Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kavita vs Amit Suresh Rathi on 8 October, 2014

Bench: Dipak Misra, Rohinton Fali Nariman

                                                                1

                                             IN THE SUPREME COURT OF INDIA

                                                CIVIL ORIGINAL JURISDICTION


                                     TRANSFER PETITION (CIVIL) NO.286 OF 2014


                         Kavita                                                            Appellant(s)

                                                Versus

                         Amit Suresh Rathi                                                 Respondent(s)




                                                           O R D E R

This is a transfer petition at the instance of the petitioner-wife seeking transfer of Family Suit No.425 of 2013, titled Amit Suresh Rathi vs. Kavita, pending before the Family Court, Surat, Gujarat, to the Family Court, Merta, Rajasthan.

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 Surat, Gujarat, we deem it proper to allow the transfer petition and transfer the aforesaid case Signature Not Verified Digitally signed by from the Family Court at Surat, Gujarat to the Family Court, Chetan Kumar Date: 2014.10.11 12:05:02 IST Reason: Merta, Rajasthan, along with all records for its adjudication.

After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.

......................J. (Dipak Misra) ......................J. (Rohinton Fali Nariman) New Delhi;

October 08, 2014.

                                  3

ITEM NO.54                COURT NO.7                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 (Civil) No.286/2014 KAVITA Petitioner(s) VERSUS AMIT SURESH RATHI Respondent(s) (With appln. (s) for stay and office report) Date : 08/10/2014 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Gaurav Agrawal, AOR Mr. Abhinav Rao, Adv.

For Respondent(s) 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.

             (Chetan Kumar)                    (Suneet Mahajan)
              Court Master                       Court Master

(Signed order is placed on the file)