Supreme Court - Daily Orders
Sneha Sharma vs Rutuj Vinayak Ghotge on 28 February, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 3140/2023
SNEHA SHARMA Petitioner(s)
VERSUS
RUTUJ VINAYAK GHOTGE Respondent(s)
O R D E R
1. This transfer petition has been filed by the petitioner-wife. The respondent–husband has filed a petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955 before the Court of Principal Judge, Family Court, Pune, Maharashtra. The petitioner-wife prays that the matter be transferred to the Principal Judge, Family Court, Hisar, Haryana.
2. As per office report service is complete but no one has entered appearance on behalf of the respondent.
3. Considering the facts and circumstances of the case, we are of the view that the matter is liable to be transferred.
4. Accordingly, this Transfer Petition is allowed and case bearing PET.CIV.M.A. No.84/2023 titled as “Rutuj Vinayak Ghotge Vs. Sneha Sharma”, pending before the Principal Judge, Family Court, Pune, Maharashtra is hereby transferred to the Principal Judge, Family Court, Hisar, Haryana.
5. After the matter is transferred to the Principal Judge, Signature Not Verified Digitally signed by Family Court, Hisar, Haryana, the concerned Court will give NEETA SAPRA Date: 2024.03.02 14:35:22 IST Reason: fresh notice to all the parties by fixing a date and the aforesaid matter shall proceed at the Principal Judge, Family Court, Hisar, Haryana from the stage it was left at 1 the Court of Principal Judge, Family Court, Pune, Maharashtra.
6. The parties may be allowed to appear virtually, unless their physical presence is required.
7. The records of the case be transferred to the transferee Court forthwith.
8. All pending applications stand disposed of.
...................J. (SUDHANSHU DHULIA) ...................J. (PRASANNA B. VARALE) New Delhi February 28, 2024 2 ITEM NO.6 COURT NO.17 SECTION IX 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). 3140/2023 SNEHA SHARMA Petitioner(s) VERSUS RUTUJ VINAYAK GHOTGE Respondent(s) IA No. 243968/2023 - EX-PARTE STAY) Date : 28-02-2024 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Mr. M. A. Chinnasamy, AOR Mr. Shiv Charan Sharma, Adv. Mr. Soumen Talukdar, Adv.
Mr. Ch. Leela Sarveswar, Adv. Mr. C. Raghavendren, Adv.
Mr. S. Senthil Kumar, Adv.
Mr. P. Raja Ram, Adv.
Mr. Saurabh Gupta, Adv.
Mr. Padhmanabha Raja Kr, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioner.
Service is complete but no one has entered appearance on behalf of the respondent.
The transfer petition is allowed in terms of the signed order.
Pending application(s) stands disposed of.
(RASHMI DHYANI PANT) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (signed order is placed on the file) 3