Supreme Court - Daily Orders
Ritika Bajaj vs Sq. Ldr. Aditya Bajaj on 9 December, 2016
Bench: Jagdish Singh Khehar, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) NO. 1283/2015
Ritika Bajaj ..Petitioner
versus
Sq. Leader Aditya Bajaj ..Respondent
O R D E R
None has entered appearance on behalf of the respondent, even though the matter was adjourned from time to time, after the respondent was duly served.
In the above view of the matter, we are of the view, that the respondent does not wish to contest the prayer made in the instant transfer petition.
Accordingly, the instant transfer petition is allowed, and proceedings in Divorce Petition No. 38/1533/2014, titled Aditya Bajaj vs. Ritika Bajaj, pending before the Family Court at Alwar (Rajasthan) are ordered to be transferred to the Family Court at Delhi.
…...................J. [JAGDISH SINGH KHEHAR] NEW DELHI; …...................J. DECEMBER 09, 2016. [N.V. RAMANA] Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.12.15 17:45:22 IST Reason: ITEM NO.42 COURT NO.2 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). 1283/2015 RITIKA BAJAJ Petitioner(s) VERSUS SQ. LDR. ADITYA BAJAJ Respondent(s) (with appln. (s) for stay and office report) Date : 09/12/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Ms. Gauri Gupta, Adv.
for Mr. Anupam Mishra,AOR For Respondent(s) NEMO 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.
(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS [signed order is placed on the file]