Supreme Court - Daily Orders
Chhavi Vineet Jain vs Vineet Vijay Jain on 8 March, 2016
Bench: Madan B. Lokur, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(C) No. 1622 of 2015
CHHAVI VINEET JAIN Petitioner(s)
VERSUS
VINEET VIJAY JAIN Respondent(s)
O R D E R
We have heard learned counsel for the petitioner and the respondent in person.
Looking into the facts and circumstances of the case, it is in the interest of justice to allow the transfer petition and transfer Divorce Petition No. A-0544 of 2015 titled as Vineet Vijay Jain v. Chhavi Vineet Jain pending before the Family Court, Bandra at Mumbai to the Family Court, New Delhi.
We accordingly do so and transfer Divorce Petition No. A-0544 of 2015 titled as Vineet Vijay Jain v. Chhavi Vineet Jain pending before the Family Court, Bandra at Mumbai to the Family Court, New Delhi. The transfer petition is allowed.
…....................J. [Madan B. Lokur] …....................J. Signature Not Verified [R. Banumathi] Digitally signed by Meenakshi Kohli Date: 2016.03.09 NEW DELHI 15:47:06 IST Reason:
MARCH 08, 2016 1 ITEM NO.48 COURT NO.8 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). 1622/2015 CHHAVI VINEET JAIN Petitioner(s) VERSUS VINEET VIJAY JAIN Respondent(s) (With appln. (s) for permission to appear and argue in person and stay and office report) Date : 08/03/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Jagjit Singh Chhabra,Adv.
Ms. Reena Jain Malhotra, Adv. Mr. Saksham Maheshwari, Adv. For Respondent(s) Respondent-in-person 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.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master
[Signed order is placed on the file] 2