Supreme Court - Daily Orders
Dr. Mamata Eknath Pathak vs Dr. Sachin Hari Deshpande on 22 August, 2019
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 609 OF 2019
DR. MAMATA EKNATH PATHAK .. Petitioner (s)
Versus
DR. SACHIN HARI DESHPANDE .. Respondent(s)
O R D E R
This petition under Section 21 of the Civil Procedure Code, 1908 has been filed by the petitioner for transfer of Petition No.RD/4/2018 titled as “Dr. Sachin Hari Deshpande versus Dr. Mamata Eknath Pathak” pending before the Court of Principal Judge, Family Court, Nashik, Maharashtra to the Court of Principal Judge, Family Court, at Bangalore, Karnataka.
Having heard the learned counsel appearing for the parties and taking into consideration the grounds in the transfer petition, we direct transfer of Petition No.RD/4/2018 titled as “Dr. Sachin Hari Deshpande versus Dr. Mamata Eknath Pathak” pending before the Court of Principal Judge, Family Court, Nashik, Maharashtra to the Court of Principal Judge, Family Court, at Bangalore, Karnataka.
Let the record of the case be transferred without delay. The Transfer Petition is allowed in the aforesaid terms.
.............................J. ( L. NAGESWARA RAO ) Signature Not Verified Digitally signed by GEETA AHUJA Date: 2019.08.23 17:36:44 IST Reason: ............................J. ( HEMANT GUPTA ) New Delhi, Dated: August 22, 2019 ITEM NO.9 COURT NO.10 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). 609/2019 DR. MAMATA EKNATH PATHAK Petitioner(s) VERSUS DR. SACHIN HARI DESHPANDE Respondent(s) ( IA No. 47171/2019 - EX-PARTE STAY IA No. 79746/2019 - EXEMPTION FROM FILING O.T.) Date : 22-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Nitish Banka, Adv.
Mr. Praveen Swarup, AOR For Respondent(s) Mr. Abhay Anil Anturkar, Adv.
M/s Dr. R.R. Deshpande And Associates, 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(s), if any, stand disposed of.
(GEETA AHUJA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER
(The Signed Order is placed on the file)