Supreme Court - Daily Orders
Jyotsna Sharma vs Ravi Sharma on 5 September, 2016
8IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 164/2016
JYOTSNA SHARMA Petitioner(s)
VERSUS
RAVI SHARMA Respondent(s)
O R D E R
On 1 st July, 2016, on the joint prayer made by the learned counsel appearing for the parties, we directed the parties to approach the Supreme Court Mediation Centre on Thursday, the 3 rd March, 2016. However, as per Report dated 16-8-2016 of the Supreme Court Mediation Centre, the mediation failed as the parties could not
arrive at an amicable settlement. This petition under Section 25 of the Civil Procedure Code has been filed by the petitioner (the wife) for transfer of H.M.A. Petition No. 622 of 2015 titled as ⬠SRavi Sharma vs. Jyotsna Sharma⬠\235 pending before the Principal Judge, Family Court, South West, District Dwarka Court Complex, New Delhi to the Family Court at Gwalior, Madhya Pradesh.
Having heard learned counsel for the parties and taking into consideration the grounds taken in the transfer petition, we direct transfer of H.M.A. Petition No. 622 of 2015 titled as ⬠SRavi Sharma vs. Jyotsna Sharma⬠\235 pending before the Principal Judge, Family Court, South West, District Dwarka Court Complex, New Delhi to the Family Court at Gwalior, Madhya Pradesh. Let the record of the case be transferred without delay. The Transfer Petition is allowed in the afore-stated terms. .............................J ( PINAKI CHANDRA GHOSE) .....................J (AMITAVA ROY ) NEW DELHI;
5TH SEPTEMBER, 2016.
ITEM NO.45 COURT NO.9 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). 164/2016 JYOTSNA SHARMA Petitioner(s) VERSUS RAVI SHARMA Respondent(s) (With appln(s) for stay and office report) (Along with Mediation Report) Date: 05/09/2016 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) Ms. Christi Jain, Adv. Ms. Ankita Gupta, Adv. Ms. Chhaya Kirti, Adv. Mr. Apurv Taran, Adv.
Ms. Pratibha Jain,Adv. For Respondent(s) Mr. Dharmendra Kumar Sinha,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.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)