Supreme Court - Daily Orders
Malvi Manoj Sharma vs Manoj Chandrakumar Sharma on 18 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 1504/2015
MALVI MANOJ SHARMA Petitioner(s)
VERSUS
MANOJ CHANDRAKUMAR SHARMA Respondent(s)
O R D E R
As per Office Report dated 15-7-2016, A.D. Card duly signed by the sole respondent (the husband) has been received but no one has entered appearance on his behalf so far.
This petition under Section 25 of the Civil Procedure Code has been filed by the petitioner (the wife) for transfer of proceedings in M.P. No. 400 of 2015 titled as “Manoj Chandrakumar Sharma vs. Smt. Malvi Manoj Sharma” pending before the Court of Civil Judge, Senior Division, Kalyan at Kalyan to the Family Court at Saket, New Delhi.
Having heard learned counsel for the petitioner and taking into consideration the grounds taken in the transfer petition, we direct transfer of M.P. No. 400 of 2015 titled as “Manoj Chandrakumar Sharma vs. Smt. Malvi Manoj Sharma” pending before the Court of Civil Judge, Senior Division, Kalyan at Kalyan to the Family Court at Saket, New Delhi.
Let the record of the case be transferred without delay.
The Transfer Petition is allowed in the afore-stated terms.
.............................J (PINAKI CHANDRA GHOSE) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.07.18 18:08:51 IST .....................J (AMITAVA ROY) Reason: NEW DELHI;
18TH JULY, 2016.
ITEM NO.43 COURT NO.10 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). 1504/2015
MALVI MANOJ SHARMA Petitioner(s)
VERSUS
MANOJ CHANDRAKUMAR SHARMA Respondent(s)
(With appln.(s) for stay and office report) Date: 18/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. B. S. Banthia,Adv. Mr. Sachin Daga, Adv.
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 the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)