Supreme Court - Daily Orders
Meenakshi Panwar vs Karan Panwar on 1 July, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.57 COURT NO.11 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). 340/2014
MEENAKSHI PANWAR Petitioner(s)
VERSUS
KARAN PANWAR Respondent(s)
(with appln. (s) for stay and office report)
Date : 01/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rajiv K. Garg, Adv.
Mr. Ashish Garg, Adv.
Mr. Vineet Garg, Adv.
Mr. T. L. Garg,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Transfer Petition is disposed of in terms of the Signed Order.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.07.02 14:12:46 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 340 OF 2014 MEENAKSHI PANWAR Petitioner(s) VERSUS KARAN PANWAR Respondent(s) O R D E R This Transfer Petition is filed under Section 25 of the Code of Civil Procedure seeking transfer of the Petition under Section 9 of the Hindu Marriage Act vide H.M.A. No. 354 of 2013 titled as “Karan Panwar vs. Smt. Meenakshi Panwar” pending in the Family Court, District Churu, Rajasthan to the Family Court, Patiala House Court, New Delhi.
Keeping in view the submissions made in the Court, we deem it appropriate to transfer the Petition under Section 9 of the Hindu Marriage Act vide H.M.A. No. 354 of 2013 titled as “Karan Panwar vs. Smt. Meenakshi” Panwar pending in the Family Court, District Churu, Rajasthan to the Family Court, Patiala House Court, New Delhi.
Transfer Petition is disposed of accordingly.
…..............J (VIKRAMAJIT SEN) …..............J (SHIVA KIRTI SINGH) NEW DELHI July 01, 2015