Sangam Singh vs Surjeet Singh on 19 July, 2018

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Supreme Court - Daily Orders

Sangam Singh vs Surjeet Singh on 19 July, 2018

Author: Chief Justice

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

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                                     IN THE SUPREME COURT OF INDIA

                                         CIVIL ORIGINAL JURISDICTION

                                TRANSFER PETITION (C)No.725 OF 2016



     SANGAM SINGH & ANR.                                                    ......PETITIONERS




                                                     VERSUS




     SURJEET SINGH                                                           ......RESPONDENT


                                                 O R D E R

This is a transfer petition at the instance of the petitioners seeking transfer of Petition No.230 of 2015, titled Surjeet Singh vs. Sangam Singh & Anr., pending before the Family Court at Azamgarh, Uttar Pradesh to the Family Court at Rohini, Delhi.

Despite service of notice, respondent has not appeared. Hence, averments made in the transfer petition remain unrebutted.

In view of the hardships which will be faced by the petitioners in contesting the case at Azamgarh, Uttar Pradesh, we deem it proper to allow the transfer petition and transfer the aforesaid case from the Family Court at Azamgarh, Uttar Pradesh to the Family Court at Rohini, Delhi, along with all records for its Signature Not Verified Digitally signed by adjudication. Ordered accordingly. SATISH KUMAR YADAV Date: 2018.07.21 12:35:35 IST Reason:

……………..2/-

After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.

.........................CJI. (DIPAK MISRA) ….........................J. (A.M.KHANWILKAR) ..........................J. (Dr.D.Y.CHANDRACHUD) NEW DELHI;

JULY 19, 2018.

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ITEM NO.3                 COURT NO.1                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).725/2016 SANGAM SINGH & ANR. Petitioner(s) VERSUS SURJEET SINGH Respondent(s) (V/A NOT FILED I.A.No.1/2016 – Stay application Date : 19-07-2018 These matters were called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr.Vikas Bharti, Adv.

Ms.Aruna Singh, Adv.

Mr.Hunny Sharma, Adv.

Mr.Ajay Jain, Adv.

Mr. Jinendra Jain, AOR For Respondent(s) 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.

(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar (Signed order is placed on the file)

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