Supreme Court - Daily Orders
Sou. Shubhangi Nikhil Erandole vs Nikhil Siddappa Erandole on 15 June, 2020
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 2525 OF 2019
SOU. SHUBHANGI NIKHIL ERANDOLE Petitioner(s)
VERSUS
NIKHIL SIDDAPPA ERANDOLE Respondent(s)
O R D E R
This petition seeks transfer of proceeding in Marriage Petition No. 727 of 2018 titled as Nikhil Sidhappa Erandole vs. Sou. Shubhangi Nikhil Erandole pending before in the Court of IInd Joint Civil Judge Senior Division Court at Sangli, Maharashtra to the Senior Civil Judge & J.M.F.C. Nipani at Nipani, Karnataka.
Having heard learned counsel for the parties, the court is of the opinion that the claim in this petition, for transfer of the proceeding is not warranted. However, the respondent shall bear the travel expenditure of the Petitioner and pay her ₹ Signature Not Verified 3,000/- on each date to facilitate her appearance in Digitally signed by GEETA AHUJA Date: 2020.06.19 13:06:10 IST Reason: the court to defend Marriage Petition No. 727/ 2018. 2 The Court of J.M.F.C. Nipani at Nipani, Karnataka is hereby directed to decide the case filed under Section 12 read with Sections 17,18,19 & 20 of the Protection of Women under Domestic Violence Act, 2005 bearing Crl. Misc. No. 84 of 2019 expeditiously; preferably within six months from today.
The Transfer Petition is disposed of in the above terms.
Pending applications, if any, are disposed of.
.............................J. (S. RAVINDRA BHAT) NEW DELHI JUNE 15, 2020 3 ITEM NO.10 Virtual Court 8 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). 2525/2019 SOU. SHUBHANGI NIKHIL ERANDOLE Petitioner(s) VERSUS NIKHIL SIDDAPPA ERANDOLE Respondent(s) (IA No.160769/2019-STAY APPLICATION IA No. 160766/2019 - EXEMPTION FROM FILING O.T. IA No. 160769/2019 - STAY APPLICATION) Date : 15-06-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Charudatta Vijayrao Mahindrakar, AOR For Respondent(s) Mr. Samrat Shinde, Adv.
Mr. Rishi Jain, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is disposed of in terms of the signed order.
Pending applications, if any, are disposed of.
(NEELAM GULATI) (RAJINDER KAUR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)