Supreme Court - Daily Orders
Khusbu Sachin Gupta vs Sachin Mahendra Gupta on 16 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 406 OF 2018
KHUSBU SACHIN GUPTA Petitioner(s)
VERSUS
SACHIN MAHENDRA GUPTA Respondent(s)
O R D E R
Office Report dated 13.09.2019 indicates that though service of show cause notice is complete, no one has entered appearance on behalf of the Sole Respondent.
We have heard learned counsel appearing for the petitioner. For the grounds stated in the Transfer Petition, we are satisfied that the prayer made on behalf of the petitioner-wife for transfer of Divorce Petition No. A-3069 of 2016 titled as “Sachin Mahendra Gupta vs. Khusbu Sachin Gupta” pending before the Family Court at Bandra, Mumbai (Maharashtra) to the Family Court, Khandwa (M.P.) is justified and is fit to be allowed.
We, accordingly, direct transfer of Divorce Petition No. A- 3069 of 2016 titled as “Sachin Mahendra Gupta vs. Khusbu Sachin Gupta” pending before the Family Court at Bandra, Mumbai (Maharashtra) to the Family Court, Khandwa (M.P.) Let the records of the case be transferred without delay. The transfer petition is allowed in the afore-stated terms.
.......................... J.
(ROHINTON FALI NARIMAN) Signature Not Verified .......................... J.
Digitally signed by R NATARAJAN Date: 2019.09.20(SURYA KANT) New Delhi;
17:37:02 IST Reason:
September 16, 2019.
ITEM NO.41 COURT NO.5 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). 406/2018
KHUSBU SACHIN GUPTA Petitioner(s)
VERSUS
SACHIN MAHENDRA GUPTA Respondent(s)
(FOR ADMISSION and IA No.35007/2018-EX-PARTE STAY ) Date : 16-09-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SURYA KANT For Petitioner(s) Mr. J.P. Mishra, Adv.
Mr. Ashok Sharma, Adv.
Mr. Balraj Dewan, AOR Ms. Anila Mishra, 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.
Pending application stands disposed of.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed order is placed on the file)