Supreme Court - Daily Orders
Nikhat Parveen vs Mohammad Awais on 2 August, 2019
Bench: Ashok Bhushan, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No(s). 316-317/2018
NIKHAT PARVEEN Petitioner(s)
VERSUS
MOHAMMAD AWAIS Respondent(s)
O R D E R
Despite service, no one is present on behalf of the respondent.
We have heard learned counsel for the petitioner. Looking into the facts and circumstances of the case, it is in the interest of justice to allow the transfer petitions and transfer the Divorce Petition being Case No. 926 of 2017 titled Mohd. Awais v. Smt. Nikhat Parveen pending before the Family Court, Saharanpur, Uttar Pradesh and Case No. 6 of 2017 titled Mohammad Awais v. Smt. Nikhat Parveen pending before the Additional Family Judge, Rishikesh, District Dehradun, Uttarakhand to the Family Court at Hoshiarpur, Punjab.
We accordingly do so and transfer the Divorce Petition being Case No. 926 of 2017 titled Mohd. Awais v. Smt. Nikhat Parveen from the Family Court, Saharanpur, Uttar Pradesh and Case No. 6 of 2017 titled Mohammad Awais v. Smt. Nikhat Parveen from the Additional Family Judge, Rishikesh, District Dehradun, Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.08.05 Uttarakhand to the Family Court at Hoshiarpur, Punjab. 16:48:55 IST Reason:
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The transfer petitions are allowed.
…....................J. [ASHOK BHUSHAN] …....................J. [NAVIN SINHA] NEW DELHI;
August 2, 2019.
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ITEM NO.46 COURT NO.10 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). 316-317/2018
NIKHAT PARVEEN Petitioner(s)
VERSUS
MOHAMMAD AWAIS Respondent(s)
(FOR IA No.25636/2018-EX-PARTE STAY and IA No.26144/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS ) Date : 02-08-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Ms. Radhika Gautam, AOR Ms. Priyanka Arora, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Despite service, no one is present on behalf of the respondent.
The transfer petitions are allowed in terms of the signed order.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER
[Signed order is placed on the file] 3