Supreme Court - Daily Orders
Jyoti vs Ramesh Kumar Ram on 19 September, 2014
Bench: Dipak Misra, Vikramajit Sen
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 558 OF 2014
Jyoti Petitioner
VERSUS
Ramesh Kumar Ram Respondent
O R D E R
This is a transfer petition at the instance of the petitioner-wife seeking transfer of HMA No. 654 of 2013 titled Ramesh Kumar Ram Vs. Jyoti pending before the Family Court-02 Rohini Courts, Delhi to the Court of District Judge, Samastipur, Bihar.
During the course of hearing learned counsel for the respondent submitted that he has no objection if the transfer petition is allowed but Signature Not Verified it should be transferred to any area which is near Digitally signed by Naveen Kumar Date: 2014.09.23 16:15:29 IST Reason: to Samastipur. Learned counsel for the petitioner very fairly agreed he has no objection if the 2 petition is transferred to Family Court, Darbhanga, which is near to Samastipur. In view of the aforesaid, we allow the transfer petition and transfer the aforesaid case from the Family Court-02 Rohini Courts, Delhi to the Family Court, Darbhanga, Bihar. After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.
…......................J. (DIPAK MISRA) …......................J. (VIKRAMAJIT SEN) NEW DELHI SEPTEMBER 19, 2014 3 ITEM NO.10 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). 558/2014 JYOTI Petitioner(s) VERSUS RAMESH KUMAR RAM Respondent(s) (With appln. (s) for exemption from filing O.T. and stay and office report) Date : 19/09/2014 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. Rakesh Dahiya, Adv.
Mr. R.S. Kalkal, Adv.
Mr. Aditya Jain, Adv.
For Respondent(s) Mr. A.K. Trivedi, Adv.
Mr. Saurabh Mishra, Adv.
Mr. Dhan Raj, Adv.
UPON hearing the counsel the Court made the following O R D E R Transfer petition is allowed in terms of the signed order.
(NAVEEN KUMAR) (RENUKA SADANA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)