Supreme Court - Daily Orders
Neelam Swami vs Gourav Swami on 5 September, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.46 COURT NO.12 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). 1682/2015
NEELAM SWAMI Petitioner(s)
VERSUS
GOURAV SWAMI Respondent(s)
(with appln. (s) for ad-interim ex-parte stay and office report)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sureshan P.,Adv.
Mr. Vishnu Sharma, Adv.
For Respondent(s) Mr. Pankaj Kumar Singh, Adv.
Ms. Parul Shukla, Adv.
Ms. Varsha Rana, Adv.
Mr. Raj Singh Rana,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Transfer Petition is allowed in terms of the signed order.
(NEELAM GULATI) (MADHU NARULA)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.09.09 16:21:02 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 1682 OF 2015 NEELAM SWAMI Petitioner(s) VERSUS GOURAV SWAMI Respondent(s) O R D E R Heard learned counsel for the parties. This Transfer Petition is filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of proceedings in Petition No.166 of 2015, titled as “Gourav Swami Vs. Neelam”, pending before the Principal Judge, Family Court, Baghpat, U.P. Keeping in view the submissions made in the Court, we deem it appropriate to transfer the proceedings in Petition No.166 of 2015, titled as “Gourav Swami Vs. Neelam”, pending before the Principal Judge, Family Court, Baghpat, U.P. to the Court of Principal Judge, Family Court at Delhi.
Transfer Petition is allowed accordingly.
…..............J (SHIVA KIRTI SINGH) …................J ( R. BANUMATHI) NEW DELHI September 05, 2016