Supreme Court - Daily Orders
Vijaylakshmi Hanumant Naik vs Hanumant Srinivas Naik on 15 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.54 COURT NO.10 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). 468/2015
VIJAYALAKSHMI HANUMANT NAIK Petitioner(s)
VERSUS
HANUMANT SRINIVAS NAIK Respondent(s)
(with appln. (s) for stay and office report)
Date : 15/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Raghavendra S. Srivatsa,Adv.
Mr. Venkita Subramoniam T.R., Adv.
Mr. Rahat Bansal, Adv.
Mr. Amit A. Pai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This transfer petition is allowed in terms of the signed order.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
(Signed order is placed on the file) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.09.17 16:46:03 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.468 OF 2015 VIJAYALAKSHMI HANUMANT NAIK ...PETITIONER(S) Versus HANUMANT SRINIVAS NAIK ...RESPONDENT(S) O R D E R This Transfer Petition under Section 25 of the Code of Civil Procedure has been filed by the petitioner-wife for transfer of M.C. No. 28 of 2015 titled as Hanumant Srinivas Naik versus Vijayalakshmi Hanumant Naik, pending before the Family Court at Dharwad, Dharwad, Karnataka to the Family Court, Bandra, Mumbai, Maharashtra.
In spite of service of notice, respondent has not appeared. The averments made in the petition have not been disputed.
In the facts and circumstances of the case, we allow this transfer petition and transfer M.C. No. 28 of 2015 titled as Hanumant Srinivas Naik versus Vijayalakshmi Hanumant Naik, pending before the Family Court at Dharwad, Dharwad, Karnataka to the Family Court, Bandra, Mumbai, Maharashtra. -2-
The Family Court at Dharwad, Karnataka shall forthwith transmit the record of the aforesaid case to the Family Court, Bandra, Mumbai, Maharashtra.
........................J. (M.Y. EQBAL) ........................J. (C. NAGAPPAN) New Delhi, September 15, 2015