Supreme Court - Daily Orders
Sufia Begam Mohd Asif Sheikh vs Mohammad Asif on 6 February, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 956 OF 2020
SUFIA BEGAM MOHD ASIF SHEIKH Petitioner
VERSUS
MOHAMMAD ASIF Respondent
O R D E R
Office report indicates that service of notice on the respondent is complete. No one has put up appearance on behalf of respondent.
Having heard learned counsel for the petitioner and having considered the averments made in the transfer petition, we allow the transfer petition.
Accordingly, Case No. 90 of 2018, titled “Mohammad Asif v. Sufia Asif Sheikh”, pending before the Principal Judge, Family Court, Fathepur, U.P. is directed to be transferred to the Family Court, City Civil Court of Mumbai, Maharashtra, who may hear the case himself or assign it to a court of competent jurisdiction.
Pending application(s), if any, shall stand disposed of.
..................J. (V. RAMASUBRAMANIAN) Signature Not Verified Digitally signed by ..................J. NIRMALA NEGI Date: 2023.02.10 11:16:04 IST (PANKAJ MITHAL) NEW DELHI;
Reason:
FEBRUARY 06, 2023 ITEM NO.5 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). 956/2020 SUFIA BEGAM MOHD ASIF SHEIKH Petitioner(s) VERSUS MOHAMMAD ASIF Respondent(s) (IA No.86528/2020-STAY APPLICATION ) Date : 06-02-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Md. Shahid Anwar, AOR Mr. Syed Rehan, Adv.
Mr. Mohd Naseem Mughal, 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.
Pending application(s), if any, shall stand disposed of.
(DR. NAVEEN RAWAL) (KAMLESH RAWAT) AR-CUM-PS COURT MASTER (NSH) (Signed Order is placed on the File)