Supreme Court - Daily Orders
Madhuri Sharma vs Amit Sharma on 20 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
TP(C) 1168/2014
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION NO.1168 OF 2014
Madhuri Sharma Appellant(s)
Versus
Amit Sharma Respondent(s)
O R D E R
This is a transfer petition at the instance of the petitioner-wife seeking transfer of H.M.A. No.221 of 2014, titled Amit Sharma vs. Madhuri Sharma, pending before the Principal Judge, Family Courts, Patiala House at New Delhi to the Family Court, RR District at LB Nagar, Hyderabad, Telangana.
Despite service of notice, respondent has not appeared. Hence, averments made in the transfer petition remain unrebutted.
In view of the above and also considering the hardships which will be faced by the petitioner in contesting the case at New Delhi, we deem it proper to allow Signature Not Verified the transfer petition and transfer the aforesaid case from Digitally signed by Chetan Kumar Date: 2015.03.25 15:47:31 IST Reason: the Family Court, Patiala House, New Delhi, to the Family Court, RR District at LB Nagar, Hyderabad, Telangana, along TP(C) 1168/2014 2 with all records for its adjudication.
After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.
......................J. (Dipak Misra) ......................J. (Prafulla C. Pant) New Delhi;
March 20, 2015.
TP(C) 1168/2014
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ITEM NO.46 COURT NO.5 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 (Civil) No.1168 OF 2014 MADHURI SHARMA Petitioner(s) VERSUS AMIT SHARMA Respondent(s) (With appln. (s) for stay and office report) Date : 20/03/2015 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) Mr. Amit K. Naik, Adv.
Mr. D. Mahesh Babu, AOR Ms. Suchitra Hrangwal, 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.
(Chetan Kumar) (H.S. Parashar)
Court Master Court Master
(Signed order is placed on the file)