Priyanka Vikram Apte vs Vikram Vaman Apte on 9 September, 2020

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Supreme Court - Daily Orders

Priyanka Vikram Apte vs Vikram Vaman Apte on 9 September, 2020

Bench: V. Ramasubramanian

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL ORIGINAL JURISDICTION

                              TRANSFER PETITION (CIVIL) NO. 2165 OF 2019

                          PRIYANKA VIKRAM APTE                             PETITIONER(S)

                                                      VERSUS

                          VIKRAM VAMAN APTE                                RESPONDENT(S)

                                                   O R D E R

1. Heard learned counsel for the parties.

2. Mr. Shubham Kulshreshtha, learned counsel representing Mr. E.C. Agrawala, counsel for the respondent, states that the respondent has no objection to the transfer being allowed.

3. In view of above, I deem it proper to transfer Petition No. D 55 of 2019 titled as “Vikram Vaman Apte vs. Priyanka Vikram Apte”, pending before the Family Court, Mumbai at Bandra to a competent Court of equivalent jurisdiction at Ahmedabad, Gujarat.

4. Within a fortnight of communication of copy of this order, the transferor Court shall transmit the record to the transferee Court.

5. The transferee Court may expedite the hearing of the petition.

6. The transfer petition is allowed accordingly. Signature Not Verified Digitally signed by

.....................J. Charanjeet kaur Date: 2020.09.10 18:15:30 IST [ V. RAMASUBRAMANIAN ] Reason: NEW DELHI;

SEPTEMBER 09, 2020.

ITEM NO.6       Court 8 (Video Conferencing)            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).   2165/2019

PRIYANKA VIKRAM APTE                                    Petitioner(s)

                                    VERSUS

VIKRAM VAMAN APTE                                       Respondent(s)

(FOR ADMISSION and IA No.132804/2019-STAY APPLICATION IA No. 74442/2020 - APPROPRIATE ORDERS/DIRECTIONS IA No. 190642/2019 - APPROPRIATE ORDERS/DIRECTIONS) Date : 09-09-2020 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr.D.N. Ray, Adv.

Mr. Sanjeev Thaker, Adv.

Mr. Lokesh Kumar Chaudhary, Adv. Mr. Dillip Kumar Nayak, Adv. Ms. Disha Ray, Adv.

Mrs. Sumita Ray, AOR For Respondent(s) Mr. Shubham Kulshreshtha, Adv.

Ms. Mrunalini Deshmukh, Adv. Mr. Mahesh Agarwal, Adv.

Mr. E.C. Agrawala, 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 applications stand disposed of.

(CHARANJEET KAUR) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ]

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