Supreme Court - Daily Orders
Sandeep Kaur vs Naresh Kumar on 24 February, 2023
Bench: Hrishikesh Roy, Aravind Kumar
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 3029/2022
SANDEEP KAUR Petitioner(s)
VERSUS
NARESH KUMAR Respondent(s)
O R D E R
We have heard Mr. Sahil Tagotra, learned counsel appearing for the petitioner (Wife).
Office Report dated 01.02.2023 indicates that although service of notice is complete on the sole respondent, none has entered appearance.
Having considered the submissions and the circumstances in this case, we deem it appropriate to order transfer of the petition bearing HMA/518/2022 titled as “Naresh Kumar vs. Sandeep Kaur” pending before the court of Additional Principal Judge, Family Court, Jammu and Kashmir to the Principal Judge, Family Court, Sri Ganganagar. It is ordered accordingly.
The court of Additional Principal Judge, Family Court, Jammu and Kashmir shall send the case records to the transferee Court without any delay.
Signature Not Verified The parties are directed to appear, either in person or Digitally signed by Jayant Kumar Arora through Date: 2023.02.27 18:22:05 IST Reason: an authorised representative, before the transferee court. However, in case there is non-appearance, court notice would be issued to the defaulting party. 2 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.
The Transfer Petition is allowed in the aforesaid terms. Pending application(s), if any, shall stand disposed of.
.......................J. [ HRISHIKESH ROY ] .........................
[ ARAVIND KUMAR ] NEW DELHI;
FEBRUARY 24, 2023
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ITEM NO.1 COURT NO.16 SECTION XVI-A
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). 3029/2022
SANDEEP KAUR Petitioner(s)
VERSUS
NARESH KUMAR Respondent(s)
(Notice returnable on 24.02.2023 issued. IA No. 205607/2022 - EX-PARTE STAY) Date : 24-02-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. Sahil Tagotra, AOR Mr. Abhishek Pandey, Adv. Ms. Abhivyakti Banerjee, Adv. Ms. Sakshi Garg, Adv.
Mr. Gajendra Singh Negi, 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.
Pending application(s), if any, shall stand disposed of.
(DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH) (Signed Order is placed on the File) 4