Supreme Court - Daily Orders
Niharica Manish Srivastava vs Manish Surendra Srivastava on 13 April, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, V. Gopala Gowda
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL.) NO(s). 1858/2013
NIHARICA MANISH SRIVASTAVA Petitioner(s)
VERSUS
MANISH SURENDRA SRIVASTAVA Respondent(s)
O R D E R
As per the Mediation Report dated 29.04.2014, the dispute between the parties could not be resolved.
Having heard learned counsel for the parties and gone through this transfer petition filed by the petitioner-wife under Section 25 of the Code of Civil Procedure and considering the facts and circumstances of the case, we deem it fit and proper to transfer Petition No.A-428 of 2013 titled Manish Surendra Srivastava v. Niharica Manish Srivastava, from Judge, Family Court, Pune, Maharashtra to Family Court, Dwarka, Delhi.
We order accordingly.
Within a fortnight of communication of copy of this order, Judge, Family Court, Pune, Maharashtra shall transmit the record to Family Court, Dwarka, Delhi, where Signature Not Verifiedthe matter itself shall be decided within a period of Digitally signed by Narendra Prasad Date: 2015.04.18 12:00:15 IST Reason: next nine months, without granting undue adjournments to either of the parties.
1 The Transfer Petition is allowed in the above terms with a direction to the Registry to immediately transmit copy of this order to both the Courts.
...................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] ...................................J. [V. GOPALA GOWDA] NEW DELHI;
APRIL 13, 2015.
2
ITEM NO.44 COURT NO.7 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). 1858/2013
NIHARICA MANISH SRIVASTAVA Petitioner(s)
VERSUS
MANISH SURENDRA SRIVASTAVA Respondent(s)
(with appln. (s) for stay and office report) Date : 13/04/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE V. GOPALA GOWDA For Petitioner(s) Mr. Arun Kumar Singh,Adv.
Mr. Shahid Ali Road,Adv.
Mr. Ajay Singh,Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s) Mr. Subhash Kumar Verma,Adv.
Mr. Varinder Kumar Sharma,Adv.
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.
(NARENDRA PRASAD) (KALYANI GUPTA)
COURT MASTER COURT MASTER
(Signed order is placed on the file) 3