Supreme Court - Daily Orders
Shiva Vinod Kumar Agrawal vs Vinod Kumar Tara Chand Agrawal on 7 April, 2014
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 42 OF 2014
SHIVA VINOD KUMAR AGRAWAL ......PETITIONER(S)
VERSUS
VINOD KUMAR TARA CHAND AGRAWAL .....RESPONDENT(S)
O R D E R
Despite service of notice, there is no representation on behalf of the respondent. In the circumstances, we proceeded to hear learned counsel for the petitioner.
Considering the facts and circumstances of the case, we are inclined to allow the prayer made for transfer of the matrimonial case from Gujarat to Uttar Pradesh.
Accordingly, we direct the transfer of case HMP No. 734 of 2013, entitled ’Vinod Kumar Tara Chand Agrawal v. Shiva Vinod Kumar Agrawal’, pending in the Court of Principal Judge, Family Court, Vadodara, Gujarat to the Court of District Judge, Aligarh, Uttar Pradesh, who would then assign it to a Court of competent jurisdiction.
The transfer petition is allowed in the aforesaid terms.
..................J. (K.S. RADHAKRISHNAN) ..................J. (N.V. RAMANA) NEW DELHI, APRIL 07, 2014.
ITEM NO.16 COURT NO.6 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 (CIVIL.) NO(s). 42 OF 2014 SHIVA VINOD KUMAR AGRAWAL Petitioner(s) VERSUS VINOD KUMAR TARA CHAND AGRAWAL Respondent(s) (With appln(s) for ex-parte stay, exemption from filing O.T. and office report) Date: 07/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN HON’BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Praveen Jain, Adv.
Mr. Siddharth Jain, Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order.
(N.S.K. Kamesh) (Renuka Sadana)
Court Master Court Master
(signed order is placed on the file)