Supreme Court - Daily Orders
Minakshi @ Pooja Rajesh Kumar Sharma vs Rajesh Kumar Sharma on 27 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.6 COURT NO.8 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). 618/2014
MINAKSHI @ POOJA RAJESH KUMAR SHARMA Petitioner(s)
VERSUS
RAJESH KUMAR SHARMA Respondent(s)
(With office report)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Subhro Sanyal,Adv.
For Respondent(s) Mr. R.A. Yadav,Adv.
Ms. Mridula Ray Bharadwaj,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is dismissed in terms of the signed order.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.07.28 17:13:09 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 618 OF 2014 MINAKSHI @ POOJA RAJESH KUMAR SHARMA ...PETITIONER(S) VERSUS RAJESH KUMAR SHARMA ...RESPONDENT(S) O R D E R Heard the learned counsels for the parties and perused the relevant material.
The transfer of divorce proceedings instituted by the husband in Bombay to Bihar where the petitioner claims to be residing has been resisted by the respondent-husband on the ground that the petitioner does not reside in Bihar any longer and in fact is working in the Apollo Hospital at Bilaspur.
The aforesaid stand of the respondent has not been controverted by the petitioner. In the above circumstances, we see no good reason for transfer of the proceedings. The transfer petition is accordingly dismissed.
…...............J. [RANJAN GOGOI] NEW DELHI …...............J. 27TH JULY, 2015 [N.V. RAMANA]