Supreme Court - Daily Orders
Reena Verma vs Rakesh Verma on 2 July, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1186 OF 2012
REENA VERMA PETITIONER(S)
VERSUS
RAKESH VERMA RESPONDENT(S)
O R D E R
This is wife’s petition seeking transfer of
matrimonial case being Case No.102 of 2011
titled
"Rakesh Vs. Reena Devi" from the Court of Additional
District & Session Judge, Khetri, District Jhunjhunu
(Rajasthan) to the Court of District Judge, Neemuch
(Madhya Pradesh).
2. Notice of the Transfer Petition h
as been
issued to the respondent. Despite service of notice,
the respondent has chosen not to appear and contest the
Transfer Petition. The averments contained
in the
Transfer Petition, thus, remain untraversed
and
undenied.
3. We have perused the averments contained in the
Transfer Petition. Having regard to the f
act the
Signature Not Verified petitioner-wife is residing in Neemuch (Madhya Pradesh)
Digitally signed by
NEETU KHAJURIA
we are satisfied that, if the proceedings in the above
Date: 2014.07.09
16:50:09 IST
Reason:
mentioned petition are allowed to be cont
inued at
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Khetri, District Jhunjhunu (Rajasthan), greater
hardship shall be caused to the petitioner-wife.
4. We, accordingly, allow the Transfer Petition
and transfer Case No.102 of 2011 titled "Rakesh Vs.
Reena Devi" from the Court of Additional District &
Session Judge, Khetri, District Jhunjhunu (Rajasthan)
to the Court of District Judge, Neemuch (Madhya
Pradesh). It will be open to the District Judge,
Neemuch (Madhya Pradesh) to transfer the above petition
for disposal to an appropriate court of competent
jurisdiction. The transferrer court shall transmit the
record and proceedings of the transferred case to the
transferee court without any delay.
5. The transferee court is requested to hear and
decide the transferred case as expeditiously as may be
possible. The parties are directed to co-operate with
the transferee court in expeditious disposal of the
transferred case.
6. No costs.
........................CJI.
( R.M. LODHA )
..........................J.
( MADAN B. LOKUR )
NEW DELHI; ..........................J.
JULY 2, 2014 ( KURIAN JOSEPH )
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ITEM NO.34 COURT NO.1 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). 1186 OF 2012
REENA VERMA Petitioner(s)
VERSUS
RAKESH VERMA Respondent(s)
(With appln. (s) for stay and office report)
Date : 02/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. B.S. Banthia ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Transfer petition is allowed in terms of the signed order.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
(Signed order is placed on the file.)