Supreme Court - Daily Orders
Rekha Anand Sharma @ Rekha Ravindra ... vs Anand Jagdish Sharma on 6 July, 2018
Bench: R. Banumathi, D.Y. Chandrachud
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1619 of 2016
REKHA ANAND SHARMA @ REKHA RAVINDRA BHARDWAJ ...PETITIONER(S)
VERSUS
ANAND JAGDISH SHARMA ….RESPONDENT(S)
O R D E R
1. Heard.
2. Having regard to the grounds on which transfer has been prayed for, we are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, M.P. No. 90 of 2016 titled as Anand Jagdish Sharma vs. Rekha Anand Sharma @ Rekha Ravindra Bhardwaj pending in the Court of Civil Judge, S.D., Vasai at Vasai, Maharashtra is ordered to be transferred to the Court of Civil Judge, Family Court at Gwalior, M.P. The Court of Civil Judge, S.D., Vasai at Vasai, Maharashtra, shall send the case record to the transferee Court promptly and without any delay.
3. The transfer petition is, accordingly, allowed.
4. The Trial Court shall expedite the proceedings. Signature Not Verified Digitally signed by MADHU BALA Date: 2018.07.09 11:29:18 IST Reason: 2
5. On receipt of the case records, the transferee Court is directed to make all endeavour for amicable settlement, failing which for early decision in the case without unnecessary adjournments.
….......................J. [R. BANUMATHI] …......................J. [DR.D.Y.CHANDRACHUD] NEW DELHI 6th JULY, 2018 3 ITEM NO.42 COURT NO.11 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). 1619/2016 REKHA ANAND SHARMA @ REKHA RAVINDRA BHARDWAJ Petitioner(s) VERSUS ANAND JAGDISH SHARMA Respondent(s) Date : 06-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Saurabh Mishra, AOR Mr. Abhishek K. Singh,Adv.
For Respondent(s) Mr. Mandeep Kalra,Adv.
Ms. Jasmine Damkewala, AOR 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(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)