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Sonika Sharma vs Sanjay Sharma on 30 March, 2015

Author: Chief Justice

Bench: Chief Justice, Arun Mishra

                                                        1




                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL ORIGINAL JURISDICTION

                              TRANSFER PETITION (CIVIL) NO. 1830 OF 2014



                         SONIKA SHARMA                           ...   PETITIONER(S)

                                                      VERSUS

                         SANJAY SHARMA                           ... RESPONDENT(S)

                                                  O R D E R

1. This Transfer Petition is filed under Article 139 of the Constitution of India read with Section 25 of the Code of Civil Procedure for transfer of Miscellaneous Petition No. 1123 of 2014, titled as “Sanjay Sharma vs. Mrs. Sonika Sharma" pending before the Family Court, Agra to the competent Court at Mumbai, Maharashtra.

2. The respondent, though served, remained Signature Not Verified unrepresented.

Charanjeet Kaur Date: 2015.03.31 17:23:49 IST Reason:

3. We have heard learned counsel for the petitioner.

4. In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petition, we deem it appropriate to allow this Transfer Petition.

4. Accordingly, we order for transfer of Miscellaneous Petition No. 1123 of 2014, titled as “Sanjay Sharma vs. Mrs. Sonika Sharma"

pending before the Family Court, Agra to the Court of District Judge, Mumbai, Maharashtra who may try the case himself or assign it to any other Court of competent jurisdiction.

Ordered accordingly.

.......................CJI.

[ H. L. DATTU ] .......................J. [ ARUN MISHRA ] NEW DELHI;

MARCH 27, 2015.

ITEM NO.57                 COURT NO.1                  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).   1830/2014

SONIKA SHARMA                                          Petitioner(s)

                                  VERSUS

SANJAY SHARMA                                          Respondent(s)

(With appln. (s) for stay and office report) Date :30/03/2015 This petition was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Rajat Sharma, Adv.

Dr. Kailash Chand,Adv.

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.

[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]