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Supreme Court - Daily Orders

Siny George vs Freddy Henry Edwin on 31 October, 2014

Author: Chief Justice

Bench: Chief Justice, Madan B. Lokur, A.K. Sikri

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                                     IN THE SUPREME COURT OF INDIA
                                      CIVIL ORIGINAL JURISDICTION

                              TRANSFER PETITION (CIVIL) NO.700 OF 2014

           SINY GEORGE                                                    ..PETITIONER(S)

                                                     VERSUS

           FREDDY HENRY EDWIN                                             ..RESPONDENT(S)


                                                    O R D E R

1. This transfer petition is filed under Section 25 of the Code of Civil Procedure read with Order XXXVI-B of the Supreme Court Rules, 1966, for transfer of case being O.P. No.384 of 2014 titled as “Freddy Henry Edwin vs. Siny George” pending before the Family Court, Ernakulam, Kerala to the Family Court, Ajmer, Rajasthan.

2. We have heard learned counsel for the petitioner. The respondent, though served, is unrepresented before us.

Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.11.03 17:23:59 IST Reason: 2

3. In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petition, we deem it appropriate to allow this Transfer Petition.

4. Accordingly, we order for transfer of case being O.P. No.384 of 2014 titled as “Freddy Henry Edwin vs. Siny George” pending before the Family Court, Ernakulam, Kerala to the Family Court, Ajmer, Rajasthan.

................CJI.

(H.L. DATTU) ..................J. (MADAN B. LOKUR) ..................J. (A.K. SIKRI) NEW DELHI;

OCTOBER 31, 2014.

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ITEM NO.51                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).700 of 2014

SINY GEORGE                                            Petitioner(s)

                                 VERSUS

FREDDY HENRY EDWIN                                     Respondent(s)

(with appln. (s) for stay and office report) Date : 31/10/2014 This petition was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI For Petitioner(s) Mr. K. Rajeev,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Transfer petition is allowed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)