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Sneha Vinod Kumar Balmiki (Kajaniya) vs Vinod Kumar Mahendra Balmiki ... on 6 April, 2018

Bench: Adarsh Kumar Goel, Rohinton Fali Nariman

                                                           1


                                   IN THE SUPREME COURT OF INDIA
                                   CIVIL ORIGINAL JURISDICTION

                              TRANSFER PETITION (CIVIL) NO.156 OF 2015


     SNEHA VINOD KUMAR BALMIKI (KAJANIYA)                                            ...PETITIONER(S)


                                                 VERSUS


     VINOD KUMAR MAHENDRA BALMIKI (KAJANIYA)                                         ...RESPONDENT(S)


                                                 O R D E R

Heard.

Without expressing any opinion on merits, we direct that proceedings in M.P. No. 1028 of 2014 titled as “Vinod Kumar Mahendra Balmiki (Kajaniya) v. Sneha Vinod Kumar Balmiki (Kajaniya) on the file of the Civil Judge, Senior Division, Pune, Maharashtra, shall stand transferred to the Family Court, Patiala House Courts, New Delhi, for hearing and disposal in accordance with law.

Learned counsel for the petitioner has made a statement that petitioner will not object to video conferencing prayer of the respondent to the extent permissible under the law.

The Registry to transmit a copy of this order to the courts concerned. Records shall be sent to the transferee Signature Not Verified Digitally signed by MADHU BALA Date: 2018.04.07 Court forthwith. Parties to appear before the transferee 12:55:31 IST Reason: Court on Monday, 14th May, 2018.

The transfer petition is, accordingly, allowed with the above direction.

…........................J. [ADARSH KUMAR GOEL] NEW DELHI …........................J. 6TH APRIL, 2018 [ROHINTON FALI NARIMAN]  3 ITEM NO.43 COURT NO.11 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). 156/2015 SNEHA VINOD KUMAR BALMIKI (KAJANIYA) Petitioner(s) VERSUS VINOD KUMAR MAHENDRA BALMIKI (KAJANIYA) Respondent(s) Date : 06-04-2018 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. S. Mahendran, 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.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)