Supreme Court - Daily Orders
Babita vs Munna Lal on 19 July, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C)No.1395 OF 2015
BABITA ......PETITIONER
VERSUS
MUNNA LAL ......RESPONDENT
O R D E R
This is a transfer petition at the instance of the petitioner-wife seeking transfer of Marriage Dispute No.146 of 2014, titled Sh.Munna Lal vs. Smt.Babita, pending before the Family Court, Hamirpur, Uttar Pradesh to any competent Court at Delhi.
Despite service of notice, respondent has not appeared. Hence, averments made in the transfer petition remain unrebutted.
In view of the hardships which will be faced by the petitioner in contesting the case at Hamirpur, Uttar Pradesh, we deem it proper to allow the transfer petition and transfer the aforesaid case from the Family Court, Hamirpur, Uttar Pradesh to the Karkardooma Court, Delhi, along with all records for its Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2018.07.21 12:35:34 IST adjudication. Ordered accordingly.
Reason:
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After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.
.........................CJI. (DIPAK MISRA) ….........................J. (A.M.KHANWILKAR) ..........................J. (Dr.D.Y.CHANDRACHUD) NEW DELHI;
JULY 19, 2018.
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ITEM NO.1 COURT NO.1 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).1395/2015 BABITA Petitioner(s) VERSUS MUNNA LAL Respondent(s) (FOR STAY APPLICATION ON IA 1/2015 a IA No.1/2015 – Stay application) Date : 19-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mrs. K. Sarada Devi, AOR For Respondent(s) 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.
(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar (Signed order is placed on the file)