Supreme Court - Daily Orders
Reema Mishra vs Suvendu Mishra on 9 December, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.51 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(s)(Civil) No(s).14/2016
REEMA MISHRA Petitioner(s)
VERSUS
SUVENDU MISHRA AND ORS Respondent(s)
(With appln. (s) for stay and Office Report)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sibo Sankar Mishra, Adv.
Mr. Uma Kant Mishra, Adv.
Mr. Niranjan Sahu, Adv.
For Respondent(s) Mr. Sagar Saxena, Adv.
Mr. Raj Kumar Kaushik, Adv.
Ms. Anu Gupta,Adv.
M/s. Karanjawala & Co.,Adv.
Mr. Debmalya Banerjee, Adv.
Mr. A.S. Aman, Adv.
Mr. Manish Sharma, Adv.
Mrs. Manik Karanjawala, 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.
(B.Parvathi) (Sneh Lata Sharma)
Court Master Court Master
( Signed order is placed on the file ) Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.12.17 11:28:43 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO. 14 OF 2016 REEMA MISHRA ..Petitioner(s) VERSUS SUVENDU MISHRA AND ORS ..Respondent(s) O R D E R Heard learned counsel for the parties. We are satisfied that the prayer made on behalf of the petitioner-wife for transfer of Civil Suit No. 50 of 2015 titled as “Sh. Suvendu Mishra vs. Smt. Reema Mishra & Ors.” pending before the Court of Additional District Judge, 13(Central), Tis Hazari Courts, Delhi to the court of competent Jurisdiction at District Koraput, Odisha is justified and is fit to be allowed.
We, accordingly, direct transfer of Civil Suit No. 50 of 2015 titled as “Sh. Suvendu Mishra vs. Smt. Reema Mishra & Ors.” pending before the Court of Additional District Judge, 13(Central), Tis Hazari Courts, Delhi to the court of competent Jurisdiction at District Koraput, Odisha.
Let the records of the case be transferred without delay.
The transfer petition is allowed in the aforesaid terms.
...................... J.
(PINAKI CHANDRA GHOSE) ...................... J.
(UDAY UMESH LALIT) New Delhi;
December 9, 2016.