Supreme Court - Daily Orders
Manisha Agarwal vs Lavaish Mohan Agarwal on 14 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.62 COURT NO.4 SECTION XVIA
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). 1248/2015
MANISHA AGARWAL Petitioner(s)
VERSUS
LAVAISH MOHAN AGARWAL Respondent(s)
(with appln. (s) for stay and office report)
WITH
T.P.(C) No. 1255/2015
(With appln.(s) for stay and Office Report)
Date : 14/12/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Mahima Gupta, AOR
Mr. Anish Chawala, Adv.
For Respondent(s) Mr. Vishal Arun, AOR
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the respondent, let the matter be listed after four weeks.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.12.14 17:30:41 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1248 OF 2015 Manisha Agarwal … Petitioner VERSUS Lavaish Mohan Agarwal … Respondent O R D E R Heard Mr. R. Anand Padmanabhan, learned counsel for the petitioner. Despite service, none appeared for the respondent.
Having heard learned counsel for the petitioner, it is directed that the Matrimonial Suit No. 119/2015 of titled as Sudipta Roy Chowdhary vs. Navnita Roy Chowdhary pending before Additional District Judge, Chandernagore, District Hoogly, West Bangal be transferred to the District Judge, Jamshedpur, Jharkhand.
The learned District Judge, Jamshedpur shall assign the matter to the appropriate court for its disposal. Let the records of the case be transferred without delay.
The transfer petition is accordingly allowed.
................,J.
(Dipak Misra) ................,J.
(Prafulla C. Pant) New Delhi;
December 14, 2015