Supreme Court - Daily Orders
Tmt. G. Jayashree vs A. Babu on 28 November, 2019
Bench: Ashok Bhushan, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 493/2018
TMT. G. JAYASHREE Petitioner(s)
VERSUS
A. BABU Respondent(s)
O R D E R
We have heard learned counsel for the petitioner. Despite service, no one is present on behalf of the respondent. However, the sole respondent has filed his counter affidavit.
Looking into the facts and circumstances of the case, it is in the interest of justice to allow the transfer petition and transfer the case being F.C.O.P No. 1985 of 2017 titled A. Babu v. Tmt. G. Jayashree pending before the Family Court, Chennai to the Family Court at Bangalore (Karnataka).
We accordingly do so and transfer F.C.O.P No. 1985 of 2017 titled A. Babu v. Tmt. G. Jayashree from the Family Court, Chennai to the Family Court at Bangalore (Karnataka).
The transfer petition is allowed.
…....................J. [ASHOK BHUSHAN] …....................J. [NAVIN SINHA] NEW DELHI;
Signature Not VerifiedMEENAKSHI KOHLI Date: 2019.11.30 November 28, 2019.
Digitally signed by10:08:45 IST Reason:
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ITEM NO.5 COURT NO.9 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). 493/2018 TMT. G. JAYASHREE Petitioner(s) VERSUS A. BABU Respondent(s) (FOR IA No.43998/2018-STAY APPLICATION ) Date : 28-11-2019 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. S. Gowthaman, AOR Mr. Franklin Thomas Caesar, Adv. Mr. G. Suvin Kumaran, Adv.
Mr. P. Arun Kumar, Adv.
Ms. Shivani Jena, Adv.
Ms. M. Venman I, Adv.
For Respondent(s) Mr. K. Krishna Kumar, AOR 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, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2