Supreme Court - Daily Orders
Smita Shetty vs Dr. Santhosh Shetty on 30 June, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(s). 67 OF 2016
SMITA SHETTY PETITIONER
VERSUS
DR. SANTHOSH SHETTY RESPONDENT
O R D E R
Heard learned counsel for the parties. Having perused the record of the case and without going into the merits of the case, we allow the transfer of Divorce Petition being M.C. No. 65 of 2015 titled “Dr. Santosh Shetty vs. Smita Shetty”, pending before the Court of the Principal Senior Civil Judge at Udupi, State of Karnataka to the Court of the Principal Judge, Family Court at Mumbai. The transferor Court shall forthwith transmit the entire record relating to the aforesaid case to the transferee Court for deciding the case in accordance with law.
The transfer petition is allowed in the aforesaid terms.
…........................J. (V. GOPALA GOWDA) …........................J. (ADARSH KUMAR GOEL) Signature Not Verified NEW DELHI, Digitally signed by SUSHIL KUMAR RAKHEJA JUNE 30, 2016 Date: 2016.07.06 16:23:15 IST Reason: ITEM NO.65 COURT NO.9 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). 67/2016 SMITA SHETTY Petitioner(s) VERSUS DR. SANTHOSH SHETTY Respondent(s) (With appln. (s) for stay and office report) Date : 30/06/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Gaurav Goel,Adv.
Mr. Yatin R. Shah, Adv.
For Respondent(s) Ms. K. V. Bharathi Upadhyaya,Adv.
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.
(S. K. RAKHEJA) (NEELAM KANTA VIG)
COURT MASTER COURT MASTER
(Signed order is placed on the file)