Supreme Court - Daily Orders
R. Preetha vs Pandian on 16 October, 2019
Bench: Mohan M. Shantanagoudar, Ajay Rastogi
ITEM NO.13 COURT NO.12 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(s). 430/2018
R. PREETHA Petitioner(s)
VERSUS
PANDIAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.36944/2018-AD-INTERIM EX-PARTE
STAY )
Date : 16-10-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Naresh Kumar, AOR
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.
(GULSHAN KUMAR ARORA) (INDU KUMARI POKHRIYAL) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2019.10.21 10:38:06 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 430 OF 2018 R. PREETHA … Petitioner VERSUS PANDIAN … Respondent O R D E R Heard learned counsel for the parties.
This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of HMOP No. 204 of 2017 titled as Pandian vs. R. Preetha pending before the court of Principal Subordinate Judge, Tiruvannamalai, Tamil Nadu.
Having heard learned counsel for the parties and having considered the facts and circumstances of the case, we deem it fit and proper to allow this transfer petition. Accordingly, HMOP No. 204 of 2017 titled as Pandian vs. R. Preetha pending before the court of Principal Subordinate Judge, Tiruvannamalai, Tamil Nadu is transferred to the Family Court, Bangalore, Karnataka.
Let the records of the case be transferred to the concerned court without delay.
The Transfer Petition is allowed accordingly.
……………………………………………………………………,J. (Mohan M. Shantanagoudar) ……………………………………………………………………,J. (Ajay Rastogi) New Delhi;
October 16, 2019.