Supreme Court - Daily Orders
Subhangi Yogesh Soni vs Yogesh Arun Soni on 20 March, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 405 of 2018
SUBHANGI YOGESH SONI Petitioner(s)
VERSUS
YOGESH ARUN SONI Respondent(s)
O R D E R
We have heard learned counsel for the petitioner. Without expressing any opinion on merits, we direct that proceedings in R.C.S. No.1286A of 2016 titled “Yogesh Arun Soni V. Sau. Subhangi Yogesh Soni” on the file of Principal District Judge, Family Court at Bhopal, Madhya Pradesh, shall stand transferred to the Family Court at Jalgaon, Maharashtra, for hearing and disposal in accordance with law. Records shall be sent by court where proceedings are pending to the transferee court forthwith. It will be open to the parties to seek clubbing of all the matters, if any, pending between them in accordance with law.
Learned counsel for the petitioner has made a statement that the petitioner will not object to video conferencing prayer of the respondent to the extent permissible under the law.
The Registry to transmit a copy of this order to the courts concerned. Parties to appear before the transferee court on Monday, the 14th May, 2018.
Since this order is being passed ex-parte, the respondent will be at liberty to move this Court, if aggrieved.
The transfer petition is, accordingly, allowed with the above direction.
..........................J. (ADARSH KUMAR GOEL) Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.03.20 16:46:18 IST ..........................J. Reason: (UDAY UMESH LALIT) New Delhi, March 20, 2018.
ITEM NO.8 COURT NO.11 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). 405 of 2018
SUBHANGI YOGESH SONI Petitioner(s)
VERSUS
YOGESH ARUN SONI Respondent(s)
(IA No.34744/2018-EX-PARTE STAY and IA No.34746/2018-EXEMPTION FROM FILING O.T.) Date : 20-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Preshit Surshe,Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the transfer petition is allowed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)