Pallavi Abhishek Tripathi vs Abhishek Ravindra Kumar Tripathi on 1 December, 2014

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Supreme Court - Daily Orders

Pallavi Abhishek Tripathi vs Abhishek Ravindra Kumar Tripathi on 1 December, 2014

Author: Chief Justice

Bench: Chief Justice, A.K. Sikri

                                                   1

                                IN THE SUPREME COURT OF INDIA
                                 CIVIL ORIGINAL JURISDICTION

                         TRANSFER PETITION (CIVIL) NO.548 OF 2014

         PALLAVI ABHISHEK TRIPATHI                                 ..PETITIONER(S)

                                                VERSUS

         ABHISHEK RAVINDRA KUMAR TRIPATHI                          ..RESPONDENT(S)


                                             O R D E R

1. This transfer petition is filed under Section 25 of the Code of Civil Procedure read with Order XXXVI-B of the Supreme Court Rules, 1966, for transfer of M.J. Petition No.../2014 (Regn. No.100048/2014) under Section 9 of the Hindu Marriage Act, 1955 titled as “Abhishek Ravindra Kumar Tripathi vs. Pallavi Abhishek Tripathi” pending in the Family Court at Bandra, Mumbai, (7th Court at Bandra, Mumbai) to the competent court at Bangalore City, Karnataka.

2. We have heard learned counsel for the petitioner.

Signature Not Verified The respondent, though served, is

Digitally signed by NEETU KHAJURIA Date: 2014.12.03 unrepresented before us.

16:32:42 IST

Reason: 2

3. In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petition, we deem it appropriate to allow this Transfer Petition.

4. Accordingly, we order for transfer of M.J. Petition No.../2014 (Regn. No.100048/2014) under Section 9 of the Hindu Marriage Act, 1955 titled as “Abhishek Ravindra Kumar Tripathi vs. Pallavi Abhishek Tripathi” pending in the Family Court at Bandra, Mumbai, (7th Court at Bandra, Mumbai) to the competent court at Bangalore City, Karnataka.

................CJI.

(H.L. DATTU) ..................J. (A.K. SIKRI) NEW DELHI;

DECEMBER 01, 2014.

                                  3

ITEM NO.60                  COURT NO.1                   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(s)(Civil)      No(s).    548/2014

PALLAVI ABHISHEK TRIPATHI                               Petitioner(s)

                                      VERSUS

ABHISHEK RAVINDRA KUMAR TRIPATHI                        Respondent(s)

(with appln. (s) for stay and office report) Date: 01/12/2014 This petition was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.

Mr. Lave Kumar Sharma, Adv. For M/s. Nuli & Nuli 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. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)

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