Supreme Court - Daily Orders
Neetu Abhay Ranjan Alias Neetu Sharma vs Abhay Ranjan on 18 September, 2015
Author: Chief Justice
Bench: Chief Justice, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.953 OF 2014
NEETU ABHAY RANJAN ALIAS
NEETU SHARMA ...PETITIONER(S)
VERSUS
ABHAY RANJAN ...RESPONDENT(S)
O R D E R
1. This Transfer Petition is filed under Section 25 of the Code of Civil Procedure read with Order XXXVI-B of the Supreme Court Rules, 1966 for transfer of P.A. No.168 of 2014, titled as “Abhay Ranjan vs. Neetu Abhay Ranjan @ Neetu Sharma” pending before Family Court, Pune, Maharashtra to the Family Court at Ranchi.
2. We have heard learned counsel for the parties to the lis.
3. In the facts and circumstances of the case and Signature Not Verified Digitally signed by keeping in view the grounds urged in the transfer Charanjeet Kaur Date: 2015.09.21 16:41:00 IST Reason: petition, we deem it appropriate to allow this Transfer Petition.
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4. Accordingly, we order for transfer of P.A. No.168 of 2014, titled as “Abhay Ranjan vs. Neetu Abhay Ranjan @ Neetu Sharma” pending before Family Court, Pune, Maharashtra to the Family Court at Ranchi.
5. The Transfer Petition is allowed accordingly.
Ordered accordingly.
..............CJI.
[ H.L. DATTU ] ................J. [ AMITAVA ROY ] NEW DELHI;
SEPTEMBER 18, 2015.
ITEM NO.60 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(Civil) No. 953/2014
NEETU ABHAY RANJAN ALIAS NEETU SHARMA Petitioner(s)
VERSUS
ABHAY RANJAN Respondent(s)
(With appln. for stay and office report) [ALONG WITH MEDIATION REPORT] Date :18/09/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. Braj Kishore Mishra,AOR Ms. Aparna Jha, Adv.
Mr. Abhishek Yadav, Adv. Mr. Siddhartha Arya, Adv.
For Respondent(s) Mr. Abhay Kumar,AOR Mr. Tenzing Tsering, 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.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ]