Supreme Court - Daily Orders
Mamta Vaibhav Parikh vs Vaibhav Dilip Parikh on 16 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(S).1655 OF 2014
MAMTA VAIBHAV PARIKH …...PETITIONER(S)
VERSUS
VAIBHAV DILIP PARIKH …....RESPONDENT(S)
O R D E R
Heard learned counsel for the parties. Having perused the record of the case and without going into the merits of the case, we allow the transfer of Petition No. A-2578 of 2014, pending before the Vth Family Court, Administrative Building, 'B' Wing, Bandra Kurla Complex, Bandra (East), Mumbai-400051, Maharashtra to Family Court, Rajkot-360001, Gujarat. The transferor Court shall forthwith transmit the entire record relating to the aforesaid case to the transferee Court for deciding the case in accordance with law.
The transfer petition is allowed in the aforesaid terms.
...................J. (V. GOPALA GOWDA) Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.03.18 17:27:48 IST Reason: ....................J. (C.NAGAPPAN) NEW DELHI, MARCH 16, 2015 ITEM NO.56 COURT NO.10 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). 1655/2014 MAMTA VAIBHAV PARIKH Petitioner(s) VERSUS VAIBHAV DILIP PARIKH Respondent(s) (with appln. (s) for stay and office report) Date : 16/03/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Rashmikumar Manilal Vithlani,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.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)