Supreme Court - Daily Orders
Priya Mehrotra vs Akhil Mehrotra on 2 December, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) No. 1419 OF 2016
PRIYA MEHROTRA Petitioner(s)
VERSUS
AKHIL MEHROTRA Respondent(s)
O R D E R
We have heard learned counsel for the petitioner. Despite service, no one is present on behalf of the respondent.
Looking into the facts and circumstances of the case particularly the fact that the petitioner has a three year old daughter, it is in the interest of justice to allow the transfer petition and transfer HMA Matrimonial Suit No. 153 of 2016 titled as Akhil Mehrotra v. Priya Mehrotra pending before the Additional Principal Judge, West District Family Court, Tis Hazari, Delhi to the Family Court, Solan (Himachal Pradesh).
We accordingly do so and transfer HMA Matrimonial Suit No. 153 of 2016 titled as Akhil Mehrotra v. Priya Mehrotra from the Additional Principal Judge, West District Family Court, Tis Hazari, Delhi to the Family Court, Solan (Himachal Pradesh).
The transfer petition is allowed.
…....................J. [Madan B. Lokur] Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2016.12.06 …....................J. [Adarsh Kumar Goel] 16:58:49 IST Reason:
NEW DELHI;
DECEMBER 2, 2016.
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ITEM NO.58 COURT NO.6 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). 1419/2016
PRIYA MEHROTRA Petitioner(s)
VERSUS
AKHIL MEHROTRA Respondent(s)
(With appln. (s) for stay and office report) Date : 02/12/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Siddharth Jain, Adv.
Mr. Umang Shankar,Adv.
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.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master
(Signed order is placed on the file)