Supreme Court - Daily Orders
Pooja Ajit Pratap Singh vs Ajit Pratap Singh on 8 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1502 OF 2012
POOJA AJIT PRATAP SINGH PETITIONER(S)
VERSUS
AJIT PRATAP SINGH RESPONDENT(S)
O R D E R
Respondent has not chosen to appear today to
contest the transfer petition.
2. Insofar as mediation is concerned, a report
has been received from the Supreme Court Mediation
Centre stating that respondent has written to the
Mediation Centre that due to fear of his life he is
not willing to participate in the mediation
proceedings. The file has been returned as a
'Non-Starter'.
3. We have considered the material placed on record.
Having regard to the fact the petitioner wife is
residing in Vasai, Thane, Maharashtra, we are
satisfied that, if the proceedings in the above case
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
are allowed to be continued at Gorakhpur, Uttar
Date: 2014.09.10
14:31:51 IST
Reason:
Pradesh, greater hardship shall be caused to the
petitioner-wife.
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4. We, accordingly, allow the Transfer Petition
and transfer the petition being Petition No.447 of
2012 titled “Ajit Pratap Singh vs. Pooja Singh”
pending before the Court of Principal Judge, Family
Court, Gorakhpur, Uttar Pradesh to the Family Court,
J.M.F.C., Vasai, Maharashtra. The transferrer court
shall transmit the record and proceedings of the
transferred case to the transferee court without any
delay.
5. The transferee court is requested to hear
and decide the transferred case as expeditiously as
may be possible. The parties are directed to
co-operate with the transferee court in expeditious
disposal of the transferred case.
6. No costs.
........................CJI.
( R.M. LODHA )
..........................J.
( KURIAN JOSEPH )
NEW DELHI; ..........................J.
SEPTEMBER 08, 2014 ( ROHINTON FALI NARIMAN )
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ITEM NO.37 COURT NO.1 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).1502 of 2012
POOJA AJIT PRATAP SINGH Petitioner(s)
VERSUS
AJIT PRATAP SINGH Respondent(s)
(with office report)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Sanjay Kumar Visen, Adv.
Mr. Manindra Dubey, Adv.
For Respondent(s) Mr. Sanjay Kumar Tyagi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Transfer petition is allowed in terms of the signed order.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
(Signed order is placed on the file)