Supreme Court - Daily Orders
Anamika @ Annu Tripathi vs Anil Kumar Tripathi & Others on 4 April, 2014
lITEM NO.44 COURT NO.8 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 (CIVIL.) NO(s). 759 OF 2013
ANAMIKA @ ANNU TRIPATHI Petitioner(s)
VERSUS
ANIL KUMAR TRIPATHI & OTHERS Respondent(s)
(With appln(s) for stay and office report ))
Date: 04/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s)
Mr. A.P. Dhamija, Adv.
Mr. Sarad Kumar Singhania,Adv.
For Respondent(s)
Mr. J.P. Singh, Adv.
Dr. Kailash Chand,Adv.
Ms. Nidhi,Adv.
UPON hearing counsel the Court made the following
O R D E R
The Transfer Petition is allowed in terms of the signed order.
(Sukhbir Paul Kaur) (Sneh Lata Sharma)
Court Master Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.759 OF 2013 ANAMIKA @ ANNU TRIPATHI ...PETITIONER(S) Versus ANIL KUMAR TRIPATHI AND OTHERS ...RESPONDENT(S) O R D E R Heard learned counsel for the parties. Having regard to the facts and circumstances of the case, we are satisfied that this is a fit case where the prayer for transfer is to be allowed.
On the facts of the case we allow this Transfer Petition and direct that Case No. 206 of 2013 under Section 9 of the Hindu Marriage Act titled as Anil Kumar Tripathi versus Anamika @ Annu Tripathi and others pending in the Court of Civil Judge, (CD), Unnao be transferred to the District Court, Tis Hazari, Delhi.
This Transfer Petition is accordingly, allowed.
.........................J. (SURINDER SINGH NIJJAR) .......................J. (A.K. SIKRI) New Delhi, April 04, 2014