Supreme Court - Daily Orders
Dhritiman Sarma vs Jumi Sarma on 9 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NOS. 185-186 OF 2016
DHRITIMAN SARMA AND ORS. Petitioner(s)
VERSUS
JUMI SARMA Respondent(s)
O R D E R
This Court, vide order dated 18.07.2016, directed the parties to approach the Mediator, Supreme Court Mediation Centre for amicable settlement of their disputes.
As per the Mediation Report dated 03.08.2016, the parties could not arrive at an amicable settlement and hence the Mediation failed.
We have heard learned counsel appearing for the parites. We have perused the Transfer Petitions filed by the petitioners and according to us, there is no justifiable reason to transfer the Complaint Case No. 37/3 of 2016 titled as “Jumi Sarma vs. Dhritiman Sarma & Ors.” pending before the Additional Chief Metropolitan Magistrate, Rohini Courts, Delhi to the Chief Judicial Magistrate Court, Guwahati, Kamrup and MT. No. 26 of 2016 titled as “Jumi Sharma vs. Dhritiman Sarma” pending before the Principal Judge, Family Court, Rohini Courts, Delhi to the Family Court, Guwahati, Assam.
Accordingly, the Transfer Petitions are dismissed.
.......................... J.
(PINAKI CHANDRA GHOSE) Signature Not Verified Digitally signed by R.NATARAJAN .......................... J.
(AMITAVA ROY) Date: 2016.09.14 16:42:39 IST Reason:
New Delhi;
September 09, 2016.
ITEM NO.55 COURT NO.9 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)(Criminal) No(s). 185-186/2016
DHRITIMAN SARMA AND ORS. Petitioner(s)
VERSUS
JUMI SARMA Respondent(s)
(with appln. (s) for stay and office report) Date : 09/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Pawanshree Agrawal, AOR For Respondent(s) Mr. Pramit Saxena, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petitions are dismissed in terms of the signed order.
Pending application stands disposed of.
(R. NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)