Supreme Court - Daily Orders
Mrs Shikha Rohit Singh @ Miss Shikha Anil ... vs Rohit Kumar @ Rohit Singh on 13 December, 2022
Bench: Krishna Murari, V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1529 OF 2021
MRS SHIKHA ROHIT SINGH
@ MISS SHIKHA ANIL SINGH PETITIONER(S)
VERSUS
ROHIT KUMAR @ ROHIT SINGH RESPONDENT(S)
O R D E R
Office Report dated 10.12.2022 indicates that service of notice is complete on the sole respondent but no one has entered appearance.
We have heard learned counsel for the petitioner.
Taking into consideration the facts and circumstances, the case being Marriage Petition No. 47 of 2021 titled as “Mr. Rohit Kumar Singh @ Rohit Singh Vs. Mrs Shikha Rohit Singh @ Miss Shikha Anil Singh” pending in the Court of Civil Judge (Senior Division), Thane, Mumbai, Maharashtra, is ordered to Signature Not Verified Digitally signed by GEETA AHUJA Date: 2022.12.17 be transferred to the court of Principal Judge, 12:26:55 IST Reason: Family Court, Muzaffarpur (Bihar). 2 The Court of Civil Judge (Senior Division), Thane, Mumbai, Maharashtra, shall send the case records to the transferee Court promptly and without any delay.
The Transfer Petition is allowed in aforesaid terms. Pending application(s), if any, stand disposed of.
.......................J. ( KRISHNA MURARI ) .......................J. ( V. RAMASUBRAMANIAN ) NEW DELHI 13th DECEMBER, 2022 3 ITEM NO.7 COURT NO.14 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). 1529/2021 MRS SHIKHA ROHIT SINGH @ MISS SHIKHA ANIL SINGH Petitioner(s) VERSUS ROHIT KUMAR @ ROHIT SINGH Respondent(s) (FOR ADMISSION and IA No.109971/2021-EX-PARTE STAY and IA No.109972/2021-EXEMPTION FROM FILING O.T. ) Date : 13-12-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Aman Malik , AOR Mr. vijay Kumar Maurya, Adv. Ms. Naazish Khan, Adv.
Ms. Manjeeta Rani, 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 applications, if any, stand disposed of.
(SONIA GULATI) (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT COURT MASTER (signed order is placed on the file)