Supreme Court - Daily Orders
Soni Mishra vs Sandeep Mishra on 13 March, 2015
Bench: Anil R. Dave, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO.814 OF 2013
SONI MISHRA ... PETITIONER
VS.
SANDEEP MISHRA ... RESPONDENT
O R D E R
We have heard the learned counsel for the parties and have gone through this transfer petition filed by the petitioner under Section 25 of the Code of Civil Procedure, 1908. After considering the facts and circumstances of the case, we deem it fit and proper to transfer the Matrimonial (Divorce) Case No.158 of 2012 titled as Sandeep Mishra Vs. Soni Mishra, from the Court of Principal Judge, Family Court, Darbhanga, Bihar, to the Family Court, Jamshedpur, Jharkhand. We order accordingly.
Within a fortnight of communication of copy of this order, the Principal Judge, Family Court, Darbhanga, Bihar, shall transmit the record to the Family Court, Jamshedpur, Jharkhand, where the matter itself shall be Signature Not Verified decided within a period of next three months, without Digitally signed by Sarita Purohit Date: 2015.03.19 11:31:35 IST Reason: granting undue adjournment to either of the parties. The Transfer Petition is allowed in the above terms 1 with a direction to the Registry to immediately transmit copy of this order to both the Courts.
It would be open to the respondent to make a request to the Family Court to dispose of the matter at an early date. The learned counsel appearing for the petitioner-wife has assured that his counter-part appearing before the Family court shall extend his cooperation so that the matter can be disposed of an early date and preferably within one year from the date of receipt of a copy of this order by the Family Court.
..............J. [ANIL R. DAVE ] ..............J. [AMITAVA ROY] New Delhi;
13th March, 2015.
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ITEM NO.3 COURT NO.3 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 (C) No.814/2013 SONI MISHRA Petitioner(s) VERSUS SANDEEP MISHRA Respondent(s) (With appln.(s) for stay and office report) Date : 13/03/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Alok Kumar,Adv.
Mr. Abhayveer Sharma,Adv. For Mr. Mohan Lal Sharma,Adv.
For Respondent(s) Mr. Syed Mehdi Imam,Adv.
Mr. Noorullah,Adv.
Mr. Tabrez Ahmad,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.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) 3