Supreme Court - Daily Orders
Diksha Sardana vs Akshay Sardana on 15 November, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 1363 OF 2018
DIKSHA SARDANA Petitioner(s)
VERSUS
AKSHAY SARDANA Respondent(s)
O R D E R
This Transfer Petition has been filed under Section 25 of the Code of Civil Procedure for transfer the Divorce proceedings bearing H.M.A. No. 857 of 2017 titled “Akshay Sardana vs. Diksha Sardana.” from the District Judge, Addl. Family Court, Karnal, Haryana to Family Court, Dwarka, New Delhi.
Having heard learned counsel for the parties and considering the facts and circumstances of this case, we think it appropriate to transfer the Divorce proceedings bearing H.M.A. No. 857 of 2017 titled “Akshay Sardana vs. Diksha Sardana.” from the Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.11.18 17:05:51 IST District Judge, Addl. Family Court, Karnal, Haryana Reason: to Family Court, Dwarka, New Delhi. 2 Accordingly, the Transfer Petition is allowed. The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court.
Pending applications, if any, are disposed of.
.............................J. (S. ABDUL NAZEER) .............................J. (R. SUBHASH REDDY) NEW DELHI NOVEMBER 15, 2019 3 ITEM NO.17 COURT NO.13 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). 1363/2018 DIKSHA SARDANA Petitioner(s) VERSUS AKSHAY SARDANA Respondent(s) (IA No.115973/2018-STAY APPLICATION IA No. 115973/2018 - STAY APPLICATION) Date : 15-11-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE R. SUBHASH REDDY For Petitioner(s) Dr. Ravindra Sadanand Chingale, AOR Mr. Brijesh Oberoi, Adv.
Ms. Deeplaxmi Matwankar,Adv. Ms. Yogita Ahuja, Adv.
Mr. Vinit Dutt Pathak, Adv.
For Respondent(s) Ms. Sonali, Adv.
Mr. Karunakar Mahalik, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is allowed in terms of signed order.
Pending applications, if any, are disposed of.
(NEELAM GULATI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)