Supreme Court - Daily Orders
Sheeba Manoharan vs Renold Reegan on 16 January, 2024
Bench: Aniruddha Bose, Sanjay Kumar
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 3101/2023
SHEEBA MANOHARAN PETITIONER(S)
VERSUS
RENOLD REEGAN RESPONDENT(S)
O R D E R
The present petition has been filed by the petitioner- wife seeking transfer of Divorce Petition (IDOP) No.124/2022 titled “Renold Reegan vs. Sheeba Manoharan” (subject-case) pending in the Family Court, Kanyakumari, District at Nagercoil, Tamil Nadu to the Family Court, Bandra, Mumbai, Maharashtra.
Heard learned counsel for the petitioner. No one appears for the respondent in spite of service of notice.
On considering the facts and circumstances on the basis of which the petitioner seeks transfer of the subject-case, we are satisfied that it would be expedient for the ends of justice to transfer the subject-case to the Court asked for by the petitioner.
We order accordingly.
The records of the said proceeding shall be sent to the transferee Court and the Family Court, Bandra, Mumbai, Signature Not VerifiedMaharashtra shall proceed in the matter from the stage at which Digitally signed by NIRMALA NEGI Date: 2024.01.16 16:58:04 IST Reason: the matter is transferred to it.
The Transfer Petition stands allowed accordingly. 2 Pending application(s), if any, shall stand disposed of. There shall be no order as to costs.
...................J. [ANIRUDDHA BOSE] ...................J. [SANJAY KUMAR] New Delhi;
January 16, 2024.
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ITEM NO.1 COURT NO.5 SECTION XII
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). 3101/2023
SHEEBA MANOHARAN PETITIONER(S)
VERSUS
RENOLD REEGAN RESPONDENT(S)
(FOR ADMISSION and IA No.239757/2023-EX-PARTE STAY ) Date : 16-01-2024 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Ms. Deeplaxmi Subhash Matwankar, AOR 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, which is placed on the file.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR