Supreme Court - Daily Orders
Maya Singh vs Pawan Singh on 28 September, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.7 COURT NO.1 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).1611/2017
MAYA SINGH Petitioner(s)
VERSUS
PAWAN SINGH Respondent(s)
Date : 28-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Jai P. Malviya, Adv.
Mr. Sarthak Gupta, Adv.
Mr. Aabash Parimal, Adv.
Mr. C.M. Patel, Adv.
for
Mr. Somanatha Padhan, Adv. [AOR]
For Respondent(s) Not represented.
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is disposed of in terms of the signed order.
Pending applications, if any, are deemed to have been disposed of.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar [Signed Order is placed on the file] Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.10.03 13:50:30 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION(C)NO.1611 OF 2017 Maya Singh ... Petitioner Versus Pawan Singh ... Respondent O R D E R The present transfer petition has been filed at the instance of the petitioner-wife seeking transfer of Hindu marriage Petition No.580/2017 titled Pawan Singh v. Maya Singh pending before the Principal Judge, Family Court, Lucknow, U.P. to the court of Principal Judge, Family Court, Jabalpur, M.P. Despite service of notice, respondent has not appeared. Hence, averments made in the transfer petition remain unrebutted.
In view of the above and also considering the hardships which will be faced by the petitioner in contesting the case at Lucknow, U.P., we deem it proper to allow the transfer petition and transfer the aforesaid case from the Principal Judge, Family Court, Lucknow, U.P. to the Principal Judge, Family Court, Jabalpur, M.P., along with all records for its adjudication. Ordered accordingly. After transfer of the case, the transferee Court is directed to make all endeavour either for amicable settlement ... /2 TP(C)No.1611/17 ... (contd.)
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or for early decision in the matter without unnecessary adjournments.
The transfer petition is accordingly disposed of.
........................CJI. [DIPAK MISRA] ..........................J. [A.M. KHANWILKAR] ..........................J. [Dr. D.Y. CHANDRACHUD] New Delhi.
September 28, 2018.