Supreme Court - Daily Orders
Mala Mahesh Sharma vs Mahesh Harinarayan Sharma on 13 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.54 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 (CIVIL) NO(S). 1793/2014
MALA MAHESH SHARMA PETITIONER(S)
VERSUS
MAHESH HARINARAYAN SHARMA RESPONDENT(S)
(WITH APPLN. (S) FOR STAY AND OFFICE REPORT)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Vaishali Dixit, Adv.
Mr. Balaji Srinivasan, Adv.
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.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.04.15 15:56:33 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1793/2014 MALA MAHESH SHARMA ...PETITIONER VERSUS MAHESH HARINARAYAN SHARMA ...RESPONDENT ORDER None appears for the respondent in spite of due service of notice.
Heard learned counsel for the petitioner. We are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, Hindu Marriage Petition No.195 of 2014, titled as “Mr. Mahesh Harinarayan Sharma vs. Sau. Mala Mahesh Sharma”, pending in the Court of Civil Judge, Senior Division, Nashik, at Nashik, Maharashtra is ordered to be transferred to the Family Court, Bangalore, Karnataka.
The transfer petition is accordingly allowed. After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the main matter without unnecessary adjournments.
....................,J.
(RANJAN GOGOI) ....................,J.
(N.V. RAMANA) NEW DELHI APRIL 13, 2015