Supreme Court - Daily Orders
Manjula Pathak vs Arun Kumar Ajay@ Pandey on 3 January, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 163/2020
MANJULA PATHAK Petitioner(s)
VERSUS
ARUN KUMAR AJAY@ PANDEY Respondent(s)
O R D E R
Heard learned counsel for the petitioner. As the respondent is not appearing despite service, we proceed with the matter ex parte against him.
Considering the allegations made in the petition, we find sufficient ground to transfer the case being M.P. No. 1030/2019 titled as Arun Kumar Ajay @ Pandey v. Manjula Pathak from the Court of Civil Judge, Senior Division Pune at Pune, Maharashtra to the Court of Principal Judge, Family Court Korba (District Korba), Chhattisgarh.
We accordingly do so and transfer the case being M.P. No. 1030/2019 titled as Arun Kumar Ajay @ Pandey v. Manjula Pathak from the Court of Civil Judge, Senior Division Pune at Pune, Maharashtra to the Court of Principal Judge, Family Court Korba (District Korba), Chhattisgarh.
The transfer petition is allowed.
The transferor court shall send the case record to the Signature Not Verified transferee Court promptly and without any delay. Digitally signed by DEEPAK SINGH Date: 2022.01.06 16:29:55 IST Reason:
On receipt of the case record, the transferee Court is 1 directed to make all endeavour for amicable settlement, failing which, for early decision in the case without unnecessary adjournments.
…....................J. [J.K. MAHESHWARI] NEW DELHI;
JANUARY 3, 2022.
2
ITEM NO.54 Court 8 (Video Conferencing) 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). 163/2020
MANJULA PATHAK Petitioner(s)
VERSUS
ARUN KUMAR AJAY@ PANDEY Respondent(s)
( IA No. 15572/2020 - STAY APPLICATION) Date : 03-01-2022 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI For Petitioner(s) Dr. Vinod Kumar Tewari, 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. Pending application, if any, stands disposed of. (MEENAKSHI KOHLI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER [Signed order is placed on the file] 3