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Supreme Court - Daily Orders

Bimla Rani Kohli vs Ravinder Kohli on 12 July, 2017

Bench: Madan B. Lokur, Deepak Gupta

                                                        1

                                        IN THE SUPREME COURT OF INDIA

                                         CIVIL ORIGINAL JURISDICTION

                               TRANSFER PETITION (CIVIL) NO.385-387 OF 2014


                         BIMLA RANI KOHLI                                  ... PETITIONER(S)

                                                     VERSUS


                         RAVINDER KOHLI & ANR.                             ... RESPONDENT(S)


                                                    O R D E R

We have heard learned counsel for the petitioner and Respondent No.1 who is present in person.

It appears that Respondent No.1 has filed a counter affidavit but that is in Hindi and apparently for that reason it is not on record. However, he has read over the relevant paragraphs of the counter affidavit by way of submission.

In our opinion, looking to the facts and circumstances of the case and condition of the petitioner who appears to be wheel-chair bound and suffering from multiple medical problems, we are of the view that the matters should be transferred from Kanpur to Delhi. We do so accordingly. Learned District Judge, In-charge, will assign the matters to the concerned judicial officer. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.07.14 17:20:57 IST Reason: 2 Since the matters are quite a few years old, we request that the matters may be taken up expeditiously, if possible.

The transfer petitions are disposed of.

.............................J. (MADAN B. LOKUR) .............................J. (DEEPAK GUPTA) NEW DELHI JULY 12, 2017 3 ITEM NO.3 COURT NO.5 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).385-387/2014 BIMLA RANI KOHLI Petitioner(s) VERSUS RAVINDER KOHLI & ANR. Respondent(s) Date : 12-07-2017 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Atul Sheopur, Adv.
Mr. Krishan Kumar, AOR For Respondent(s) Respondent-in-person UPON hearing the counsel the Court made the following O R D E R The transfer petitions are disposed of in terms of the signed order.
(SANJAY KUMAR-I) (SHARDA KAPOOR) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)