Supreme Court - Daily Orders
Anupama Jadhav vs Naresh Kumar on 11 September, 2019
Bench: L. Nageswara Rao, Hemant Gupta
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C)No.1371 of 2018
ANUPAMA JADHAV Petitioner(s)
VERSUS
NARESH KUMAR Respondent(s)
O R D E R
Heard learned counsel for the parties. We are satisfied that the prayer made on behalf of the petitioner-wife for transfer of M.C.No.17 of 2018 titled as “Naresh Kumar Vs. Anupama Jadhav” pending before the Court of Senior Civil Judge, Kundapura, Udupi District, Karnataka to the Family Court, Bandra, Mumbai, Mahrashtra is justified and is fit to be allowed.
We, accordingly, direct transfer of M.C.No.17 of 2018 titled as “Naresh Kumar Vs. Anupama Jadhav” pending before the Court of Senior Civil Judge, Kundapura, Udupi Signature Not Verified District, Karnataka to the Family Court, Bandra, Mumbai, Digitally signed by BALA PARVATHI Date: 2019.09.16 14:28:14 IST Reason: Mahrashtra.
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Let the records of the case be transferred without delay.
The transfer petition is allowed in the aforesaid terms.
Pending application, if any stand disposed of.
....................J (L.NAGESWARA RAO) ....................J (HEMANT GUPTA ) NEW DELHI;
11th SEPTEMBER, 2019
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ITEM NO.52 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).1371/2018
ANUPAMA JADHAV Petitioner(s)
VERSUS
NARESH KUMAR Respondent(s)
(FOR ADMISSION and IA No.116868/2018-STAY APPLICATION Date : 11-09-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Ms. Liz Mathew, AOR Mr. Navneet R,Adv.
Ms. Sonali Jain,Adv.
For Respondent(s) Mr. Shailesh Madiyal, AOR 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 stand disposed of.
(B.Parvathi) (Sunil Kumar Rajvanshi)
Court Master Court Master
(Signed order is placed on the file)