Supreme Court - Daily Orders
Rashmi Vishal Gupta vs Vishal Ved Prakash Gupta on 7 August, 2015
Bench: J. Chelameswar, Abhay Manohar Sapre
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.708 OF 2014
RASHMI VISHAL GUPTA PETITIONER(S)
VERSUS
VISHAL VED PRAKASH GUPTA RESPONDENT(S)
O R D E R
This is a petition seeking transfer of matrimonial case being Divorce Petition A. No.1029 of 2013 titled as Vishal Ved Prakash Gupta vs. Rashmi Vishal Gupta, pending in the Family Court Judge at Pune, Maharashtra to the competent court of jurisdiction at Tis Hazari Courts, Delhi.
Though the respondent has been served yet no one is present on his behalf. Heard learned counsel for the petitioner. On the facts and circumstances, this is a fit case for transfer.
We, accordingly, allow the transfer petition. Matrimonial Case being Divorce Petition A. No.1029 of 2013 titled as Vishal Ved Prakash Gupta vs. Rashmi Signature Not Verified Vishal Gupta, pending in the Family Court Judge at Digitally signed by Deepak Mansukhani Date: 2015.08.11 15:24:27 IST Reason: DSC of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, Court Master. Pune, is ordered to be transferred to the learned court of District Judge, Tis Hazari Court, Delhi who may either decide the case himself or may assign the 2 same for disposal to the court of competent jurisdiction. The transferee court is requested to dispose of the transferred case expeditiously.
No order as to costs.
......................J. [J. CHELAMESWAR] ......................J. [ABHAY MANOHAR SAPRE] NEW DELHI 7th AUGUST,2015 3 ITEM NO.49 COURT NO.6 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.708/2014 RASHMI VISHAL GUPTA Petitioner(s) VERSUS VISHAL VED PRAKASH GUPTA Respondent(s) (with appln. (s) for stay and office report) Date : 07/08/2015 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Dr. Shiva Sharma, Adv.
Mr. Bijender Sharma, Adv. Mr. Daya Krishan Sharma,Adv.
For Respondent(s) Ms. Manju Jetley, Adv. (Not present) UPON hearing the counsel the Court made the following O R D E R Transfer petition is allowed in terms of the signed order.
(Ashok Raj Singh) (Indu Bala Kapur)
Court Master Court Master
(Signed order is placed in the file)