Supreme Court - Daily Orders
Kumari Soni vs Narender Kumar Mishara on 16 August, 2019
Bench: Navin Sinha, A.S. Bopanna
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s).259/2018
KUMARI SONI PETITIONER(S)
VERSUS
NARENDER KUMAR MISHARA RESPONDENT(S)
O R D E R
This transfer petition has been filed by the petitioner – wife for transfer of H.M.A. No.127 of 2017 titled “Shri Narender Kumar Mishara Vs. Soni Kumari” from the Court of the Principal Judge, Family Court, Rohini, Delhi to the Family Court, Saharsa, Bihar.
We have heard learned counsel for the parties. Looking to the facts and circumstances of this case, particularly the fact that the petitioner, being a resident of Saharsa, Bihar, would be put to considerable inconvenience in prosecuting the matter at Rohini, Delhi, we think it appropriate to transfer the aforesaid case from the Court of the Principal Judge, Family Court, Rohini, Delhi to the Family Court, Saharsa, Bihar.
Accordingly, the transfer petition is allowed. The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.08.19 16:45:10 IST Reason: 2 After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.
..............................J. [Navin Sinha] .............................J. [A.S. Bopanna] New Delhi;
August 16, 2019
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ITEM NO.33 COURT NO.9 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).259/2018
KUMARI SONI Petitioner(s)
VERSUS
NARENDER KUMAR MISHARA Respondent(s)
(WITH IA No. 22240/2018 - EX-PARTE STAY) Date : 16-08-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Mr. Ranjeet Kumar Jha, Adv.
Mr. Manjeet Kumar Jha, Adv. Mr. Rahul Singh, Adv.
Mr. Shree Pal Singh, AOR For Respondent(s) Mr. Arvind Gupta, AOR Muskan, Adv.
Mr. Ratnakar Maltiyar, Adv. Mr. Santosh Kr. Jha, Adv.
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.
Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (R.S.NARAYANAN)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)