Supreme Court - Daily Orders
Poonam Sharma vs Ashok Kumar Sharma on 26 March, 2014
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ITEM NO.64 COURT NO.8 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. 2029 OF 2013
POONAM SHARMA Petitioner(s)
VERSUS
ASHOK KUMAR SHARMA Respondent(s)
(With appln(s) for stay and office report)
Date: 26/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. A.P. Jain, Adv.
Mr. Aklank Jain, Adv.
Ms. N. Annapoorani, Adv.
For Respondent(s)
Mrs. S. Usha Reddy, Adv.
UPON hearing counsel the Court made the following
O R D E R
The transfer petition is allowed in terms of the signed order. No costs.
|(VINOD LAKHINA) | |(INDU BALA KAPUR) | |COURT MASTER | |COURT MASTER | (SIGNED ORDER IS PLACED ON THE FILE) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.2029 OF 2013 POONAM SHARMA ...PETITIONER VERSUS ASHOK KUMAR SHARMA ...RESPONDENT ORDER We have heard learned counsel for the parties.
Having perused the petition, we are satisfied that the prayer made by the petitioner deserves to be allowed.
In view of the above, the transfer petition is allowed. Consequently, H.M.A. NO.68/2013, titled as "Ashok Kumar Sharma vs. Smt. Poonam Sharma", pending in the Court of Civil Judge (Sr. Division)-cum-Rent Controller, Palwal (Haryana) is transferred to the Court of M.M. Mahila Court-02 West, Tis Hazari Courts, Delhi.
The transfer petition is disposed of. No costs.
....................,J.
(SURINDER SINGH NIJJAR) ....................,J.
(A.K. SIKRI) NEW DELHI MARCH 26, 2014