Supreme Court - Daily Orders
Richa Vinit Sharma vs Vinit Omprakash Sharma on 20 July, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1156 OF 2023
RICHA VINIT SHARMA Petitioner(s)
VERSUS
VINIT OMPRAKASH SHARMA Respondent(s)
O R D E R
This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 (for short “CPC”). The petitioner is the wife of the respondent who is her husband.
The petitioner has filed this transfer petition seeking the following reliefs:
“a) Transfer the petition under Section 13A of Hindu Marriage Act, 1955 bearing HMP No.272 of 2023 titled as Vinit Omprakash Sharma Vs. Richa Vinit Sharma, pending before the Court of Principal Judge Family Court, Ahmedabad to the Family Court, Jaipur, Rajasthan.
b) pass any such order and further order(s) as this Hon’ble Court may deem fit and proper in the circumstances of the case.” We have heard the learned counsel for the petitioner.
Respondent is served but not represented.
Having heard learned counsel for the petitioner and on perusal of the material on record, we find that the petitioner Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.07.22 has made out a case for transfer of the aforesaid petition. 12:41:55 IST Reason:
Contd..
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In the result, the transfer petition is allowed and HMP No.272 of 2023 titled as Vinit Omprakash Sharma Vs. Richa Vinit Sharma, pending before the Court of Principal Judge Family Court, Ahmedabad is ordered to be transferred to the Family Court, Jaipur, Rajasthan. Registry to communicate this order to the transferor court for taking steps in accordance with this order.
.......................J. ( B.V. NAGARATHNA ) .......................J. [UJJAL BHUYAN] NEW DELHI JULY 20, 2023 ITEM NO.20 COURT NO.15 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). 1156/2023 RICHA VINIT SHARMA Petitioner(s) VERSUS VINIT OMPRAKASH SHARMA Respondent(s) (IA No. 89804/2023 - EX-PARTE STAY IA No. 89805/2023 - EXEMPTION FROM FILING O.T.) Date : 20-07-2023 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Ms. Rashi Bansal, AOR 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 application(s), if any, shall stand disposed of.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) Assistant Registrar-cum-PS Court Master (NSH) (signed order is placed on the file)