Supreme Court - Daily Orders
Neha Khatri vs Ankur Khatri on 16 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
REVISED
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(S).1987 OF 2015
NEHA KHATRI Petitioner(s)
VERSUS
ANKUR KHATRI Respondent(s)
O R D E R
Heard learned counsel for the parties. Having perused the record of the case and without going into the merits of the case, we allow the transfer of Matrimonial Title Suit No.86 of 2015 titled Ankur Khatri v. Neha Khatri, pending before the Civil Judge, Senior Division, District Court, Pune, Maharashtra to the District Judge, Karkardooma Court Complex, Delhi, who may either decide the same or assign to the appropriate family court Signature Not Verified at Delhi. The transferor Court shall forthwith transmit the Digitally signed by VINOD KUMAR Date: 2016.10.17 14:25:14 IST entire record relating to the aforesaid case to the Reason: transferee Court for deciding the case in accordance with law.
2It is open for either of the party to request the transferee court to refer the matter to the mediation/conciliation centre at Delhi, if they so desire. If such an application is made, the same shall be considered and decided in accordance with law.
The transfer petition is allowed in the aforesaid terms.
...................J. (V. GOPALA GOWDA) ....................J. (ADARSH KUMAR GOEL) NEW DELHI, SEPTEMBER 16, 2016 3 REVISED ITEM NO.55 COURT NO.8 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). 1987/2015 NEHA KHATRI Petitioner(s) VERSUS ANKUR KHATRI Respondent(s) (with appln. (s) for stay and office report) Date : 16/09/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Praveen Agrawal,Adv.
For Respondent(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Imtiaz Ahmed, Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
For M/s. Equity Lex Associates 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, stand(s) disposed of.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA)
AR-CUM-PS COURT MASTER
(Revised signed order is placed on the file) 4 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO(S).1987 OF 2015 NEHA KHATRI Petitioner(s) VERSUS ANKUR KHATRI Respondent(s) O R D E R Heard learned counsel for the parties. Having perused the record of the case and without going into the merits of the case, we allow the transfer of Matrimonial Title Suit No.86 of 2015 titled Ankur Khatri v. Neha Khatri, pending before the Civil Judge, Senior Division, District Court, Pune, Maharashtra to the Family Court, Karkardooma Court Complex, Delhi. The transferor Court shall forthwith transmit the entire record relating to the aforesaid case to the transferee Court for deciding the case in accordance with law. It is open for either of the party to request the transferee court to refer the matter to the 5 mediation/conciliation centre at Delhi, if they so desire. If such an application is made, the same shall be considered and decided in accordance with law.
The transfer petition is allowed in the aforesaid terms.
...................J. (V. GOPALA GOWDA) ....................J. (ADARSH KUMAR GOEL) NEW DELHI, SEPTEMBER 16, 2016 6 ITEM NO.55 COURT NO.8 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). 1987/2015 NEHA KHATRI Petitioner(s) VERSUS ANKUR KHATRI Respondent(s) (with appln. (s) for stay and office report) Date : 16/09/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Praveen Agrawal,Adv.
For Respondent(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Imtiaz Ahmed, Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
For M/s. Equity Lex Associates 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, stand(s) disposed of.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)