Supreme Court - Daily Orders
Pushpa Devi@Nisa vs Praveen Jain on 2 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.38 COURT NO.8 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 (CIVIL) NO(S). 1219/2014
PUSHPA DEVI @ NISA PETITIONER(S)
VERSUS
PRAVEEN JAIN RESPONDENT(S)
[WITH APPLN.(S) FOR STAY AND OFFICE REPORT]
[ALONG WITH MEDIATION REPORT]
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Jayanth Muth Raj, Adv.
Mrs. Malavika J., Adv.
Mr. Sureshan P., Adv.
For Respondent(s) Mr. Neeraj Shekhar, Adv.
Dr. B. Kalaivannan, Adv.
Mr. Rana P., Adv.
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.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.03 17:00:49 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1219/2014 PUSHPA DEVI @ NISA ...PETITIONER VERSUS PRAVEEN JAIN ...RESPONDENT ORDER Heard learned counsel for the parties. We are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, M.C. No.702 of 2014, titled as “Mr. Praveen Jain Vs. Mrs. Pushpa Devi @ Nisha”, pending on the file of the Court of the Principal Judge, Family Court, Bangalore, Karnataka is ordered to be transferred to the Family Court at Chennai, Tamil Nadu.
The transfer petition is accordingly allowed. After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the main matter without unnecessary adjournments.
....................,J.
(RANJAN GOGOI) ....................,J.
(M.Y. EQBAL) NEW DELHI JULY 02, 2015