Supreme Court - Daily Orders
Smt Akansha Rohit Mishra vs Rohit Ramesh Mishra on 18 July, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.42 COURT NO.14 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). 800/2015
SMT AKANSHA ROHIT MISHRA Petitioner(s)
VERSUS
ROHIT RAMESH MISHRA Respondent(s)
(with appln. (s) for stay and office report)
Date : 18/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Krishna Kant Dubey, Adv.
Mr. Upendra Narayan Mishra, Adv.
Mr. Navank Shekhar Mishra, Adv.
Mr. Vivek Vardhan, Adv.
Mr. Kiran Kumar Jaipuriar,Adv.
For Respondent(s)
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) (MADHU NARULA)
COURT MASTER COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.07.19 16:27:11 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO. 800 OF 2015 SMT AKANSHA ROHIT MISHRA Petitioner(s) VERSUS ROHIT RAMESH MISHRA Respondent(s) O R D E R Despite service of notice, nobody appears on behalf of the respondent.
This Transfer Petition is filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of the Divorce Petition No. A-2777 of 2014 titled as “Mr. Rohit Ramesh Mishra Vs. Mrs.Akansha Rohit Mishra” pending before the Family Court Mumbai at Bandara, Maharashtra.
Keeping in view the submissions made in the Court, we deem it appropriate to transfer the Divorce Petition No. A-2777 of 2014 titled as Rohit Ramesh Mishra Vs. Smt.Akansha Rohit Mishra pending before the Family Court Mumbai at Bandara, Maharashtra to the concerned Family Court, Varanasi, U.P. Transfer Petition is allowed accordingly.
…..............J (SHIVA KIRTI SINGH) …................J ( R. BANUMATHI) NEW DELHI July 18, 2016