Supreme Court - Daily Orders
Manisha Garg vs Sandeep Garg on 21 January, 2022
Bench: Ajay Rastogi, Abhay S. Oka
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO(S). 133 OF 2020
MANISHA GARG PETITIONER(S)
VERSUS
SANDEEP GARG RESPONDENT(S)
O R D E R
The instant petition has been filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of Divorce Petition No. 326 of 2019 titled Sandeep Garg vs. Manisha Garg pending before the Court of Principal Judge, Family Court, Satna to the court of Principal Judge, Family Court, Varanasi, Uttar Pradesh.
After hearing the learned counsel for the parties and having considered the facts and circumstances of the case, this Court considers it appropriate to allow the transfer petition.
Accordingly, Divorce Petition No. 326 of 2019 titled “Sandeep Garg vs. Manisha Garg” pending before the Court of Principal Judge, Family Court, Satna is transferred to the court of Principal Judge, Family Court, Varanasi, Uttar Pradesh. Signature Not Verified
The parties shall record their presence before the Principal Digitally signed by Anita Malhotra Date: 2022.01.25 Judge, 16:21:16 IST Reason: Family Court, Varanasi, Uttar Pradesh on 28.02.2022 at 11.00 a.m. They are at liberty to move an application for mediation, if 2 so desired, before the concerned court.
The Registry is directed to send the copies of this Order to the concerned courts immediately for compliance.
The transfer petition stands disposed of accordingly. Pending application(s), if any, shall stand disposed of.
………………………………………….J (AJAY RASTOGI) ………………………………………….J (ABHAY S. OKA) New Delhi;
January 21st, 2022.
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ITEM NO.21 Court 13 (Video Conferencing) 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). 133/2020
MANISHA GARG PETITIONER(S)
VERSUS
SANDEEP GARG RESPONDENT(S)
(FOR ADMISSION and IA No.13531/2020-STAY APPLICATION and IA No.13533/2020-EXEMPTION FROM FILING O.T. , IA No. 87664/2020 - EXEMPTION FROM FILING AFFIDAVIT, IA No. 95002/2020 - EXEMPTION FROM FILING AFFIDAVIT, IA No. 94997/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 21-01-2022 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Yatish Mohan, Adv.
Mr. E. C. Vidya Sagar, AOR For Respondent(s) Mr. Adarsh Tripathi, Adv.
Mr. Vikram Singh Baid, Adv.
Mr. Ajitesh Garg, Adv.
Mr. Gaurav, AOR UPON hearing the counsel the Court made the following O R D E R The Transfer Petition is disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)
(Signed order is placed on the file.)