Supreme Court - Daily Orders
Meena vs Sanjeev Kumar on 19 January, 2015
Bench: Vikramajit Sen, Pinaki Chandra Ghose
ITEM NO.51 COURT NO.13 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. 666/2014
MEENA Petitioner(s)
VERSUS
SANJEEV KUMAR Respondent(s)
(with appln. (s) for stay and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
Ms. Shipra Ghose,Adv.
For Respondent(s)
Mr. Anantha Narayana M.G., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Transfer Petition is allowed in terms of the Signed Order.
(NEELAM GULATI) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.01.21 16:22:20 IST Reason: IN THE SUPREME COURT OF INDIA ORIGINAL APPELLATE JURISDICTION TRANSFER PETITION (CIVIL) NO. 666 OF 2014 MEENA Petitioner(s) VERSUS SANJEEV KUMAR Respondent(s) O R D E R This Transfer Petition is filed under Section 25 of the Code of Civil Procedure, 1908 read with Order XXXVI-B of the Supreme Court Rules, 1966 for transfer of Matrimonial Case No. 450 of 2013 titled as Sanjeev Kumar vs. Smt. Meena pending in the District and Family Court, Saharanpur, Uttar Pradesh to Family Court, Karkardooma, Delhi.
We have heard learned counsel and perused the petition. Taking into consideration the grounds taken in the Transfer Petition, we allow the prayer, transfer the Matrimonial Case No. 450 of 2013 titled as Sanjeev Kumar vs. Smt. Meena pending in the District and Family Court, Saharanpur, Uttar Pradesh to Family Court, Karkardooma, Delhi.
The Transfer Petition is allowed.
…..............J (VIKRAMAJIT SEN) …..............J (PINAKI CHANDRA GHOSE) NEW DELHI JANUARY 19, 2015