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[Cites 2, Cited by 1]

Supreme Court - Daily Orders

Seema Devi vs Rahul Kumar Gupta on 28 March, 2014

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                              IN THE SUPREME COURT OF INDIA
                               CIVIL ORIGINAL JURISDICTION

                      TRANSFER PETITION (CIVIL.) NO(s). 1981 OF 2013




             SEEMA DEVI                           .Petitioner(s)


                          VERSUS


             RAHUL KUMAR GUPTA                          .Respondent(s)


                                      O R D E R

Having heard learned counsel and gone through this transfer petition filed under Section 25 of the Code of Civil Procedure and considering the facts and circumstances of the case, we deem it fit and proper to transfer Execution Case No.1 of 2013 titled Rahul Kumar Gupta v. Smt. Seema Devi, from Principal Judge, Family Court at Bettiah, West Champaran, Bihar to the Family Court at Tinsukia, Assam.

We order accordingly.

Within a fortnight of communication of copy of this order, Principal Judge, Family Court at Bettiah, West Champaran, Bihar shall transmit the record to the Family Court at Tinsukia, Assam, where the matter itself shall be decided within a period of next nine months, without granting undue adjournments to either of the parties.

The Transfer Petition is allowed in the above terms with a direction to the Registry to immediately transmit copy of this order to both the Courts.

....................J. [K.S. RADHAKRISHNAN] ....................J. [VIKRAMAJIT SEN] NEW DELHI;

MARCH 28, 2014.




ITEM NO.59                   COURT NO.7               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). 1981 OF 2013 SEEMA DEVI Petitioner(s) VERSUS RAHUL KUMAR GUPTA Respondent(s) (With appln(s) for stay and office report) Date: 28/03/2014 This Petition was called on for hearing today. CORAM :

HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN HON’BLE MR. JUSTICE VIKRAMAJIT SEN For Petitioner(s) Mr. O.P. Bhadani,Adv.
Mr. Ashok Anand,Adv.
Mr. Rakesh Kumar Singh,Adv.
For Respondent(s) Mr. Bhupendra Pratap Singh,Adv.
Mr. C.D. Singh,Adv.
Mr. Devendra Kumar,Adv.
Mr. Sunny Choudhary,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.
|(Narendra Prasad) | |(Renuka Sadana) | |Court Master | |Court Master | (Signed order is placed on the file)