Supreme Court - Daily Orders
Priyanka Srivastava (Khare) vs Rahul Srivastava on 28 February, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 869 OF 2018
PRIYANKA SRIVASTAVA (KHARE) Petitioner(s)
VERSUS
RAHUL SRIVASTAVA Respondent(s)
O R D E R
We have heard learned counsel appearing for the parties. For the grounds stated in the Transfer Petition, we are satisfied that the prayer made on behalf of the petitioner-wife for transfer of Case No. 406 of 2017 titled as “Rahul Srivastava vs. Priyanka Srivastava (Khare)” pending before the Principal Judge, Family Court, Raipur (C.G.) to the Court of Principal Judge, Family Court, Satna (M.P.) is justified and is fit to be allowed.
We, accordingly, direct transfer of Case No. 406 of 2017 titled as “Rahul Srivastava vs. Priyanka Srivastava (Khare)” pending before the Principal Judge, Family Court, Raipur (C.G.) to the Court of Principal Judge, Family Court, Satna (M.P.) Let the records of the case be transferred without delay. The transfer petition is allowed in the afore-stated terms.
.......................... J.
(ROHINTON FALI NARIMAN) Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.03.02 17:03:09 IST .......................... J.
(S. RAVINDRA BHAT) Reason: New Delhi;
February 28, 2020.
ITEM NO.43 COURT NO.4 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). 869/2018 PRIYANKA SRIVASTAVA (KHARE) Petitioner(s) VERSUS RAHUL SRIVASTAVA Respondent(s) (FOR ADMISSION and IA No.72369/2018-EX-PARTE STAY and IA No.72371/2018-EXEMPTION FROM FILING O.T. [HON' CJI COURT MENTIONING NTBD DTD. 05.02.2020] Date : 28-02-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Ms. Tanuja Manjari Patra, Adv.
Mr. Mahesh Pandey, Adv.
Ms. Aswathi M.K., AOR For Respondent(s) Mr. Pulkit Prakash, Adv.
Mr. Talha Abdul Rahman, 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 applications, if any, stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER
(Signed order is placed on the file)