Supreme Court - Daily Orders
Asha Devi vs Santosh Singh on 16 November, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.65 COURT NO.10 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). 269/2015
ASHA DEVI Petitioner(s)
VERSUS
SANTOSH SINGH AND ANR. Respondent(s)
(with appln. (s) for stay and office report)
Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Parmanand Gaur,Adv.
Ms. Apurva Upmanyu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This transfer petition is allowed in terms of the signed order.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
(Signed order is placed on the file) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.11.17 16:51:07 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.269 OF 2015 ASHA DEVI ...PETITIONER(S) Versus SANTOSH SINGH AND ANOTHER ...RESPONDENT(S) O R D E R This Transfer Petition under Section 25 of the Code of Civil Procedure has been filed by the petitioner-wife for transfer of Restitution Suit No. 157 of 2014 titled as Santosh Singh versus Asha Devi and another, pending in the Court of Principal Judge, Chhapra, Saran, Bihar to the Family Court, Delhi.
In spite of service of notice, respondent has not appeared. The averments made in the petition have not been disputed.
In the facts and circumstances of the case, we allow this transfer petition and transfer Restitution Suit No. 157 of 2014 titled as Santosh Singh versus Asha Devi and another, pending in the Court of Principal Judge, Chhapra, Saran, Bihar to the Court of competent jurisdiction/Family Court, Delhi.
The Court of Principal Judge, Chhapra, Saran, Bihar shall forthwith transmit the record of the -2- aforesaid case to the Court of competent jurisdiction/Family Court, Delhi.
........................J. (M.Y. EQBAL) ........................J. (C. NAGAPPAN) New Delhi, November 16, 2015