Supreme Court - Daily Orders
Dr(Mrs.) Purva Joneja vs Jaydeep Joneja on 16 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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IN THE SUPREME COURT OF INDIA
CIVIL/CRIMINAL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1002 OF 2016
DR(MRS.) PURVA JONEJA Petitioner(s)
VERSUS
JAYDEEP JONEJA Respondent(s)
WITH
TRANSFER PETITION (CRIMINAL) No.334 OF 2016
JAYDEEPBHAI SURENDARBHAI JONEJA Petitioner(s)
VERSUS
PURVA JAYDEEPBHAI JONEJA AND ANR. Respondent(s)
O R D E R
Heard learned counsel for the parties. T.P.(C)No.1002 of 2016:
Without expressing any opinion on merits, we direct that proceedings in the case bearing No.RCS 14 of 2016 titled “Jaydeep Joneja v. Dr.(Mrs.) Purva Joneja” on the file of Principal Judge, Family Court at Bhopal, Madhya Pradesh shall stand transferred to the Principal Judge, Family Court, Ahmedabad, Gujarat, for hearing and disposal in accordance with law. If the parties seek mediation the transferee court may explore the possibility of an amicable settlement through mediation. Records shall be sent by court where proceedings Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.01.17 16:54:01 IST are pending to the transferee court forthwith. Reason:
The Registry to transmit a copy of this order to the 2 courts concerned. Parties to appear before the transferee court on Monday, the 20th March, 2017.
The transfer petition is , accordingly, allowed with the above direction.
T.P.(Crl.)No.334 of 2016:
We do not see any ground to transfer Criminal Miscellaneous Application NO.262 of 2016 titled “Purva Jaydeepbhai Joneja & Anr. v. Jaydeepbhai Surendarbhai Joneja” pending on the file of Principal Judge, Family Court, Ahmedabad, Gujarat to the court of competent jurisdiction at Bhopal, Madhya Pradesh.
The transfer petition is accordingly dismissed.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, JANUARY 16, 2017.
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ITEM NO.64 COURT NO.11 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). 1002/2016
DR(MRS.) PURVA JONEJA Petitioner(s)
VERSUS
JAYDEEP JONEJA Respondent(s)
(with appln. (s) for stay and office report) WITH T.P.(Crl.) No. 334/2016 (With appln.(s) for ex-parte stay and appln.(s) for exemption from filing O.T. and Office Report) Date: 16/01/2017 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Ms. Tulika Mukherjee,Adv. (TP 1002/16) Mr. Kumar Shivam,Adv.
Mr. Kumar Anurag Singh,Adv.
(TP 334/16) Mr. Anurag Gohil,Adv.
Ms. Rashmi Singhania,Adv.
For Respondent(s) Mr. Anurag Gohil,Adv.
Ms. Rashmi Singhania,Adv.
UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, T.P.(C) No.1002 of 2016 is allowed and T.P.(Crl.)No.334 of 2016 is dismissed.
(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER COURT MASTER
(Signed order is placed on the file)