Supreme Court - Daily Orders
Pooja Rut Shah vs Rut Pramodkumar Shah on 11 September, 2019
Bench: N.V. Ramana, Ajay Rastogi
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C)No.905 OF 2019
POOJA RUT SHAH ....PETITIONER
VERSUS
RUT PRAMODKUMAR SHAH ....RESPONDENT
O R D E R
This is a transfer petition at the instance of the petitioner-wife seeking transfer of M.P.27 of 2019, titled as Rut Pramodkumar Shah vs. Pooja Rut Shah, pending adjudication before the Civil Court Senior Division, Pune at Pune, Maharashtra, to the Court of Principal Civil Judge, Rajkot, Gujarat.
The petitioner has sought transfer of the case mainly on the ground of financial difficulty and her inability to travel from Rajkot to Pune, which is at a distance of around 840 km, leaving her minor baby girl, to attend the proceedings of the case filed by the respondent.
Heard learned counsel for the parties and perused the record.
Learned counsel for the respondent-husband submits that his client has no objection for transfer of the above-mentioned Signature Not Verified Digitally signed by case from Pune to Rajkot. However, he has made a request that the SATISH KUMAR YADAV Date: 2019.09.16 15:58:26 IST Reason: petitioner-wife should not object to the using of video conferencing facility for conducting trial. Learned counsel for 2 the petitioner-wife submits that his client has no objection for the same.
In view of the above, we deem it proper to allow the transfer petition and direct transfer of M.P.27 of 2019, titled as Rut Pramodkumar Shah vs. Pooja Rut Shah, pending adjudication before the Civil Court Senior Division, Pune at Pune, Maharashtra, to the Court of Principal Civil Judge, Rajkot, Gujarat, along with all records for its adjudication. Ordered accordingly.
After transfer of the petition, the transferee Court is directed to make all endeavours either for amicable settlement or for early decision in the matter without unnecessary adjournments.
.........................J. (N.V.RAMANA) ........................J. (AJAY RASTOGI) NEW DELHI;
SEPTEMBER 11, 2019.
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ITEM NO.40 COURT NO.3 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).905/2019 POOJA RUT SHAH Petitioner(s) VERSUS RUT PRAMODKUMAR SHAH Respondent(s) (IA No.70924/2019-STAY APPLICATION IA No.70924/2019 - STAY APPLICATION) Date : 11-09-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Ms.Kanika Ahuja, Adv.
Mr.C.P. Singh, Adv.
Mr.Anilendra Pandey, AOR For Respondent(s) Mr.Vishwendra Verma, Adv.
Mr.M.P.Salunke, Adv.
Ms.Shivali Verma, Adv.
Mr.Pranav Verma,Adv.
Mr.Rameshwar Prasad Goyal, 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.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)