Supreme Court - Daily Orders
Priyanka Shiwal vs Arun Sharma on 4 January, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.64 COURT NO.1 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).560/2016
PRIYANKA SHIWAL Petitioner(s)
VERSUS
ARUN SHARMA Respondent(s)
(FOR STAY APPLICATION ON IA 1/2016)
Date : 04-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Pushpinder Singh, Adv.
Ms. Viddusshi, Adv.
Ms. Anurag Rana, Adv. for
Mr. Merusagar Samantaray, Adv. [AOR]
For Respondent(s) Not represented.
UPON hearing the counsel the Court made the following
O R D E R
The transfer petition is disposed of in terms of the signed order.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar [Signed Order is placed on the file] Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2018.01.11 10:30:31 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION(C) NO.560 OF 2016 Priyanka Shiwal ....Petitioner Versus Arun Sharma ....Respondent O R D E R Despite service of notice, no one has entered appearance on behalf of the respondent.
This is a transfer petition at the instance of the petitioner-wife seeking transfer of the case being H.M.A.No.485 of 2015 titled Arun Sharma v. Priyanka Shiwal pending before the court of Principal Judge, Family Court, District South-West, Delhi, at Dwarka, New Delhi to the Family Court, Sri Ganganagar, Rajasthan. In view of the above and also considering the hardships which will be faced by the petitioner in contesting the case at Delhi, we deem it proper to allow the transfer petition and direct transfer of the aforesaid case from the court of Principal Judge, Family Court, District South-West, Delhi, Dwarka Court, New Delhi to Family Court, Sri Ganganagar, 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.
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The transfer petition is accordingly disposed of.
........................CJI. [DIPAK MISRA] ..........................J. [A.M. KHANWILKAR] ..........................J. [Dr. D.Y. CHANDRACHUD] New Delhi.
January 04, 2018.