Supreme Court - Daily Orders
Pooja Somnath Palde vs Major Somnath Palde on 14 May, 2020
Author: Krishna Murari
Bench: Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 681/2017
POOJA SOMNATH PALDE Petitioner(s)
VERSUS
MAJOR SOMNATH PALDE & ANR. Respondent(s)
O R D E R
1. Despite service of notice, the respondent-husband has not chosen to appear and oppose this petition. In the light of above, heard learned counsel appearing for the petitioner-wife and perused the averments made in the instant petition.
2. Having regard to the averments and considering the ground on which transfer has been prayed for, H.M. Petition NO.319 of 2016 titled “Major Somnath Palde v. Mrs. Pooja Somnath Palde & Anr.” pending before the Civil Judge, Senior Division, Nashik Road, Nashik, Maharashtra, is ordered to be transferred to the District & Sessions Judge, Bilaspur, Himachal Pradesh, for hearing and disposal in accordance with law who may try the case himself or transfer the same to the Court competent to do so. Records shall be sent by Court where proceedings are pending to the transferee Court promptly and without any delay.
3. The transfer petition is, accordingly, allowed.
4. On receipt of the case records, the transferee Court is directed to make all endeavour for amicable settlement, failing which for early decision in the case without unnecessary adjournments.
..........................J. Signature Not Verified (KRISHNA MURARI) Digitally signed by MAHABIR SINGH Date: 2020.05.14 16:52:51 IST Reason: NEW DELHI, MAY 14, 2020.
ITEM NO.9 Virtual Court 1 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
Transfer Petition(s)(Civil) No(s). 681/2017
POOJA SOMNATH PALDE Petitioner(s)
VERSUS
MAJOR SOMNATH PALDE & ANR. Respondent(s)
(FOR EX-PARTE STAY - IA 1/2017 )
Date : 14-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Ms. Radhika Gautam, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Court is convened through video conferencing. In terms of the signed order, the transfer petition is allowed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (KAMLESH RAWAT) AR-cum-PS BRANCH OFFICER
(Signed order is placed on the file)