Supreme Court - Daily Orders
Geeta Devi Dubey vs Mukesh Kumar Dubey on 7 March, 2014
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ITEM NO.35 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 (CIVIL.) NO(s). 684 OF 2013
GEETA DEVI DUBEY Petitioner(s)
VERSUS
MUKESH KUMAR DUBEY Respondent(s)
(With appln(s) for stay and office report ))
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. Arup Banerjee,Adv.
Mohd. Naved, Adv.
For Respondent(s)
Mr. Shree Prakash sinha, Adv.
Mr. Inderpreet Singh, Adv.
Mr. Rakesh Mishra, Adv.
Mr. Janme Jay, Adv.
Mr. Shekhar Kumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
The transfer petition is dismissed in terms of the observations made in the signed order.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.684 OF 2013 GEETA DEVI DUBEY ...PETITIONER(S) Versus MUKESH KUMAR DUBEY ...RESPONDENT(S) O R D E R We have heard learned counsel for the parties and also perused the averments made in the affidavit.
In view of the averments made in the affidavit, we are not inclined to grant prayer for transfer. The Transfer Petition is, accordingly, dismissed.
Learned counsel for the respondent-husband has, however, voluntarily offered that the husband will reimburse the travel expenses of the petitioner-wife and one companion on each date. The wife and the companion shall be provided with the amount equivalent to second class A.C. train fare, if available, otherwise second class train fare.
..........................J. (SURINDER SINGH NIJJAR) ..........................J. (A.K.SIKRI) New Delhi, March 07, 2014