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Supreme Court - Daily Orders

Jyoti Pundhir Sandeep Singh vs Pundhir Sandeep Balram Singh on 13 March, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.47                              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). 1169/2014

     JYOTI PUNDHIR SANDEEP SINGH                                         Petitioner(s)

                                                    VERSUS

     PUNDHIR SANDEEP BALRAM SINGH                                        Respondent(s)
     (With appln. (s) for stay and office report)


     Date : 13/03/2015 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. Rajesh Srivastava,Adv.
                                     Mr. Raghvendra Pratap,Adv.
                                     Ms. Suresh Kumari,Adv.

     For Respondent(s)               Mr. Abhishek,Adv.
                                     Mr. Sandeep G.Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard learned counsels for the parties. The transfer petition is allowed in terms of the signed order.

         (MADHU BALA)                                               (PARDEEP KUMAR)
         COURT MASTER                                                AR-CUM-PS

(Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.03.16 16:24:15 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 1169 OF 2014 JYOTI PUNDHIR SANDEEP SINGH ..PETITIONER(S) VERSUS PUNDHIR SANDEEP BALRAM SINGH ...RESPONDENT(S) O R D E R Heard learned counsels for the parties. We are satisfied with the grievance expressed by the petitioner and we accept the same. Therefore, Marraige Petition No. 337 of 2012 titled as Mr. Pundhir Balram Singh Vs. Mrs. Jyoti Pundhir Sandeep Singh pending in the Court of Civil Judge, Senior Division, Thane (Maharashtra) is ordered to be transferred to the Court of District Judge, Patiala House Court, Delhi.

The District Judge is directed either to decide himself or assign it to a competent Court having jurisdiction.

The transfer petition is accordingly allowed. After transfer of the petition, the transferee Court is directed to take all endeavour either for amicable settlement or for early decision in the main matter without unnecessary adjournments.

…....................J. [RANJAN GOGOI] NEW DELHI …....................J. 13TH MARCH, 2015 [N.V. RAMANA]