Supreme Court - Daily Orders
Namrata vs Himanshu Shukla on 30 June, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1385 OF 2015
NAMRATA ... PETITIONER(S)
VERSUS
HIMANSHU SHUKLA ... RESPONDENT(S)
O R D E R
This transfer petition has been filed by the petitioner – wife for transfer of HMA No.652 of 2015 titled “S. Himanshu Shukla Vs. Smt. Namrata” from the Court of Principal Judge, Family Courts (East), Karkardooma Courts, Delhi to the Court of Principal Judge, Family Court, Firozabad, U.P. We have heard learned counsel for the parties. Looking to the facts and circumstances of this case, including the fact that the petitioner, a resident of Firozabad, Uttar Pradesh, would be put to considerable inconvenience in prosecuting the matter in Delhi, we think it appropriate to transfer HMA No.652 of 2015 titled “S. Himanshu Shukla Vs. Smt. Namrata” from the Court of Principal Judge, Family Courts (East), Karkardooma Courts, Delhi to the Court of Principal Judge, Family Court, Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.07.02 Firozabad, U.P. 12:37:38 IST Reason: -: 2 :- Accordingly, the transfer petition is allowed. Learned counsel for the petitioner says that his client will not obstruct the proceedings or cause any harm to the respondent when he appears in Court.
.............................J. (MADAN B. LOKUR) .............................J. (R.K. AGRAWAL) NEW DELHI JUNE 30, 2016 ITEM NO.59 COURT NO.8 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).1385/2015 NAMRATA Petitioner(s) VERSUS HIMANSHU SHUKLA Respondent(s) (with appln. (s) for exemption from filing O.T. and permission to file additional documents and stay and office report) Date : 30/06/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Dr. L.S. Chaudhary, Adv.
Mr. Ajay Chaudhary, Adv.
Ms. Reema Bhola, Adv.
Ms. Manju Jetley, AOR For Respondent(s) Mr. M. C. Dhingra, AOR 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.
Learned counsel for the petitioner says that his client will not obstruct the proceedings or cause any harm to the respondent when he appears in Court.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)