Supreme Court - Daily Orders
Pushpa Bisht vs Rajesh Kumar Sharma on 29 August, 2022
Author: Chief Justice
Bench: Chief Justice, S. Ravindra Bhat
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 568/2020
PUSHPA BISHT PETITIONER(S)
VERSUS
RAJESH KUMAR SHARMA RESPONDENT(S)
O R D E R
1. The instant petition is filed by the wife seeking transfer of the case bearing HMP No. (38)/127 of 2019 titled as “Rajesh Kumar Sharma vs. Pushpa Bisht” pending in the Court of Additional District Judge-01, Bayana (Bharatpur), Rajasthan to the Court of Principal Judge, Family Court, Karkardooma Courts, Delhi.
2. Notice was issued in the instant transfer petition on 13th May, 2020.
3. According to the Office Report, the respondent-husband has refused to receive the notice. Therefore, the service of notice is deemed to be completed on the respondent.
4. With the assistance of the learned Signature Not Verified advocate appearing for the petitioner-wife, we have Digitally signed by DEEPAK SINGH gone through the contents of the transfer petition Date: 2022.09.06 13:42:40 IST Reason: and are satisfied that the proceedings in question 2 are required to be transferred from Rajasthan to Delhi.
5. Accordingly, the instant transfer petition is allowed and the petition bearing HMP No.(38)/127 of 2019 titled as “Rajesh Kumar Sharma vs. Pushpa Bisht” pending in the Court of Additional District Judge-01, Bayana (Bharatpur), Rajasthan is transferred to the Court of Principal Judge, Family Court, Karkardooma Courts, Delhi.
6. The Family Court at Bayana (Bharatpur), Rajasthan is directed to transmit the record immediately to the Family Court, Karkardooma Courts, Delhi.
7. With these observations, the transfer petition is allowed.
..................,CJI.
(UDAY UMESH LALIT) ....................,J.
(S. RAVINDRA BHAT)
NEW DELHI
AUGUST 29, 2022
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ITEM NO.50 COURT NO.1 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). 568/2020
PUSHPA BISHT Petitioner(s)
VERSUS
RAJESH KUMAR SHARMA Respondent(s)
(IA No.46510/2020-STAY APPLICATION and IA No.46511/2020-EXEMPTION FROM FILING O.T.) Date : 29-08-2022 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Gaurav Agrawal, AOR (SCLSC) For Respondent(s) 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 applications, if any, stands disposed of.
(NEETU KHAJURIA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)