Supreme Court - Daily Orders
Supriya Santosh Singh vs Santosh Kumar Singh on 12 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) NO. 159 OF 2016
Supriya Santosh Singh ..Petitioner
versus
Santosh Kumar Singh ..Respondent
O R D E R
Having heard learned counsel for the rival parties, we are of the view, that M.P. No. 1051 of 2014, titled Santosh Kumar Singh vs. Supriya Santosh Singh, pending adjudication before the 6 th Civil Judge (Senior Division), Pune in the State of Maharashtra be transferred to the same Court, to which this Court had earlier accepted a similar prayer made by the petitioner on 16.1.2015 in Transfer Petition(Criminal) No. 288 of 2012.
Ordered accordingly.
The transfer petition is accordingly allowed.
…....................J. [JAGDISH SINGH KHEHAR] NEW DELHI; …....................J. JULY 12, 2016. [ARUN MISHRA] Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.07.13 17:51:08 IST Reason: ITEM NO.60 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(s)(Civil) No(s). 159/2016 SUPRIYA SANTOSH SINGH Petitioner(s) VERSUS SANTOSH KUMAR SINGH Respondent(s) (with appln. (s) for stay and office report) Date : 12/07/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Shekhar Prit Jha,Adv.
For Respondent(s) Mr. Subodh S. Patil,Adv.
Ms. Supriya Patil, 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.
(Renuka Sadana) (Parveen Kumar Court Master AR-cum-PS
[signed order is placed on the file]