Supreme Court - Daily Orders
Amita Chandramani Waghmare vs Waghmare Chandramani Dattatraya on 4 October, 2019
Bench: Uday Umesh Lalit, Aniruddha Bose
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.142/2019
AMITA CHANDRAMANI WAGHMARE Petitioner(s)
VERSUS
WAGHMARE CHANDRAMANI DATTATRAYA Respondent(s)
O R D E R
This transfer petition has been filed by the petitioner-wife seeking transfer of divorce petition filed by the respondent- husband before the Ld. Principal Judge, Family Court, New Delhi.
We have heard learned counsel for both sides. Considering the facts and circumstances on the record, we deem it appropriate to allow this transfer petition.
Consequently, the divorce petition bearing HMOP No.543 of 2018, titled as “Waghmare Chandramani Dattatraya v. Amita Chandramani Waghmare”, pending in the Court of Principal Judge, Family Court, New Delhi is transferred to the Court of Additional District & Sessions Judge, Kandhar, District Nanded.
The Family Court at New Delhi is directed to transmit the entire record to the transferee court immediately. Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2019.10.15 10:17:02 IST Reason: 2 The parties are directed to appear before the transferee court on 26.10.2019.
The Registry is directed to immediately send a copy of this Order to both the Courts for compliance. This transfer petition is allowed accordingly.
.................................J. [UDAY UMESH LALIT] .................................J. [ANIRUDDHA BOSE] NEW DELHI;
OCTOBER 04, 2019
3
ITEM NO.42 COURT NO.7 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 (Civil) No.142/2019 AMITA CHANDRAMANI WAGHMARE Petitioner(s) VERSUS WAGHMARE CHANDRAMANI DATTATRAYA Respondent(s) (FOR ADMISSION; IA No.12090/2019 – FOR STAY; and, IA No.12090/2019 – FOR STAY) Date : 04-10-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Subodh S. Patil, AOR For Respondent(s) Mr. Shreyas Gacche, Adv.
Mr. Shibashish Misra, 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.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File)