Supreme Court - Daily Orders
Mamata Sahoo vs Rakesh Kumar Sahoo on 7 February, 2014
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ITEM NO.46 COURT NO.7 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). 1311 OF 2013
MAMATA SAHOO Petitioner(s)
VERSUS
RAKESH KUMAR SAHOO Respondent(s)
(With appln(s) for stay and office report)
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. Anirudh Mudgal, Adv.
Mr. Nikhil Nayyar, Adv.
Mr. Ambuj Agrawal, Adv.
Ms. Akanksha, Adv.
Mr. Dhananjay Baijal, Adv.
For Respondent(s)
Mr. Sounak C. Das, Adv.
UPON hearing counsel the Court made the following
O R D E R
The transfer petition is allowed in terms of the signed order.
[Nidhi Ahuja] [N.S.K. Kamesh]
Court Master Court Master
[Signed order is placed on the file.] IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 1311 OF 2013 MAMATA SAHOO ...Petitioner VERSUS RAKESH KUMAR SAHOO ...Respondent O R D E R Having heard learned counsel and gone through this transfer petition filed by the petitioner-wife under Section 25 of the Code of Civil Procedure and considering the facts and circumstances of the case, we deem it fit and proper to transfer C.Petition No. 377 of 2012 titled Rakesh Kumar Sahoo v. Mamata Sahoo from Family Court, Bhubaneswar, Orissa to the Family Court, Saket Court, New Delhi.
We order accordingly.
Within a fortnight of communication of copy of this order, Family Court, Bhubaneswar, Orissa shall transmit the record to the Family Court, Saket Court, New Delhi, where the matter itself shall be decided within a period of next nine months, without granting undue adjournments to either of the parties.
The Transfer Petition is allowed in the above terms with a direction to the Registry to immediately transmit copy of this order to both the Courts.
Transfer Petition is allowed.
.2.
Learned counsel appearing on behalf of the respondent submitted that the wife has filed an application under Section 498A IPC. Learned counsel appearing on behalf of petitioner-wife has submitted that the wife would take steps for getting the case under Section 498A IPC also transferred to Delhi.
....................,J.
[K.S. RADHAKRISHNAN] ...................,J.
New Delhi; [VIKRAMAJIT SEN] February 07, 2014.