Supreme Court - Daily Orders
Ms. Anjali Sharma vs Braj Sharma on 15 May, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1007 OF 2018
ANJALI SHARMA Petitioner
VERSUS
BRAJ SHARMA Respondent
O R D E R
This transfer petition has been filed by the petitioner-wife seeking transfer of petition filed by the respondent-husband pending before the Principal Judge, Family Court, Saket, New Delhi, to the Court of Principal Judge, Family Court, Nawada, Bihar.
Heard Mr. Rajiv Kumar, learned counsel for the petitioner and Ms. Revathy Raghavan, learned counsel for the respondent.
It is submitted that other cases relating to maintenance and criminal proceeding are pending between the parties at Nawada, Bihar and, therefore, the present case filed by the respondent at Delhi be also transferred to the competent Court at Nawada, Bihar.
We have considered the rival submissions and noted that the petitioner is residing in her parental home at Nawada, Bihar and it will be difficult for her to contest the case at Delhi. This Court accordingly deems it appropriate to allow this transfer petition. Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.05.18 13:04:02 IST Reason: 2 Consequently, the HMA Petition No.496 of 2017, titled as “Braj Sharma v. Anjali Sharma”, pending before the Principal Judge, Family Court, Saket, New Delhi is transferred to the competent Court at Nawada, Bihar.
The Family Court at Saket is directed to transmit the entire record to the transferee court. On receipt of the records, the transferee court should expeditiously dispose of the matter. The Registry is directed to immediately send a copy of this Order to both the Courts.
This transfer petition is allowed accordingly.
........................J. [HRISHIKESH ROY] NEW DELHI;
MAY 15, 2020
3
ITEM NO.15 Virtual Court 5 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No.1007/2018 ANJALI SHARMA Petitioner(s) VERSUS BRAJ SHARMA Respondent(s) (FOR ADMISSION; and, IA No.83826/2018 – FOR EX-PARTE STAY) Date : 15-05-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. Rajivkumar, AOR For Respondent(s) Mrs. Revathy Raghavan, AOR 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.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (BEENA JOLLY)
COURT MASTER BRANCH OFFICER
(Signed Order is placed on the File)