Supreme Court - Daily Orders
Jesal vs Milanbhai Kantilal Gutka on 12 January, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 951 of 2016
JESAL Petitioner(s)
VERSUS
MILANBHAI KANTILAL GUTKA Respondent(s)
O R D E R
We have heard learned counsel for the parties. Without expressing any opinion on merits, we direct that proceedings in H.M.P.NO.829 of 2015 titled “Milanbhai Kantilal Gutka v. Jesal Milanbhai Gutka” on the file of Family Court, Ahmedabad, Gujarat, shall stand transferred to the Family Court, Bandra, Mumbai, for hearing and disposal in accordance with law. Records shall be sent by court where proceedings are pending to the transferee court forthwith. It will be open to the parties to seek clubbing of all the matters, if any, pending between them in accordance with law.
Learned counsel for the petitioner has made a statement that the petitioner will not object to video conferencing prayer of the respondent to the extent permissible under the law.
The Registry to transmit a copy of this order to the courts concerned. Parties to appear before the transferee court on Monday, the 12th March, 2018.
The transfer petition is, accordingly, allowed with the above direction.
..........................J. (ADARSH KUMAR GOEL) ..........................J. Signature Not Verified (UDAY UMESH LALIT) New Delhi, Digitally signed by MAHABIR SINGH January 12, 2018.
Date: 2018.01.13 12:46:17 IST Reason: ITEM NO.44 COURT NO.11 SECTION XVI -A 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). 951/2016 JESAL Petitioner(s) VERSUS MILANBHAI KANTILAL GUTKA Respondent(s)
(FOR STAY APPLICATION -IA 1/2016) Date : 12-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. M.N. Rao, Sr. Adv.
Mr. M. Y. Deshmukh, AOR Mr. Shakti Pandey, Adv.
For Respondent(s) Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv. Mr. Akash Tyagi, Adv.
Ms. Sharmila Upadhyay, AOR UPON hearing the counsel the Court made the following O R D E R 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.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)