Supreme Court - Daily Orders
Kiran Vinay Hirani Alias Ms Kiran Raju ... vs Vinay Jaikishan Hirani on 6 January, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 2455 OF 2024
KIRAN VINAY HIRANI ALIAS
MS KIRAN RAJU PARWANI Petitioner(s)
VERSUS
VINAY JAIKISHAN HIRANI Respondent(s)
O R D E R
1. In spite of being duly served, none appears for the respondent.
2. We have considered the facts of the case and grounds on which transfer has been sought. On such consideration, we are satisfied with the grounds urged by the petitioner and accept the same. Therefore, RCS HM No. 679 of 2024 titled as “Vinay Jaikishan Hirani Vs. Kiran Vinay Hirani” pending before the Family Court, Jabalpur District- Jabalpur, Madhya Pradesh is ordered to be transferred to the Family Court, Pune, Maharashtra. 3. Signature Not Verified
The Family Court, Jabalpur District-Jabalpur, Digitally signed by DEEPAK SINGH Date: 2025.01.07 17:12:12 IST Reason: Madhya Pradesh shall send the case record to the transferee Court promptly and without any delay. 2
4. The transfer petition is allowed accordingly.
5. However, the parties would be at liberty to appear through video-conferencing unless their personal presence is necessary in further proceedings.
6. Pending applications, if any, stand disposed of.
….........................J (B.R. GAVAI) ...........................J (AUGUSTINE GEORGE MASIH) New Delhi January 06, 2025 3 ITEM NO.8 COURT NO.2 SECTION IV-C 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). 2455/2024 KIRAN VINAY HIRANI ALIAS MS KIRAN RAJU PARWANI Petitioner(s) VERSUS VINAY JAIKISHAN HIRANI Respondent(s) (IA No. 207451/2024 - EX-PARTE STAY) Date : 06-01-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) Mr. Prashant Shrikant Kenjale, AOR Ms. S Soorya Gayathry, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
1. The transfer petition is allowed in terms of the signed order.
2. Pending application(s), if any, stand(s) disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]