Supreme Court - Daily Orders
Bhavya M. Poojari vs Mithun Murali Poojari on 1 October, 2015
¤ ITEM NO.54 COURT NO.8 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). 729/2015
BHAVYA M. POOJARI Petitioner(s)
VERSUS
MITHUN MURALI POOJARI Respondent(s)
(With appln. (s) for stay and office report)
Date : 01/10/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. C.B. Gururaj,Adv.
MR. K.P.Singh,Adv.
Mr. B. Subrahmanya Prasad,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.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.10.05 17:14:34 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION(CIVIL) NO. 729 OF 2015 BHAVYA M.POOJARI ...PETITIONEER(S) VERSUS MITHUN MURALI POOJARI ...RESPONDENT(S) O R D E R Even on second call, none appears on behalf of the respondent in spite of due service of notice. Heard the learned counsel for the petitioner.
We are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, Marriage Petition No. 179 of 2014 titled as Mithun Murali Poojari Vs. Bhavya M. Poojari pending in the Court of Civil Judge (Senior Division), Thane, Maharashtra is ordered to be transferred to the Family Court at Udupi, Karnataka.
The Trial Court, Thane, Maharashtra shall send the case records to the Transferee Court promptly and without any delay.
The transfer petition is accordingly allowed.
....2/-
-2-After receipt of the records, the transferee Court is directed to make all endeavour either for amicable settlement, failing which for early decision in the main matter without unnecessary adjournment.
..................J [RANJAN GOGOI] NEW DELHI ..................J. OCTOBER 1st, 2015 [N.V. RAMANA]