Supreme Court - Daily Orders
Vinita Kumari @ Vinita Pandey vs Subhash Pandey on 9 July, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
TP(C) 628/2017
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.628 OF 2017
Smt. Vinita Kumar alias Petitioner(s)
Vinita Pandey
Versus
Sri Subhash Pandey Respondent(s)
O R D E R
This is a transfer petition at the instance of the petitioner-wife seeking transfer of Regular Suit No.1668 of 2016, titled Subhash Pandey vs. Vinita Kumari alias Vinita Pandey, pending before the court of Principal Judge, Family Court, Lucknow, to the court of Principal Judge, Family Court, West Champaran, Bettiah, Bihar.
Having heard learned counsel for the parties and in view of the hardships which will be faced by the petitioner in contesting the case at Lucknow, U.P., we deem it proper to allow the transfer petition and transfer the aforesaid case from the court of Principal Judge, Family Court, Lucknow, to the court of Principal Judge, Family Court, West Champaran, Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.07.11 Bettiah, Bihar, along with all records for its adjudication. 13:29:56 IST Reason: TP(C) 628/2017 2 After transfer of the case, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the case without unnecessary adjournments.
The transfer petition is allowed accordingly.
..................CJI.
[Dipak Misra] ....................J. [A.M. Khanwilkar] ....................J. [Dr. D.Y. Chandrachud] New Delhi July 09, 2018.
TP(C) 628/2017
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ITEM NO.39 COURT NO.1 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.628/2017 VINITA KUMARI @ VINITA PANDEY Petitioner(s) VERSUS SUBHASH PANDEY Respondent(s) Date : 09-07-2018 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Pankaj Kumar Mishra, AOR Ms. Archana Mishra, Adv.
For Respondent(s) Mr. Siddharth, 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.
(Chetan Kumar) (H.S. Parasher) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)