Supreme Court - Daily Orders
Shefali Gaurav Dastane Alias Shefali ... vs Gaurav Ghanashyam Dastane on 8 September, 2022
Bench: Aniruddha Bose, Vikram Nath
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S). 1958/2021
SHEFALI GAURAV DASTANE ALIAS
SHEFALI SHIVASHANKER PETITIONER(S)
VERSUS
GAURAV GHANASHYAM DASTANE RESPONDENT(S)
O R D E R
The present petition has been filed by the petitioner- wife seeking transfer of proceedings in P.A. No.1560/2021 titled as “Gaurav Ghanashyam Dastane vs. Shefali Gaurav Dastane” (subject-case) pending before the Family Court, Pune, Maharashtra to a Court of competent jurisdiction at Udupi, Udupi District, Karnataka.
Heard learned counsel for the parties. On considering the facts and circumstances on the basis of which the petitioner seeks transfer of the case, it would be expedient in the interest of justice to transfer the subject-case to Court of competent jurisdiction at Udupi, Udupi District, Karnataka.
We order accordingly.
The records of the said proceeding shall be sent to the Signature Not Verified transferee Digitally signed by NIRMALA NEGI Court and the Court at Udupi, Udupi District, Date: 2022.09.16 10:39:33 IST Reason:
Karnataka shall proceed in the matter from the stage at which the matter is transferred to it. 2 The Transfer Petition stands allowed in the above terms. Pending application(s), if any, shall stand disposed of. No order as to costs.
...................J. [ ANIRUDDHA BOSE ] ...................J. [ VIKRAM NATH ] New Delhi;
September 08, 2022.
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ITEM NO.27 COURT NO.15 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). 1958/2021 SHEFALI GAURAV DASTANE ALIAS SHEFALI SHIVASHANKER Petitioner(s) VERSUS GAURAV GHANASHYAM DASTANE Respondent(s) ( IA No. 140442/2021 - EX-PARTE AD-INTERIM RELIEF) Date : 08-09-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Shekhar G.Devasa, Adv.
Mr. Manish Tiwari, Adv.
Mr. Shashi Bhushan Nagar, Adv. Ms.Thashmitha Muthanna, Adv. Mr. Prashanth Dixit, Adv.
Mr. Abinash Kumar, Adv.
M/S. Devasa & Co., AOR For Respondent(s) Mr.Gagan Sanghi, 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.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR
(Signed order is placed on the file)