Supreme Court - Daily Orders
Chanchal Satish Kalbande vs Satish Kantilal Kalbande on 12 July, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1014 OF 2015
CHANCHAL SATISH KALBANDE ... PETITIONER(S)
VERSUS
SATISH KANTILAL KALBANDE ... RESPONDENT(S)
O R D E R
This transfer petition has been filed by the petitioner – wife for transfer of Family Suit No.224/15 titled “Satish Kantilal Kalbande Vs. Chanchal Satish Kalbande” from the Court of the Principal Judge, Family Court at Vadodara, Gujarat to the District and Sessions Court at Jalgaon, Maharashtra.
Despite service of notice, none has entered appearance on behalf of the respondent.
Looking to the facts and circumstances of this case, particularly the fact that the petitioner has three years' old child and she, being a resident of Jalgaon, Maharashtra, would be put to considerable inconvenience in prosecuting the matter at Vadodara, Gujarat, we think it appropriate to transfer Family Suit No.224/15 titled “Satish Kantilal Kalbande Vs. Chanchal Satish Kalbande” from the Court of the Principal Judge, Family Court at Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.07.14 16:57:13 IST Reason: Vadodara, Gujarat to the District and Sessions Court at Jalgaon, Maharashtra.
-: 2 :-Accordingly, the transfer petition is allowed.
.............................J. (MADAN B. LOKUR) .............................J. (R.K. AGRAWAL) NEW DELHI JULY 12, 2016 ITEM NO.45 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(s)(Civil) No(s).1014/2015 CHANCHAL SATISH KALBANDE Petitioner(s) VERSUS SATISH KANTILAL KALBANDE Respondent(s) (with appln. (s) for stay and office report) Date : 12/07/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Amol B. Karande, AOR 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, if any, is disposed of.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)