Supreme Court - Daily Orders
Abhilasha Sharma vs Jai Prakash on 26 August, 2019
Bench: L. Nageswara Rao, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C ) NO. 1598/2017
ABHILASHA SHARMA Petitioner(s)
VERSUS
JAI PRAKASH Respondent(s)
O R D E R
Heard learned counsel for the petitioner. We are satisfied that the prayer made on behalf of the petitioner-wife for transfer of HMA Petition No.242 of 2017 titled as “Jai Prakash vs. Abhilasha Sharma,"
pending before the Court of District Judge, Mohali, Punjab to the Family Court, Pali, Rajasthan is justified and is fit to be allowed.
We, accordingly, direct transfer of HMA Petition No.242 of 2017 titled as “Jai Prakash vs. Abhilasha Sharma," pending before the Court of District Judge, Signature Not Verified Mohali, Punjab to the Family Court, Pali, Rajasthan. Digitally signed by SARITA PUROHIT Date: 2019.08.28 15:51:17 IST Reason: 2 Let the records of the case be transferred without delay.
The transfer petition is allowed in the aforesaid terms.
....................J (L. NAGESWARA RAO) ....................J (HEMANT GUPTA) NEW DELHI;
26th August, 2019 3 ITEM NO.55 COURT NO.10 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).1598/2017 ABHILASHA SHARMA Petitioner(s) VERSUS JAI PRAKASH Respondent(s) (FOR ADMISSION and IA No.85982/2017-STAY APPLICATION IA No. 85982/2017 - STAY APPLICATION) Date : 26-08-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. H.D.Thanvi,Adv.
Ms. Preeti Thanvi,Adv.
Mr. Rishi Matoliya, AOR For Respondent(s) Ms. Tatini Basu, AOR 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, stand disposed of.
(B.Parvathi) (Sunil Kumar Rajvanshi)
Court Master Court Master
(The Signed Order is placed on the file)