Supreme Court - Daily Orders
Varsha M Ankalgi vs Viral Rameshbhai Bardoli on 21 May, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 2326 OF 2019
VARSHA M. ANKALGI …PETITIONER
VERSUS
VIRAL RAMESHBHAI BARDOLI …RESPONDENT
ORDER
This petition has been filed by the petitioner(wife) under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of H.M.P. No. 34/2019 titled as Viral Rameshbhai Bardoli versus Varsha M. Ankalgi pending before the Court of Principal Judge, Family Court at Gandhinagar, Gujarat to the Family Court at Vijayapur, Karnataka.
Today, the respondent remained unrepresented although counter affidavit has been filed on his behalf. Heard Mr. Sharanagouda Patil, learned counsel appearing for the petitioner.
Signature Not Verified
Learned counsel for the petitioner submits that the petitioner is residing with Digitally signed by ASHWANI KUMAR her widowed mother at Vijayapur, Karnataka and, therefore, it is difficult for her to Date: 2020.05.26 15:21:38 IST Reason:
pursue the divorce case filed by the respondent at Gandhinagar. 2 Having heard learned counsel for the petitioner and having considered the facts and circumstances of the case, I deem it fit and proper to allow the transfer petition. Accordingly, H.M.P. No. 34/2019 titled as Viral Rameshbhai Bardoli versus Varsha M. Ankalgi pending before the Court of Principal Judge, Family Court at Gandhinagar, Gujarat is transferred to the Family Court at Vijayapur, Karnataka.
Let the records of the case be transferred to the concerned court without delay. The Transfer Petition is, accordingly, allowed.
……………………………J. (HRISHIKESH ROY) NEW DELHI;
MAY 21, 2020.3
ITEM NO.18 VC NO. 08 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). 2326/2019
VARSHA M ANKALGI Petitioner(s)
VERSUS
VIRAL RAMESHBHAI BARDOLI Respondent(s)
(IA No.145055/2019-STAY APPLICATION IA No. 145055/2019 - STAY APPLICATION) Date : 21-05-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Sharanagouda Patil, Adv.
Ms. Supreeta Sharanagouda, AOR For Respondent(s) M/S Corporate Legal Partners, AOR UPON hearing the counsel the Court made the following O R D E R The Court is convened through the video conferencing. The transfer petition is allowed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
(Signed order is placed on the file)