Supreme Court - Daily Orders
Meghna Nigam vs Kapil Goel on 21 November, 2014
Bench: Anil R. Dave, Kurian Joseph
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO.1988 OF 2013
MEGHNA NIGAM ... PETITIONER
VS.
KAPIL GOEL ... RESPONDENT
O R D E R
Even after service of notice to the respondent, no one has appeared on his behalf.
We have heard the learned counsel for the petitioner and have gone through this transfer petition filed by the petitioner under Section 25 of the Code of Civil Procedure, 1908, read with Order XXXVI-B of the Supreme Court Rules, 1966.
After considering the facts as incorporated in the memo of petition and looking at the facts and circumstances of the case, we deem it fit and proper to transfer M.O.P. No.304 of 2013 titled as S. Kapil Goel Vs. K. Meghna Nigam, from the Family Court, Pondicherry, to the District Judge, Alipore, District South Signature Not Verified 24-Parganas, West Bengal. Digitally signed by Sarita Purohit Date: 2014.11.26 13:49:36 IST Reason: We order accordingly.
1 Within a fortnight of communication of copy of this order, Family Court, Pondicherry, shall transmit the record to the District Judge, Alipore, District South 24-Parganas, West Bengal, where the matter itself shall be decided within a period of next three months, without granting undue adjournment to either of the parties. 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. [ANIL R. DAVE ] ..............J. [KURIAN JOSEPH] New Delhi;
November 21, 2014.
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ITEM NO.34 COURT NO.3 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 (C) No.1988/2013 MEGHNA NIGAM Petitioner(s) VERSUS KAPIL GOEL Respondent(s) (With appln.(s) for stay and office report) Date : 21/11/2014 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE KURIAN JOSEPH For Petitioner(s) Mr. Chanchal Kumar Ganguli,Adv.
Ms. Soumi Kundu,Adv.
Ms. Narmada,Adv.
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.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) 3