M.P. No. 38 of 2019 titled as “Ravindra Surendra Singh Rathod Vs. Priyanka Ravindra Rathod” filed by the respondent u/s 9 of the Hindu Marriage Act, 1955, pending before the Civil Judge, Senior Division, Ahmednagar, Maharashtra to the Family Court No. 1, Jaipur, Rajasthan. Nobody has filed appearance for the respondent, though duly served as per the office report.
Signature Not VerifiedDigitally signed by Rajni Mukhi Date: 2022.03.24
Heard Learned Advocate Mr. Prashar Hans for the petitioner. 16:29:02 IST Reason: Having regard to the submissions made by the Learned Advocate for the petitioner and to the grounds mentioned in the memo of 2 petition, and since nobody has filed appearance for the respondent, the Court deems it proper to transfer the proceedings as prayed for.
Accordingly, the proceedings H.M.P. No. 38 of 2019 are transferred from the Civil Judge, Senior Division, Ahmednagar, Maharashtra to the Family Court No. 1, Jaipur, Rajasthan as prayed for. The transfer petition stands allowed.
Pending application(s), if any, shall stand disposed of. Transfer Petition (C) No. 2473 of 2019 Despite service, none has appeared for the respondent. The respondent is proceeded ex parte.
The transfer petition has been filed by the petitioner wife seeking transfer of proceedings namely H.M.P. No. 39 of 2019 titled as “Jitendra Surendra Singh Rathod Vs. Dimple Kanwar Jitendra Rathod” filed by the respondent u/s 9 of the Hindu Marriage Act, 1955, pending before the Civil Judge, Senior Division, Ahmednagar, Maharashtra to the Family Court No. 1, Jaipur, Rajasthan. Nobody has filed appearance for the respondent, though duly served as per the office report.
Heard Learned Advocate Mr. Prashar Hans for the petitioner. Having regard to the submissions made by the Learned Advocate for the petitioner and to the grounds mentioned in the memo of petition, and since nobody has filed appearance for the respondent, the Court deems it proper to transfer the proceedings as prayed for.
Accordingly, the proceedings H.M.P. No. 39 of 2019 are transferred from the Civil Judge, Senior Division, Ahmednagar, 3 Maharashtra to the Family Court No. 1, Jaipur, Rajasthan as prayed for. The transfer petition stands allowed.
Pending application(s), if any, shall stand disposed of.
………………………………………..J. [Bela M. Trivedi] New Delhi 21st March, 2022 4 ITEM NO.1622 Court 16 (Video Conferencing) 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 IA 155241/2019, in Transfer Petition(s)(Civil) No(s). 2461/2019 PRIYANKA RAVINDRA RATHOD Petitioner(s) VERSUS RAVINDRA SURENDRA SINGH RATHOD Respondent(s) IA No. 155241/2019 - EX-PARTE STAY) WITH T.P.(C) No. 2473/2019 (XVI-A) IA No. 155829/2019 - EX-PARTE STAY) Date : 21-03-2022 These matters were called on for hearing today. CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Hans Kumar Sharma, Adv.
Mr. Abhishek, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The transfer petitions are allowed in terms of signed order. Pending application(s), if any, shall stand disposed of.
(SHUBHAM YADAV) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
( signed order is placed on file)