Supreme Court - Daily Orders
Santosh vs Rajender Singh on 2 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.48 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). 419/2015
SANTOSH PETITIONER(S)
VERSUS
RAJENDER SINGH RESPONDENT(S)
(WITH APPLN. (S) FOR STAY AND OFFICE REPORT)
Date : 02/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Vineet Bhagat, Adv.
Ms. Radhika, Adv.
Mr. Rahul Dagar, Adv.
For Respondent(s)
Mr. Rajinder Mathur, Adv.
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: 2015.07.03 17:00:47 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.419/2015 SANTOSH ...PETITIONER VERSUS RAJENDER SINGH ...RESPONDENT ORDER Heard learned counsel for the parties. We are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, HMA NO.26 of 2015, titled as “Rajender Singh Vs. Santosh”, pending in the Court of Presiding Officer, Family Court, Saket, New Delhi is ordered to be transferred to the Family Court, Karnal, Haryana.
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.
(M.Y. EQBAL) NEW DELHI JULY 02, 2015