Supreme Court - Daily Orders
Mahesh Kumar (Sr. Pps) vs Shailesh Rathore on 7 August, 2023
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 434/2023
MAHESH KUMAR & ANR. ..... PETITIONER (S)
VERSUS
SHAILESH RATHORE ..... RESPONDENT (S)
O R D E R
Having heard the learned counsel for the parties, the averments made in the transfer petition, and in the interest of justice, we allow the transfer petition.
Accordingly, Suit No.4344 of 2021 titled “Shailesh Rathore vs. Vartika Channa & Another.” pending before the Civil Judge (Senior Division) Lucknow, Uttar Pradesh is directed to be transferred to the court of Presiding Officer, Patiala House Court, New Delhi, who may hear the case himself or assign it to a court of competent jurisdiction.
Records of the case would be immediately transferred to the transferee court.
To cut short delay, parties are directed to appear in person, through an authorized representative or through video-conferencing if the said facility is available, before the transferee court on 22.09.2023. However, in case there is non-appearance, court notice Signature Not Verified would be issued to the defaulting party. Digitally signed by SWETA BALODI Date: 2023.08.09 17:56:52 IST Reason: 2 The parties may explore the possibility of settlement through mediation. The transferee court would obtain the desire and wishes of the parties and proceed accordingly in this regard. The transferee court would decide the matter expeditiously. Pending application(s), if any, shall stand disposed of.
..................J. (SANJIV KHANNA) ..................J. (S.V.N. BHATTI) NEW DELHI;
AUGUST 07, 2023.
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ITEM NO.3 COURT NO.3 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. 434/2023 MAHESH KUMAR & ANR. Petitioner(s) VERSUS SHAILESH RATHORE Respondent(s) (IA No. 34533/2023 - EXEMPTION FROM FILING O.T.) Date : 07-08-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE S.V.N. BHATTI For Petitioner(s) Mr. Harin P. Raval, Sr. Adv.
Mr. Anando Mukherjee, AOR Mr. Shwetank Singh, Adv.
Ms. Shreya Bansal, Adv.
Ms. Shrestha Narayan, Adv.
For Respondent(s) Mr. Amarjeet Singh, AOR 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 stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)