Supreme Court - Daily Orders
Nidhi Sharma Alias Nidhi Gupta vs Tusharanshu Sharma on 24 January, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 76 of 2018
NIDHI SHARMA ALIAS NIDHI GUPTA Petitioner(s)
VERSUS
TUSHARANSHU SHARMA Respondent(s)
O R D E R
We have heard learned counsel for the petitioner. Without expressing any opinion on merits, we direct that proceedings in Civil Suit NO.571 of 2017 titled “Tusharanshu Sharma v. Nidhi Sharma Alias Nidhi Gupta” on the file of Civil Judge (Jr. Division) Panchkula, Haryana, shall stand transferred to the court of competent jurisdiction at Rohini, Delhi, for hearing and disposal in accordance with law. Records shall be sent by court where proceedings are pending to the transferee court forthwith. It will be open to the parties to seek clubbing of all the matters, if any, pending between them in accordance with law.
Learned counsel for the petitioner has made a statement that the petitioner will not object to video conferencing prayer of the respondent to the extent permissible under the law.
The Registry to transmit a copy of this order to the courts concerned. Parties to appear before the transferee court on Monday, the 19th March, 2018.
The transfer petition is, accordingly, allowed with the above direction.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, Signature Not Verified January 24, 2018.
Digitally signed by MAHABIR SINGH Date: 2018.01.24 15:31:34 IST Reason: ITEM NO.4 COURT NO.11 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). 76/2018 NIDHI SHARMA ALIAS NIDHI GUPTA Petitioner(s) VERSUS TUSHARANSHU SHARMA Respondent(s)
(IA No.7874/2018-STAY APPLICATION) Date : 24-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Abhinav Bajaj,Adv.
Mr. Vikas Singh Jangra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the transfer petition is allowed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)