Supreme Court - Daily Orders
Manju Bala vs Vinod Kumar on 18 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.6 COURT NO.2 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). 14/2014
MANJU BALA Petitioner(s)
VERSUS
VINOD KUMAR Respondent(s)
(with appln. (s) for stay and office report)
Date : 18/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Ms. Kaveeta Wadia,Adv.
Mr.Shashank Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The respondent-husband has not chosen to appear despite service. One of the questions arising for consideration touches the power of this Court to transfer a civil case from the State of Jammu and Kashmir outside the State and vice-versa. A similar question falls for consideration in T.P.(C) No. 1343 of 2008 etc. etc. titled Anita Kushwaha Vs. Pushap Sudan. This petition for transfer shall therefore be listed along with T.P.(C) No. 1343 of 2008 before an appropriate Bench.
Interim order shall continue, pending further orders from Signature Not Verified this Court.
Digitally signed byShashi Sareen Date: 2015.08.19 10:09:28 IST Reason:
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master