Supreme Court - Daily Orders
Rekha Rani Singh vs Devendra Vikram Singh on 10 July, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL.) NO(s). 1905 OF 2013
REKHA RANI SINGH Petitioner(s)
VERSUS
DEVENDRA VIKRAM SINGH Respondent(s)
O R D E R
Having heard learned counsel for the petitioner and gone through this transfer petition filed by the petitioner-wife under Section 25 of the Code of Civil Procedure and considering the facts and circumstances of the case, we deem it fit and proper to transfer H.M.A. No.189 of 2013 titled Sh. Devendra Vikram Singh v. Smt. Rekha Rani Singh, from District Judge, West District at Tis Hazari Court, Delhi to the Court of District and Sessions Judge Bahraich, Uttar Pradesh, who may try this case himself or assign the same to the court of competent jurisdiction.
We order accordingly.
Within a fortnight of communication of copy of this order, District Judge, West District at Tis Hazari Court, Delhi shall transmit the record to District and Sessions Judge Bahraich, Uttar Pradesh, where the matter itself Signature Not Verified shall be decided within a period of next nine months, Digitally signed by Narendra Prasad Date: 2015.07.13 16:55:20 IST without granting undue adjournments to either of the Reason: parties.
1 The Transfer Petition is allowed in the above terms with a direction to the Registry to immediately transmit copy of this order to both the Courts.
...................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] ...................................J. [UDAY UMESH LALIT] NEW DELHI;
JULY 10, 2015.
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ITEM NO.47 COURT NO.7 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). 1905/2013
REKHA RANI SINGH Petitioner(s)
VERSUS
DEVENDRA VIKRAM SINGH Respondent(s)
(with appln. (s) for stay and office report) Date : 10/07/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Ms. Srishti Govil,Adv.
Mr. Balaji Srinivasan,Adv. (SCLSC) For Respondent(s) Mr. Ashok Kumar Gupta II,Adv.
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.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
(Signed order is placed on the file) 3