Supreme Court - Daily Orders
Lalita Mallick vs Amar Mallick on 30 August, 2019
Bench: Deepak Gupta, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 979/2019
LALITA MALLICK Petitioner(s)
VERSUS
AMAR MALLICK Respondent(s)
O R D E R
Heard learned counsel for the parties. Having regard to the grounds on which transfer has been prayed for, we are satisfied with the grievance expressed by the petitioner – wife and we accept the same. Though the petitioner – wife has prayed for transfer of the case to Begusarai, Bihar, since the respondent - husband and his family apprehends threat to their lives at Begusarai (Bihar), we transfer the case bearing M.C. No. 313 of 2019 titled as Amar Mallick v. Lalita Mallick pending in the Court of Principal Judge, Family Court at Bangalore to Family Court, Samastipur, Bihar.
The transferor court shall send the case record to the transferee Court promptly and without any delay.
On receipt of the case record, the transferee Court Signature Not Verified is directed to make all endeavour for amicable Digitally signed by MEENAKSHI KOHLI Date: 2019.09.03 11:20:21 IST Reason: settlement, failing which, for early decision in the case without unnecessary adjournments. 1 The transfer petition is, accordingly, allowed. In case, there are any proceedings filed by the petitioner – wife at Begusarai (Bihar), those shall also be transferred to the appropriate Courts in Samastipur (Bihar). We request the Courts at Samastipur (Bihar) to fix the dates in such a manner so that the respondent – husband who has to come from Bangalore can attend all the proceedings in the Court on the same day. Pending application, if any, shall stand disposed of.
…....................J. [DEEPAK GUPTA] …....................J. [ANIRUDDHA BOSE] NEW DELHI;
August 30, 2019.
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ITEM NO.34 COURT NO.13 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). 979/2019
LALITA MALLICK Petitioner(s)
VERSUS
AMAR MALLICK Respondent(s)
(FOR IA No.74649/2019-EX-PARTE STAY ) Date : 30-08-2019 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Preetam Shah, Adv.
Mr. Suman Shekhar, Adv.
Mr. M. A. Krishna Moorthy, AOR For Respondent(s) Mr. Nishanth Patil, 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, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 3