Supreme Court - Daily Orders
Falguni Gaurav Joshi vs Gaurav Joshi on 24 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(C) NO.708 OF 2015
FALGUNI GAURAV JOSHI ....PETITIONER
VERSUS
GAURAV JOSHI ....RESPONDENT
O R D E R
This petition has been filed by the petitioner-wife for transfer of Application No.357 of 2014 titled as “Gaurav Joshi Vs. Falguni Gaurav Joshi” pending in the Family Court No.1, Jaipur, Rajasthan, to the Court of Family Judge, Ahmedabad, Gujarat.
Having heard learned counsel appearing for the parties and taking into consideration the facts and circumstances of the case, we are satisfied with the averments made in this petition and deem it expedient Signature Not Verified to transfer the aforesaid case to the Court of Family Digitally signed by Sanjay Kumar Judge, Ahmedabad, Gujarat.
Date: 2015.07.2817:34:31 IST Reason:
We direct accordingly.
2The Family Court No.1, Jaipur, Rajasthan, shall forthwith transmit the record of the aforesaid case to the Court of Family Judge, Ahmedabad, Gujarat. The transfer petition is allowed accordingly.
............................J [M. Y. EQBAL] .............................J [C. NAGAPPAN] NEW DELHI;
JULY 24, 2015.
3
ITEM NO.58 COURT NO.10 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.708/2015 FALGUNI GAURAV JOSHI Petitioner(s) VERSUS GAURAV JOSHI Respondent(s) (With appln. (s) for ad-interim ex-parte stay and office report) Date : 24/07/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Purvish Jitendra Malkan,Adv. For Respondent(s) Mr. S. Gowthaman,Adv.
Mr. B. Karunkaran, Adv.
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.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
(Signed Order is placed on the file)