Supreme Court - Daily Orders
Supriya Kumari Kumar Ravi Kanth vs Kumar Ravi Narmadeswar Prasad Kanth on 12 September, 2014
Bench: Dipak Misra, Vikramajit Sen
ITEM NO.7 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). 574/2014
SUPRIYA KUMARI KUMAR RAVI KANTH Petitioner(s)
VERSUS
KUMAR RAVI NARMADESWAR PRASAD KANTH Respondent(s)
(with appln. (s) for stay and office report)
Date : 12/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. Rajiv Shankar Dvivedi,Adv.
For Respondent(s)
Mr. Arvind S. Avhad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Transfer Petition is allowed.
(SUMAN WADHWA) (RENUKA SADANA)
AR-cum-PS COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2014.09.17 14:11:05 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRASFER PETITION (C) NO. 574 OF 2014 Supriya Kumari Kumar Ravi Kanth Petitioner (s) VERSUS Kumar Ravi Narmadeshwar Prasad Kanth Respondent(s) O R D E R Heard learned counsel for the parties. This Transfer Petition is filed by a wife who is seeking transfer of the matrimonial case bearing M.P.No.733 of 2013, titled Mr. Kumar Ravi Narmadeswar Prasad Kanth vs. Mrs. Supriya Kumari Kumar Ravi Kanth filed under Section 13(I)(I-A) of the Hindu Marriage Act, pending in the Court of Civil Judge, Senior Division, Pune to the Family Court, Ranchi, Jharkhand.
Having perused the records and in view of the facts and circumstances of the case, the transfer petition is allowed. The aforesaid case will stand transferred to the Family Court Ranchi, Jharkhand.
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. (DIPAK MISRA) ....................J. (VIKRAMAJIT SEN) New Delhi;
Date: 12.9.2014.