Supreme Court - Daily Orders
Ritu Singh vs Prashant Manik on 23 November, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.11 COURT NO.5 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). 1087/2015
RITU SINGH Petitioner(s)
VERSUS
PRASHANT MANIK Respondent(s)
(with appln. (s) for stay and office report)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. S. Janani, AOR
Mr. Deepak Goel, Adv.
Mr. Sunando Raha, 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.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.11.26 17:35:06 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1087 OF 2015 Ritu Singh … Petitioner VERSUS Prashant Manik … Respondent O R D E R Heard Ms. S. Janani, learned counsel for the petitioner. Despite service, none appeared for the respondent.
Having heard learned counsel for the parties, it is directed that the Suit No.243 of 2015 titled as Prashant Manik vs. Ritu Singh pending before the Principal Judge, Family Court, Amroha, Uttar Pradesh be transferred to the Principal Judge, Family Court, Saket, Delhi who shall assign the matter to the appropriate court for its disposal. Let the records of the case be transferred without delay.
The transfer petition is accordingly allowed.
................,J.
(Dipak Misra) ................,J.
(Prafulla C. Pant) New Delhi;
November 23, 2015