Supreme Court - Daily Orders
Urmilaben Rameshbhai Prajapati vs Rameshbhai Shankarlal Prajapati on 15 June, 2020
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 2444 OF 2019
URMILABEN RAMESHBHAI PRAJAPATI PETITIONER(S)
VERSUS
RAMESHBHAI SHANKARLAL PRAJAPATI RESPONDENT(S)
O R D E R
According to the office report the respondent was served on 11.11.2019. However, there is no appearance on his behalf.
Having heard learned counsel for the petitioner and having considered the pleadings, the Court is of the opinion that request for transfer is warranted. Accordingly, Family Suit No. 1707 of 2019 titled as “ Rameshbhai Shankarlal Prajapati versus Urmilaben Rameshbhai Prajapati”, pending before the Family Court No.4, Ahmedabad, Gujarat is hereby transferred to the Additional District Judge, Bhenmal, District Jalore, Rajasthan.
The Family Court, Ahmedabad, shall send the case record to the transferee Court promptly and without any delay.
The Transfer Petition is allowed in the aforesaid terms.
..................J. (S. RAVINDRA BHAT) New Delhi;
15th June, 2020.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2020.06.16 15:40:37 IST Reason: ITEM NO.19 Virtual Court 8 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). 2444/2019 URMILABEN RAMESHBHAI PRAJAPATI Petitioner(s) VERSUS RAMESHBHAI SHANKARLAL PRAJAPATI Respondent(s)
(IA No.154171/2019-EX-PARTE STAY ) Date : 15-06-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Sumant Bhardwaj,Adv.
Mr. Vedant Bhardwaj,Adv.
Ms. Mridula Ray Bharadwaj, AOR 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. Pending applications, if any, stand disposed of.
(SUMAN WADHWA) (RAJINDER KAUR) AR CUM PS ASSISTANT REGISTRAR
Signed order is placed on the file.