Supreme Court - Daily Orders
Pooja Choudhary vs Vinay Jaiswal on 8 January, 2015
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 683 OF 2014
POOJA CHOUDHARY ... PETITIONER
VERSUS
VINAY JAISWAL ... RESPONDENT
O R D E R
1. This Transfer Petition is filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of Divorce Petition No. 37 of 2014 titled as "Vinay Jaiswal vs. Pooja Choudhary" pending before the Principle Judge, Family court Ghaziabad, Uttar Pradesh to the Court of District Judge, Betul, Madhya Pradesh.
2. We have heard learned counsel for the parties to the lis.
Signature Not Verified
3. Having perused the records and in view Digitally signed by Charanjeet Kaur Date: 2015.01.09 17:04:30 IST Reason: of the peculiar facts and circumstances of the case, we are of the opinion that the Transfer 2 Petition being devoid of any merit, deserves to be dismissed and is dismissed accordingly. Ordered accordingly.
......................CJI.
[ H. L. DATTU ] .......................J. [ A.K. SIKRI ] NEW DELHI;
JANUARY 08, 2015.
ITEM NO.52 COURT NO.1 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). 683/2014
POOJA CHOUDHARY Petitioner(s)
VERSUS
VINAY JAISWAL Respondent(s)
(With appln. (s) for exemption from filing O.T. and stay and office report) Date :08/01/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI For Petitioner(s) Mr. Varun Thakur, Adv.
Mr. Sharddha Saran, Adv.
Mr. Varinder Kumar Sharma,Adv. For Respondent(s) Mr. Bankey Bihari,Adv. UPON hearing the counsel the Court made the following O R D E R The transfer petition is dismissed. [ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]