Supreme Court - Daily Orders
A. Angel Mary vs V. Shailesh on 31 October, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No.1102/2022
A. ANGEL MARY Petitioner(s)
VERSUS
V. SHAILESH Respondent(s)
O R D E R
Heard learned counsel for the petitioner. The marriage between the parties was solemnized on 23.5.2019.
On perusal of the records, we consider it appropriate to transfer the petition filed by the respondent under Section 32 of the Indian Divorce Act, 1869 with prayer for restitution of conjugal rights, registered as IDOP No.400/2021 pending in the Family Court, Kanyakumari at Nagarcoil, Tamil Nadu,to the Prl. Family Court at Bangalore.
Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay. Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2022.11.01 17:24:45 IST Reason: 1 The transfer petition stands allowed in the aforesaid terms.
………………………………………………………J. (SANJAY KISHAN KAUL) ………………………………………………………J. (ABHAY S. OKA) NEW DELHI 31st October, 2022 2 ITEM NO.45 COURT NO.3 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). 1102/2022 A. ANGEL MARY Petitioner(s) VERSUS V. SHAILESH Respondent(s) (IA No.72838/2022-STAY APPLICATION ) Date : 31-10-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Shantha Kumar V. Mahale, Adv.
Mr. Rajesh Mahale, AOR Mr. A. Sharma, Adv.
For Respondent(s) 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, stands disposed of.
(RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER
(signed order is placed on the file) 3