Supreme Court - Daily Orders
Sneha vs Vinayak on 28 April, 2014
ö IN THE SUPREME COURT OF INDIA
CIVIL APPELALTE JURISDICTION
CIVIL APPEAL NO.4954 OF 2014
(Arising out of SLP (C) No.18949/2013)
SNEHA ..APPELLANT
VERSUS
VINAYAK ..RESPONDENT
O R D E R
Leave granted.
This appeal has been preferred against the judgment and order dated 26.9.2012 passed by the High Court of Karnataka, Circuit Bench at Dharwad in Civil Petition No.534 of 2012 wherein it dismissed the wife’s petition.
Heard learned counsel for the parties. In the facts and circumstances of the case we allow the appeal, set aside the impugned order of the High Court and direct that case bearing No.MC 502/2012 pending before the III Addl. Family Court at Bangalore be transferred to III Addl.Senior Civil Judge, Hubli.
We request the transferror court to transfer the record of MC 502/2012 to the transferree court and on being transferred the record we request the learned III Addl.Senior Civil Judge, Hubli to dispose of the petition as early as possible preferably within a period of six months.
......................J. [ DR. B.S. CHAUHAN ] ......................J. [ J. CHELAMESWAR ] NEW DELHI APRIL 28, 2014 ITEM NO.55 COURT NO.3 SECTION IVA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Civil) No(s).18949/2013 (From the judgement and order dated 26/09/2012 in CP No.534/2012 of The HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD) SNEHA Petitioner(s) VERSUS VINAYAK Respondent(s) (With prayer for interim relief and office report ) Date: 28/04/2014 This Petition was called on for hearing today. CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN HON’BLE MR. JUSTICE J. CHELAMESWAR For Petitioner(s) Mr. Rajesh Mahale,Adv. For Respondent(s) Respondent-In-Person UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal is allowed, in terms of the signed order.
(O.P. SHARMA) (M.S. NEGI)
COURT MASTER ASSISTANT REGISTRAR
(Signed order is placed on the file)