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[Cites 2, Cited by 1]

Supreme Court - Daily Orders

Pushpa Nelson vs Nelson Isaac on 16 December, 2019

Bench: Mohan M. Shantanagoudar, R. Subhash Reddy

                                                         1


                                          IN THE SUPREME COURT OF INDIA

                                          CRIMINAL ORIGINAL JURISDICTION


                              TRANSFER PETITION(S)(CRIMINAL)         NO(S).   6/2019


     PUSHPA NELSON & ANR.                                                     PETITIONER(S)

                                                        VERSUS



     NELSON ISAAC                                                             RESPONDENT(S)



                                                     O R D E R

This is a petition filed under Section 406 of the Code of Criminal Procedure, 1973, seeking transfer of Misc. Case No. 42 of 2017 pending in the Family Court, Port Blair, Andman and Nicobar Islands titled as Pushpa Nelson & Anr. Vs. Isaac Nelson to the Family Court at Chennai (Tamil Nadu).

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, Misc. Case No. 42 of 2017 is ordered to be transferred from the the Family Court, Port Blair, Andman and Nicobar Islands titled as Pushpa Nelson & Anr. Vs. Isaac Nelson to the Family Court at Chennai Signature Not Verified (Tamil Nadu).

Digitally signed by ASHWANI KUMAR Date: 2019.12.19 16:37:07 IST Reason:

Let the records of the case be transferred to the concerned 2 court without delay.

The Transfer Petition is allowed accordingly.

......................J. [MOHAN M. SHANTANAGOUDAR] ......................J. [R. SUBHASH REDDY] NEW DELHI;

DECEMBER 16, 2019.

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ITEM NO.33                 COURT NO.13                 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)(Criminal)    No(s).    6/2019

PUSHPA NELSON & ANR.                                   Petitioner(s)

                                  VERSUS

NELSON ISAAC                                           Respondent(s)

(FOR ADMISSION and IA No.3494/2019-STAY APPLICATION ) Date : 16-12-2019 This petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE R. SUBHASH REDDY For Petitioner(s) Mr. O. P. Gaggar, AOR Mr. Rajiv Malik, Adv.
Mr. Aditya Gaggar, Adv.
Mr. Sachindra K., Adv.
For Respondent(s) Ms. Mittra Jain, Adv.
Mr. Danish Zubair Khan, 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 THAKUR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)