Supreme Court - Daily Orders
V. Sathyapriya vs G. Shaji on 3 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(C) No. 1554 OF 2013
V. SATHYAPRIYA Petitioner(s)
VERSUS
G. SHAJI Respondent(s)
O R D E R
Despite service, no one has appeared for the respondent.
We have heard learned counsel for the petitioner.
Looking into the facts and circumstances of the case, it is in the interest of justice to allow the transfer petition and transfer H.M.O.P. No. 585 of 2013 titled as G. Shaji v. V. Sathya Priya pending before the Family Court, Coimbatore (Tamil Nadu) to the Family Court, Kottarakara (Kerala).
We accordingly do so and transfer H.M.O.P. No. 585 of 2013 titled as G. Shaji v. V. Sathya Priya pending from the Family Court, Coimbatore (Tamil Nadu) to the Family Court, Kottarakara (Kerala).
The transfer petition is allowed.
…....................J. [Madan B. Lokur] Signature Not Verified …....................J. Digitally signed by Meenakshi Kohli Date: 2015.08.04 [S.A. BOBDE] NEW DELHI 12:31:04 IST Reason:
AUGUST 3, 2015 1 ITEM NO.54 COURT NO.9 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(s)(Civil) No(s). 1554/2013 V. SATHYAPRIYA Petitioner(s) VERSUS G. SHAJI Respondent(s) (With appln. (s) for stay and office report) Date : 03/08/2015 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. G. Prakash,Adv.
Ms. Beena Prakash, Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following O R D E R Despite service, no one has appeared for the respondent.
We have heard learned counsel for the petitioner.
The transfer petition is allowed in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) COURT MASTER COURT MASTER [Signed Order is placed on the file] 2