Supreme Court - Daily Orders
Kalpa Rakesh Rao vs Rakesh Prakash Rao on 19 August, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION [C] NO.2095/2017
KALPA RAKESH RAO Petitioner(s)
VERSUS
RAKESH PRAKASH RAO Respondent(s)
O R D E R
Heard learned counsel for the petitioner. None appears for the respondent. Having perused the record of the case, we allow the transfer of M.P. No.1185 of 2017 titled as Mr. Rakesh Prakash Rao v. Mrs. Kalpa Rakesh Rao pending before the CJSD, Kalyan, Mumbai, Maharashtra to the Family Court Hosdurg, Kasargod District, Kerala.
The transferor Court shall forthwith transmit the entire record relating to the aforesaid case to the transferee Court for deciding the case in accordance with law.
The transfer petition is allowed in the aforesaid terms.
…………………………………...….J. [SANJAY KISHAN KAUL] Signature Not Verified ………………………………………….J. [K.M. JOSEPH] Digitally signed by ASHA SUNDRIYAL Date: 2019.08.23 15:22:25 IST Reason: NEW DELHI;
AUGUST 19, 2019.
2
ITEM NO.44 COURT NO.10 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(s)(Civil) No(s). 2095/2017
KALPA RAKESH RAO Petitioner(s)
VERSUS
RAKESH PRAKASH RAO Respondent(s)
IA No. 118303/2017 - EX-PARTE STAY) Date : 19-08-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. K.Parameshwar, AOR Mr. M.V. Mukunda, adv.
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.
Pending application stands disposed of.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER
[signed order is placed on the file]