Supreme Court - Daily Orders
Komal Kumari vs Arun Kumar Sharma on 6 January, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION [CIVIL] NO. 999/2024
KOMAL KUMARI Petitioner(s)
VERSUS
ARUN KUMAR SHARMA Respondent(s)
O R D E R
Heard learned counsel for the parties. On perusal of the records, we consider it appropriate to transfer Matrimonial Petition No.A-517/2024, titled Arun Kumar Sharma v. Komal Kumari, pending before the Family Court of Belapur, Mumbai, Maharashtra to the Court of Principal Judge, Family Court, Dhanbad, Jharkhand.
Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay. The respondent is granted permission to Signature Not Verified Digitally signed by appear through online mode. ASHA SUNDRIYAL Date: 2025.01.09 17:45:56 IST Reason: 2 The Transfer Petition stands allowed in the aforesaid terms.
………………………………..J. [M.M. SUNDRESH] ………………………………..J. [RAJESH BINDAL] NEW DELHI;
JANUARY 06, 2025.
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ITEM NO.1 COURT NO.9 SECTION IX
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). 999/2024
KOMAL KUMARI Petitioner(s)
VERSUS
ARUN KUMAR SHARMA Respondent(s)
([MEDIATION REPORT RECEIVED] IA No. 86380/2024 - EX-PARTE STAY) Date : 06-01-2025 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Zartab Anwar, Adv.
Mr. Mirza Kayesh Begg, Adv. Mr. Pashupathi Nath Razdan, AOR For Respondent(s) Mr. Snehasish Mukherjee, AOR Mr. Manish, Adv.
Mr. Vishal Agarwal, Adv.
Mr. Bhaskar Malakar, 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.
Pending application(s), if any, shall stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]