Supreme Court - Daily Orders
Geeta vs Sanjay Chaudhary on 1 December, 2022
Bench: A.S. Bopanna, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 205 OF 2022
GEETA PETITIONER(S)
VERSUS
SANJAY CHAUDHARY RESPONDENT(S)
O R D E R
The petitioner-wife has filed the petition under Section 25 of the Code of Civil Procedure, 1908 before this Court seeking transfer of H.M.A. No. 31 OF 2020 titled “Sanjay Chaudhary Vs. Geeta” pending before the Family Court, District Haridwar, Uttarakhand to the Competent Court at District Muzaffarnagar, U.P. Despite service of notice, no one has entered appearance on behalf of the respondent.
Having heard learned counsel for the petitioner and taking into consideration the grounds taken in the transfer petition, we direct the transfer of H.M.A. No. 31 OF 2020 titled “Sanjay Chaudhary Vs. Geeta” pending before the Family Court, District Haridwar, Uttarakhand to the Competent Court at District Muzaffarnagar, U.P. Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.12.03 10:38:20 IST Reason: T.P. (C) NO. 205 OF 2022 Let the record of the case be transferred without delay. The Transfer Petition is allowed in the afore-stated terms. Pending application(s), if any, shall stand disposed of.
……………………………………………………………J. [A.S. BOPANNA] ……………………….……………………………………….J. [S. RAVINDRA BHAT] NEW DELHI;
DECEMBER 01, 2022
ITEM NO.2 COURT NO.12 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 (C) No.205/2022 GEETA Petitioner(s) VERSUS SANJAY CHAUDHARY Respondent(s) (IA No. 16408/2022 - EXEMPTION FROM FILING O.T.and IA No. 16407/2022 - STAY APPLICATION) Date : 01-12-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Chatanya Siddharth, Adv.
Mrs. Viraj Singh, Adv.
Mrs. Prakriti Purnima, Adv. Mr. Mukesh Kumar Sharma, AOR 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 signed order.
Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)