Supreme Court - Daily Orders
Arshiya Khan vs Hassan Khan on 11 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(S).373 OF 2016
ARSHIYA KHAN Petitioner(s)
VERSUS
HASSAN KHAN Respondent(s)
O R D E R
Application for permission to appear and argue in person is allowed.
Heard respondent in person and learned counsel for the petitioner.
Having perused the record of the case and without going into the merits of the case, we allow the transfer of Civil Misc. Application No.198/2015, titled Hassan Khan v. Arshiya Khan, pending before the Court of District and Session Judge, South Goa at Margao Goa to the Court of District Judge at Udupi, Karnataka who may Signature Not Verified Digitally signed by VINOD KUMAR Date: 2016.07.13 decide the matter himself or assign it to a court of 17:51:29 IST Reason: competent jurisdiction at Udupi District, Karnataka. The transferor Court shall forthwith transmit the entire 2 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. (V. GOPALA GOWDA) ....................J. (ADARSH KUMAR GOEL) NEW DELHI, JULY 11, 2016 3 ITEM NO.49 COURT NO.9 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). 373/2016 ARSHIYA KHAN Petitioner(s) VERSUS HASSAN KHAN Respondent(s) (with appln. (s) for permission to appear and argue in person and stay and office report) Date : 11/07/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Anantha Narayana M.G.,Adv. For Respondent(s) In-person UPON hearing the counsel the Court made the following O R D E R Application for permission to appear and argue in person is allowed.
Heard respondent in person and learned counsel for the petitioner.
The transfer petition is allowed in terms of the signed order.4
Pending application(s), if any, stand(s) disposed of.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER
(Signed order is placed on the file)