Supreme Court - Daily Orders
Teena Sahil Sharma vs Sahil Mahendra Sachdev on 1 September, 2022
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 2877 OF 2019
TEENA SAHIL SHARMA PETITIONER(S)
VERSUS
SAHIL MAHENDRA SACHDEV RESPONDENT(S)
O R D E R
The petitioner-wife has filed the petition under Section 25 of the Code of Civil Procedure, 1908 before this Court seeking transfer of case bearing M.J.Petition No.1092 of 2019 titled “Sahil Mahendra Sachdev Vs. Teena Sahil Sharma” pending before the Family Court at Bandra, Mumbai to the Family Court, Jaipur Metro, Rajasthan.
Despite service of notice, none has entered appearance on behalf of the respondent.
Having heard learned counsel for the petitioner and taking into consideration the grounds taken in the transfer petition, we direct the transfer of case bearing M.J.Petition No.1092 of 2019 titled “Sahil Mahendra Sachdev Vs. Teena Sahil Sharma” pending before the Family Court at Bandra, Mumbai to the Family Court, Jaipur Metro, Rajasthan. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.09.08 17:17:52 IST Reason: T.P.(C) NO. 2877 OF 2019 Let the record of the case be transferred without delay. The Transfer Petition is allowed in the afore-stated terms.
……………………………………………………………………J. [A.S. BOPANNA] ………………………….……………………………………………….J. [PAMIDIGHANTAM SRI NARASIMHA] NEW DELHI;
SEPTEMBER 01, 2022
ITEM NO.11 COURT NO.16 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(Civil) No.2877/2019
TEENA SAHIL SHARMA Petitioner(s)
VERSUS
SAHIL MAHENDRA SACHDEV Respondent(s)
(IA No. 180839/2019 - EX-PARTE STAY and IA No. 180840/2019 - EXEMPTION FROM FILING O.T.) Date : 01-09-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Petitioner(s) Mr. Vinit Trehan, Adv.
Mr. Shyam D. Nandan, AOR Mr. Aditya Trehan, Adv.
Mr. Gagan Narang, 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 signed order.
Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed order is placed on the file)