Supreme Court - Daily Orders
Sushma Purneshwar Rao Pund vs Purneshwar Rao Pund on 31 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(C) No. 2020 of 2013
SUSHMA PURNESHWAR RAO PUND Petitioner(s)
VERSUS
PURNESHWAR RAO PUND Respondent(s)
O R D E R
We have heard learned counsel for the petitioner and respondent in person.
Looking into the facts and circumstances of the case, it is in the interest of justice to allow the transfer petition and transfer Case No. 32A of 2013 titled as Dr. Purneshwar Rao Pund v. Smt. Sushma Purneshwar Rao Pund pending before the Family Court, Balod (Chhattisgarh) to the Family Court, Amravati (Maharashtra).
We accordingly do so and transfer Case No. 32A of 2013 titled as Dr. Purneshwar Rao Pund v. Smt. Sushma Purneshwar Rao Pund from the Family Court, Balod (Chhattisgarh) to the Family Court, Amravati (Maharashtra).
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 12:15:01 IST Reason:
JULY 31, 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). 2020/2013 SUSHMA PURNESHWAR RAO PUND Petitioner(s) VERSUS PURNESHWAR RAO PUND Respondent(s) (With application for permission to appear and argue in person and stay and office report) Date : 31/07/2015 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. Kishor Lambat, Adv.
Mr. Sachin P., Adv.
Mr. Rabin Majumder,Adv.
For Respondent(s) Respondent-in-person UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel for the petitioner and respondent in person.
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