Supreme Court - Daily Orders
Varsha Rajkapur Ramteke vs Sudip Bhowmik on 21 January, 2022
Bench: L. Nageswara Rao, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL)NO(S). 116 OF 2020
VARSHA RAJKAPUR RAMTEKE Petitioner(s)
VERSUS
SUDIP BHOWMIK Respondent(s)
O R D E R
This is a petition filed under Section 25 of the Code of Civil Procedure seeking transfer of T.S. (Divorce) Case No. 306 of 2019 titled Shri Sudip Bhowmik v. Smt Varsha Rajkapur Ramteke pending in the Family Court, Agartala, West Tripura, to the Family Court, Bhandara, at Bhandara, Maharashtra.
Despite service of notice on 11.08.2021, no one appears on behalf of the respondent.
Having heard the learned counsel for the petitioner and having considered the facts and circumstances of the case, we deem it fit and proper to allow the transfer petition. Accordingly, T.S. (Divorce) Case No. 306 of 2019 titled Shri Sudip Bhowmik v. Smt Varsha Rajkapur Ramteke pending in the Family Signature Not Verified Court, Agartala, West Tripura, is transferred to the Digitally signed by Anita Malhotra Date: 2022.01.25 Principal Judge, Family Court at Bhandara, Maharashtra. 15:59:32 IST Reason:
Let the records of the case be transferred to the concerned Court without delay.
The Transfer Petition is allowed accordingly.
………………………………………………………………….J [ L. NAGESWARA RAO ] …………………………………………………………………….J [ B.R. GAVAI ] NEW DELHI 21ST JANUARY, 2022 ITEM NO.20 Court 5 (Video Conferencing) 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). 116/2020 VARSHA RAJKAPUR RAMTEKE Petitioner(s) VERSUS SUDIP BHOWMIK Respondent(s) (FOR ADMISSION and IA No.11853/2020-STAY APPLICATION IA No. 11853/2020 - STAY APPLICATION) Date : 21-01-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Mr. Vikas Mehta, Adv.
Mr. Apoorv Khator, Adv.
Mr. Pratik R. Bombarde, AOR 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.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (ANAND PRAKASH) COURT MASTER (SH) BRANCH OFFICER [Signed Order is placed on the file]