Supreme Court - Daily Orders
Rajashri Ajinkya Shinde vs Ajinkya Harish Shinde on 5 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 1453/2014
RAJASHRI AJINKYA SHINDE PETITIONER(S)
VERSUS
AJINKYA HARISH SHINDE RESPONDENT(S)
O R D E R
This is a petition filed under Section 25 of the Code of Civil Procedure, 1908, seeking transfer of M.C.No. 76 of 2014 titled as “Ajinkya Harish Shinde Versus Rajashri Ajinkya Shinde” pending before the Additional Senior Civil Judge at Udupi, Karnataka to the Court of Civil Judge Senior Division at Satara, Maharashtra.
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, M.C.No. 76 of 2014 titled as “Ajinkya Harish Shinde Versus Rajashri Ajinkya Shinde” is ordered to be transferred from the Court of Additional Senior Civil Judge at Udupi, Karnataka to the Court of Civil Judge Senior Division at Satara, Maharashtra.
Let the records of the case be transferred to the concerned court without delay.
The Transfer Petition is allowed accordingly.
......................J. [A.K. SIKRI] Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.07.13 14:06:09 IST Reason: ......................J. [N.V. RAMANA] NEW DELHI;
JULY 05, 2016
ITEM NO.44 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). 1453/2014
RAJASHRI AJINKYA SHINDE Petitioner(s)
VERSUS
AJINKYA HARISH SHINDE Respondent(s)
(WITH APPLN. (S) FOR STAY AND OFFICE REPORT) Date : 05/07/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Sudhanshu S. Choudhari,Adv. For Respondent(s) Mr. Prashant Kenjale, Adv.
Mr. Rakesh K. Sharma,Adv.
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. Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
(Signed order is placed on the file)