Supreme Court - Daily Orders
Swati Bhaskar vs Ameet Bhuvan on 7 February, 2014
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ITEM NO.51 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. 1692 OF 2013
SWATI BHASKAR Petitioner(s)
VERSUS
AMEET BHUVAN Respondent(s)
(With appln(s) for stay and office report)
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Kailash Pandey, Adv.
Mr. Ranjeet Singh, Adv.
Mr. Prashant, Adv.
Mr. K.V. Sreekumar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The transfer petition is allowed in terms of the signed order.
|(VINOD LAKHINA) | |(INDU BALA KAPUR) | |COURT MASTER | |COURT MASTER |
(SIGNED ORDER IS PLACED ON THE FILE) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.1692 OF 2013 SWATI BHASKAR ...PETITIONER VERSUS AMEET BHUVAN ...RESPONDENT ORDER This is a petition seeking transfer of proceedings in M.C. 3239 of 2013, titled as "Sri Ameet Bhuvan Vs. Swati Bhaskar"
under Section 13(1)(iii) of the Hindu Marriage Act, pending before the Court of III Additional Principal Judge, Family Court, Bangalore to the Family Court, Dehradun, Uttarakhand.
We have perused the petition. We have also heard the learned counsel for the petitioner. None is present on behalf of the respondent in spite of service. No counter affidavit has been filed. Consequently, the averments made in the petition have remained uncontroverted. The same are accepted as pleaded. In view of the averments made in the petition, we are of the opinion that transfer petition is to be allowed. Consequently, the transfer petition is allowed.
...2/-:2:
M.C. 3239 of 2013, titled as "Sri Ameet Bhuvan Vs. Swati Bhaskar" under Section 13(1)(iii) of the Hindu Marriage Act, pending before the Court of III Additional Principal Judge, Family Court, Bangalore is transferred to the Family Court, Dehradun, Uttarakhand.
The transfer petition is disposed of. No costs.
....................,J.
(SURINDER SINGH NIJJAR) ....................,J.
(A.K. SIKRI) NEW DELHI FEBRUARY 07, 2014