Supreme Court - Daily Orders
Megha Mahajan vs Amit Gupta on 22 August, 2016
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 617 OF 2016
MEGHA MAHAJAN Petitioner(s)
Versus
AMIT GUPTA Respondent(s)
O R D E R
Taken on Board.
Learned counsel for the respondent-husband submits that the respondent has no objection to the transfer of HMA No. 488 of 2015 pending in the Court of Learned Additional District Judge (Matrimonial Cases), Jammu to the Court of Principal Judge, Family Court, District Haridwar, Uttarakhand.
In the circumstances, we allow this petition and direct transfer of HMA No. 488 of 2015 pending in the Court of Learned Additional District Judge (Matrimonial Cases), Jammu to the Court of Principal Judge, Family Court, District Haridwar, Uttarakhand.
The transfer petition is allowed accordingly.
................CJI.
(T.S.THAKUR) .................J. (A.M.KHANWILKAR) Signature Not Verified .................J. Digitally signed by SHASHI SAREEN (Dr.D.Y.CHANDRACHUD) Date: 2016.08.30 16:31:02 IST Reason: New Delhi, Dated: 22nd August, 2016.
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ITEM NO.808 COURT NO.1 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). 617/2016
MEGHA MAHAJAN Petitioner(s)
VERSUS
AMIT GUPTA Respondent(s)
(With office report)
Date : 22/08/2016 This petition was mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Dr. Ajay Veer Pundir, Adv.
Mr. Hitesh Kumar Sharma, Adv. Ms. Pooja, Adv.
Ms. Anu Gupta,Adv.
For Respondent(s) Mr. Abhinav Mukerji,Adv.
Ms. Purnima Krishna, Adv.
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.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)