Supreme Court - Daily Orders
Priyamvada Sharma vs Rahul Sharma on 5 September, 2022
Bench: D.Y. Chandrachud, Hima Kohli
TP(C) 1071/2019
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No 1071 of 2019
Priyamvada Sharma … Petitioner
Versus
Rahul Sharma … Respondent
ORDER
1 This transfer petition has been filed by the petitioner-wife for transfer of MC No 350 of 2018, titled “Rahul Sharma vs Smt Priyamvada Sharma ” from the court of Principal Judge, Family Court, Dakshin Kannada, Mangalure, Karnataka to the court of Principal Judge, Family Court, Kaithal, Haryana. 2 We have heard counsel for the parties.
3 Counsel appearing on behalf of the respondent states that there is no objection to the transfer of the proceedings. 4 Having regard to the interests of justice, we are of the view that an order for the transfer of the proceedings is warranted. We accordingly allow the Signature Not Verified Digitally signed by CHETAN KUMAR transfer petition and direct that MC No 350 of 2018, titled “ Rahul Sharma vs Date: 2022.09.10 12:48:25 IST Reason: TP(C) 1071/2019 2 Smt Priyamvada Sharma” be transferred from the court of Principal Judge, Family Court, Dakshin Kannada, Mangalure, Karnataka to the court of Principal Judge, Family Court, Kaithal, Haryana 5 The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court.
6 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.
7 Pending applications, if any, stand disposed of.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [Hima Kohli] New Delhi;
September 05, 2022
CKB
TP(C) 1071/2019
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ITEM NO.39 COURT NO.2 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 (Civil) No.1071/2019 PRIYAMVADA SHARMA Petitioner(s) VERSUS RAHUL SHARMA Respondent(s) (With IA No.33246/2021 - APPLICATION FOR PERMISSION, IA No.81020/2019 - EX-PARTE STAY and IA No.14891/2021 - EXEMPTION FROM FILING O.T.) Date : 05-09-2022 These matters were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE HIMA KOHLI For Petitioner(s) Dr. Nirmal Chopra, AOR Ms. Yamini Sharma, Adv.
For Respondent(s) Ms. Ekta Choudhary, AOR UPON hearing the counsel the Court made the following O R D E R 1 The transfer petition is allowed in terms of the signed order. 2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master (Signed order is placed on the file)