Supreme Court - Daily Orders
Amit Malhotra vs Meena Malhotra on 1 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1120 OF 2019
MEENA MALHOTRA ...Petitioner
VS.
AMIT MALHOTRA ...Respondent
O R D E R
Heard the learned counsel appearing on behalf of the petitioner-wife and the learned counsel appearing on behalf of the respondent-husband.
This petition under Section 25 of the Code of Civil Procedure, 1908 read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner-wife for transfer of GP No.44 of 2018 titled Amit Malhotra v. Meena Malhotra from the Family Court, Dwarka, New Delhi to the Family Court, Dehra, District Kangra at Dharamshala, Himachal Pradesh.
After having heard the learned counsel appearing for the parties and taking into consideration the grounds taken in the transfer petition, we direct transfer of GP No.44 of 2018 titled Amit Malhotra v. Meena Malhotra from the Family Court, Dwarka, New Delhi to the Family Court, Dehra, District Kangra at Dharamshala, Himachal Pradesh.
Let the record of the case be transferred without delay.
The Transfer Petition is allowed in the afore-stated terms.
......................J. [ABHAY MANOHAR SAPRE] Signature Not Verified ......................J. Digitally signed by [INDU MALHOTRA] ANITA MALHOTRA Date: 2019.07.03 10:54:42 IST Reason: New Delhi;
July 1, 2019.
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ITEM NO.32 COURT NO.6 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). 1009/2019
AMIT MALHOTRA Petitioner(s)
VERSUS
MEENA MALHOTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.77391/2019-STAY APPLICATION) WITH T.P.(C) No. 1120/2019 (FOR ADMISSION and IA No.85422/2019-EX-PARTE STAY and IA No.85423/2019-EXEMPTION FROM FILING O.T.) T.P.(Crl.) No. 330/2019 (FOR ADMISSION and IA No.89199/2019-EX-PARTE STAY and IA No.89200/2019-EXEMPTION FROM FILING O.T.) Date : 01-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. Aftab Ali Khan, AOR Mr. M.Z.Chaudhary,Adv.
Mr. Syed Mohd.Aatir,Adv.
Miss Afreen Fatima,Adv.
Mr. Nitin Gaur,Adv.
Mr. Ranjit Kumar Sharma, AOR For Respondent(s) Ms. Nidhi, AOR UPON hearing the counsel the Court made the following O R D E R Transfer Petition (Civil)No.1009/2019 We do not find any merit in this petition. The Transfer Petition is accordingly dismissed.
Pending application shall also stand disposed of.2
Transfer Petition (Civil)No.1120/2019 The Transfer Petition is allowed in terms of the signed order.
Pending applications shall also stand disposed of.
Transfer Petition (Civil)No.330/2019 Learned counsel for the petitioner seeks permission to withdraw this petition.
Permission is granted.
The Transfer Petition is accordingly dismissed as withdrawn.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER
(Signed order in TP (Civil)1120/2019 is placed on the file.) 3