Supreme Court - Daily Orders
Kumari Trishna vs Sachin Kumar Upadhyay on 20 October, 2022
Bench: Krishna Murari, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 694 of 2022
KUMARI TRISHNA PETITIONER(S)
VERSUS
SACHIN KUMAR UPADHYAY RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties. Taking into consideration the facts and circumstances, the Case No. HMA/308/2022 titled as “Sachin Kumar Upadhyay Vs. Kumari Trishna” pending before the Court of Learned Principal Judge, Family Court, Dwarka, New Delhi is ordered to be transferred to the Court of learned Principal Judge, Family Court at Dhanbad, Jharkhand.
The Court of Learned Principal Judge, Family Court, Dwarka, New Delhi, shall send the case record to the transferee Court promptly and without any delay.
The Transfer Petition is allowed in aforesaid terms. Pending application(s), if any, stand disposed of.
…………………………………….J. [KRISHNA MURARI] Signature Not Verified Digitally signed by GEETA AHUJA Date: 2022.11.02 12:31:34 IST Reason: …………………………………….J. [S. RAVINDRA BHAT] NEW DELHI;
20th October, 2022
ITEM NO.25 COURT NO.13 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). 694/2022
KUMARI TRISHNA Petitioner(s)
VERSUS
SACHIN KUMAR UPADHYAY Respondent(s)
IA No. 43565/2022 - EX-PARTE STAY) Date : 20-10-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Ghanshyam Singh, Adv.
Mr. Sonit Sinhmar, Adv.
Mr. Rajnish Kumar Jha, AOR For Respondent(s) Ms. Ritu Reniwal, Adv.
Mr. B.N. Dubey, Adv.
Mr. Ram, Adv.
Mr. Robin Khokhar, 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 applications, if any, stand disposed of.
(SONIA GULATI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (signed order is placed on the file)