Supreme Court - Daily Orders
Shivani Arora vs Varun Nagpal on 12 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 935/2016
SHIVANI ARORA PETITIONER(S)
VERSUS
VARUN NAGPAL RESPONDENT(S)
O R D E R
This is a petition filed under Section 25 of the Code of Civil Procedure, 1908, seeking transfer of HMA Petition No. PA 175 of 2016 titled as “Varun Nagpal Versus Shivani Arora” pending before the Court of Principal Judge, Family Court, Pune, to the Court of Principal Judge, Family Court, Karkardooma, Delhi Having heard learned counsel for the parties and having considered the facts and circumstances of the case, we deem it fit and proper to allow this transfer petition. Accordingly, HMA Petition No. PA 175 of 2016 titled as “Varun Nagpal Versus Shivani Arora” is ordered to be transferred from the Court of Principal Judge, Family Court, Pune, to the Court of Principal Judge, Family Court, Karkardooma, Delhi Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.07.19 Three cases are filed by the petitioner against the respondent 10:03:14 IST Reason: which are pending in Delhi. One of these cases filed by the petitioner is HMA No. 1442 of 2015 under Section 13(1(ia) of the 2 Hindu Marriage Act seeking dissolution of marriage and other is under Section 125 of the Cr.P.C. Since the aforesaid petition HMA No. 1442 of 2015 is also under the provisions of Hindu Marriage Act and is pending in the Family Court, Karkardooma at Delhi, we direct that this case shall also be transferred to the same Family Court which is seized of H.M.A. No. 1442 of 2015. We also expect that the Family Court, Karkardooma, Delhi shall give the same dates in both the cases and try to expedite the disposal of these cases. The transfer petition is allowed accordingly. Let the records of the case be transferred to the concerned court without delay.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
JULY 12, 2017.
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ITEM NO.10 COURT NO.7 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). 935/2016
SHIVANI ARORA Petitioner(s)
VERSUS
VARUN NAGPAL Respondent(s)
(FOR STAY APPLICATION ON IA 1/2016)
Date : 12-07-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Satyajeet Kumar, AOR Mr. Niraj Kumar Singh, Adv.
For Respondent(s) Mr. Prashant Mehendirata, Adv.
Mr. Harshvardhan Pandey, Adv. Mr. T. V. S. Raghavendra Sreyas, AOR 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, stands disposed of accordingly.
(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(Signed order is placed on the file)