Supreme Court - Daily Orders
Ritu Sharan vs Surender Kumar on 16 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 853 of 2018
RITU SHARAN Petitioner(s)
VERSUS
SURENDER KUMAR Respondent(s)
O R D E R
We have heard learned counsel for the petitioner. Without expressing any opinion on merits, we direct that proceedings in Divorce Petition H.M.A. NO.450/2015 titled “Sh. Surender Kumar V. Ritu Sharma” on the file of Principal Judge, Family Court at Dwarka, Delhi, shall stand transferred to the Family Court at Kurukshetra, Haryana, for hearing and disposal in accordance with law. Records shall be sent by court where proceedings are pending to the transferee court forthwith. It will be open to the parties to seek clubbing of all the matters, if any, pending between them in accordance with law.
Learned counsel for the petitioner has made a statement that the petitioner will not object to video conferencing prayer of the respondent to the extent permissible under the law.
The Registry to transmit a copy of this order to the courts concerned. Parties to appear before the transferee court on Monday, the 16th July, 2018.
Since this order is being passed ex-parte, the respondent will be at liberty to move this Court, if aggrieved.
The transfer petition is, accordingly, allowed with the above direction.
..........................J. (ADARSH KUMAR GOEL) Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.05.17 17:31:24 IST ..........................J. Reason: (INDU MALHOTRA) New Delhi, MAY 16, 2018.
ITEM NO.6 COURT NO.10 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). 853/2018
RITU SHARAN Petitioner(s)
VERSUS
SURENDER KUMAR Respondent(s)
(IA No.71823/2018-STAY APPLICATION) Date : 16-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. Abhay Pratap,Adv.
Ms. Manju Jetley, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the transfer petition is allowed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)