Supreme Court - Daily Orders
Poonam Kathria @ Shonda vs Manoj Shonda on 12 August, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.41 COURT NO.12 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). 455/2015
POONAM KATHRIA @ SHONDA Petitioner(s)
VERSUS
MANOJ SHONDA Respondent(s)
(With appln. (s) for stay and office report)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Dr. Rajesh Pandey,Adv.
Mr. Baij Nath,Adv.
Mr. Nitin Bhardwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Transfer petition is allowed in terms of the signed order.
(Madhu Bala) (Madhu Narula)
Court Master Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by MADHU BALA Date: 2016.08.22 17:05:40 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 455 OF 2015 POONAM KATHRIA @ SHONDA ...PETITIONER(S) VERSUS MANOJ SHONDA ...RESPONDENT(S) O R D E R Despite service of notice, nobody appeared on behalf of the respondent.
Heard learned counsel for the petitioner. This transfer petition is filed under Section 25 of the Code of Civil Procedure read with Order XXXVI-B, Rule 1 of the Supreme Court Rules, 1966 seeking transfer of C.P. 46 of 2014 titled as Manoj Shonda Vs. Sri Poonam Kathria @ Shonda pending before the Family Court, Jeypore, District Koraput, Orissa.
Keeping in view the submissions made in the Court, we deem it fit and proper to transfer C.P. 46 of 2014 titled as Manoj Shonda Vs. Sri Poonam Kathria @ Shonda from the Family Court, Jeypore, District Koraput, Orissa to the Principal Judge, Family Court, Raipur, Chhattisgarh.
Transfer petition is allowed accordingly.
…..................J. [SHIVA KIRTI SINGH] NEW DELHI …..................J. 12TH AUGUST, 2016 [R.BANUMATHI]