Supreme Court - Daily Orders
Minerva Singh vs Ramvir on 9 December, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.2 COURT NO.9 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). 218/2015
MINERVA SINGH Petitioner(s)
VERSUS
RAMVIR Respondent(s)
(office report)
Date : 09/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Sanjeev Dubey, Adv.
Mr. Nar Hari Singh,Adv.
Mr. Vinod Kumar, Adv.
For Respondent(s)
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
This transfer petition is disposed of in terms of the signed order.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
(signed order is placed on the file) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.12.10 16:06:26 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO. 218 OF 2015 MINERVA SINGH ...PETITIONER(S) Versus RAMVIR ...RESPONDENT(S) O R D E R This Transfer Petition under Section 25 of the Code of Civil Procedure has been filed by the petitioner- wife for transfer of H.M.A. Petition No. 92/08.2014 titled as Ramvir versus Minerva Singh, pending in the Court of District Judge, Shri Muktsar Sahib, Punjab to the competent Court/Family Court at New Delhi.
Both the petitioner-wife and the respondent- husband are present in Court.
We have heard learned counsel for the petitioner as also the petitioner-wife as well as the respondent-husband, who appears in person.
We have tried our best to get the matter amicably settled between the parties, although the said petition is only for transfer of the aforesaid case.
Learned counsel appearing for the petitioner submits that the respondent is posted as Assistant Development Commissioner in the District Muktsar, Punjab and therefore, it would be proper to transfer the case from the State of Punjab to Delhi. -2-
On the other hand, Mr. Ramvir, the respondent who is appearing in person submits that the father of the petitioner is a Senior I.R.S. Officer and had been posted in Delhi on earlier occasion and presently he is posted in Meerut, U.P. and therefore, it would not be proper to transfer the case to Delhi.
After hearing learned counsel for the petitioner and the respondent appearing in person, with their consent, we direct transfer of H.M.A. Petition No. 92/08.2014 titled as Ramvir versus Minerva Singh, pending in the Court of District Judge, Shri Muktsar Sahib, Punjab to the Family Court at Shimla, Himachal Pradesh.
The Court at Shri Muktsar Sahib, Punjab shall immediately transfer the file of the aforesaid case to the Family Court at Shimla, Himachal Pradesh.
The transferee Court is directed to immediately take up the matter, hear and dispose of the same as expeditiously as possible and preferably by 30th July, 2016 taking into consideration that the petitioner-wife will return after completing her Ph.D. from Cambridge University, U.K. in the month of April, 2016. -3-
This transfer petition is, accordingly, disposed of.
........................J. (M.Y. EQBAL) ........................J. (C. NAGAPPAN) New Delhi, December 09, 2015