Supreme Court - Daily Orders
Manjula Singh Chouhan vs Vishal Singh Chouhan on 27 November, 2018
Bench: Kurian Joseph, A.M. Khanwilkar, Hemant Gupta
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.11412 OF 2018
(ARISING OUT OF SLP (CIVIL) NO.26229 OF 2016)
MANJULA SINGH CHOUHAN .. Appellant(s)
Versus
VISHAL SINGH CHOUHAN .. Respondent(s)
J U D G M E N T
KURIAN, J.
Leave granted.
This appeal has been filed against the Order dated 21 st
January, 2016 passed by the High Court of Madhya Pradesh in M.C.C.
No.137 of 2016 declining to transfer HMA No.71 of 2016 from the
Family Court, Indore to Family Court, Bhopal.
As per the submission of the appellant, two cases are already
pending in Family Court, Bhopal, and it will be in the interests
of both the parties to try all their cases in Bhopal. Learned
counsel for the respondent however, submits that it will suit to
the appellant only, therefore, transfer may not be permitted. The
fact remains that the respondent has to travel to Bhopal for
conduct of other cases pending in Family Court, Bhopal.
Signature Not Verified
We are of the view that it will be in the interests of both
Digitally signed by
VISHAL ANAND
the parties that all their cases be heard together by the same
Date: 2018.11.29
15:58:54 IST
Reason:
Court.
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Therefore, H.M.A. Case No.71/2016 is transferred from Family
Court, Indore to the Family Court, Bhopal.
We direct the Family Court, Bhopal to try and dispose of all
the cases pending between the parties expeditiously preferably
within one year.
The Civil Appeal is disposed of in the aforesaid terms.
.....................J.
( KURIAN JOSEPH )
....................J.
( A.M. KHANWILKAR )
.....................J.
( HEMANT GUPTA )
New Delhi,
Dated: NOVEMBER 27, 2018.
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ITEM NO.43 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION FOR SPECIAL LEAVE TO APPEAL (CIVIL) NO.26229 OF 2016
MANJULA SINGH CHOUHAN Appellant(s)
VERSUS
VISHAL SINGH CHOUHAN Respondent(s)
(I.A. NO.1/2016 - EXEMPTION FROM FILING O.T.)
Date : 27-11-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE HEMANT GUPTA
For Appellant(s) Mr. T. R. B. Sivakumar, AOR
For Respondent(s) Mr. Ardhendumauli Kumar Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The Civil Appeal is disposed of in terms of the Signed Non-Reportable Judgment.
Pending application also stand disposed of.
(GEETA AHUJA) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR
( The Signed Non-Reportable Judgment is placed on the file) 3