Supreme Court - Daily Orders
Kirti Gupta vs Sumit Kumar Gupta on 5 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1753 OF 2015
KIRTI GUPTA Petitioner(s)
VERSUS
SUMIT KUMAR GUPTA Respondent(s)
O R D E R
This Court, vide order dated 08.07.2016, directed the parties to approach the Mediator, Supreme Court Mediation Centre for amicable settlement of their disputes.
As per the Mediation Report dated 22.09.2016, the parties could not arrive at an amicable settlement and hence the Mediation failed.
We have heard learned counsel appearing for the parties. We have perused the Transfer Petition filed by the petitioner and according to us, there is no justifiable reason to transfer Matrimonial Petition No. 519 of 2014 titled as “Sumit Kumar Gupta vs. Kirti Gupta” pending before the Court of District Judge, Delhi to the Family Court, Gorakhpur.
Accordingly, the Transfer Petition is dismissed.
.......................... J.
(PINAKI CHANDRA GHOSE) Signature Not Verified Digitally signed by R.NATARAJAN .......................... J.
(ROHINTON FALI NARIMAN) Date: 2017.02.16 17:08:54 IST Reason:
New Delhi;
January 05, 2017.
(Revised)
ITEM NO.43 COURT NO.6 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). 1753/2015 KIRTI GUPTA Petitioner(s) VERSUS SUMIT KUMAR GUPTA Respondent(s) (with appln. (s) for stay and office report) Date : 05/01/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s Ranjit Kumar Sharma, AOR For Respondent(s) Mr. Santosh Kumar, Adv.
Mr. Rajiv Ranjan Mishra, Adv. Mr. Mukesh Tiwari, Adv.
For Mr. Mushtaq Ahmad, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is dismissed in terms of the signed order.
Pending application stands disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO. 1753 OF 2015 KIRTI GUPTA Petitioner(s) VERSUS SUMIT KUMAR GUPTA Respondent(s) O R D E R This Court, vide order dated 08.07.2016, directed the parties to approach the Mediator, Supreme Court Mediation Centre for amicable settlement of their disputes.
As per the Mediation Report dated 22.09.2016, the parties could not arrive at an amicable settlement and hence the Mediation failed.
We have heard learned counsel appearing for the parties. We have perused the Transfer Petition filed by the petitioner and according to us, there is no justifiable reason to transfer Matrimonial Petition No. 519 of 2014 titled as “Sumit Kumar Gupta vs. Kirti Gupta” pending before the Court of District Judge, Delhi to the Family Court, Gorakhpur.
Accordingly, the Transfer Petition is dismissed.
.......................... J. (PINAKI CHANDRA GHOSE) .......................... J. (ROHINTON FALI NARMAN) New Delhi;
January 05, 2017.
ITEM NO.43 COURT NO.6 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). 1753/2015 KIRTI GUPTA Petitioner(s) VERSUS SUMIT KUMAR GUPTA Respondent(s) (with appln. (s) for stay and office report) Date : 05/01/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s Ranjit Kumar Sharma, AOR For Respondent(s) Mr. Santosh Kumar, Adv.
Mr. Rajiv Ranjan Mishra, Adv. Mr. Mukesh Tiwari, Adv.
For Mr. Mushtaq Ahmad, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is dismissed in terms of the signed order.
Pending application stands disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
Court Master Court Master
(Signed order is placed on the file)