Baby Sarkar (Shome) Vs.
Pardip Sarkar [2008] INSC 1916 (10 November 2008)
Judgment
SUPREME COURT OF
INDIA RECORD OF PROCEEDINGS TRANSFER PETITION (CIVIL.) NO(s). 622 OF 2007 BABY
SARKAR (SHOME) Petitioner(s) VERSUS PARDIP SARKAR Respondent(s) (With appln(s)
for stay and office report ) Date: 10/11/2008 This Petition was called on for
hearing today.
CORAM : HON'BLE MR.
JUSTICE LOKESHWAR SINGH PANTA HON'BLE MR. JUSTICE AFTAB ALAM For Petitioner(s)
Mr. Dinesh Kr. Tiwary, Adv. Mr. Chandan Kumar, Adv. Mr. Shree Pal Singh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following ORDER The Transfer Petition
is allowed in terms of the signed order.
(Sukhbir Paul Kaur)
(Vinod Kulvi) Court Master Court Master (Signed Order is placed on the file) IN
THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C)
NO.622 OF 2007 BABY SARKAR (SHOME) Appellant(s) Versus PARDIP SARKAR
Respondent(s) ORDER Despite service of notice, the respondent-husband is not
present in- person nor represented by any counsel.
In the facts and
circumstances stated in the petition, the Matrimonial Suit No.1028 of 2007
titled Pradip Sarkar versus Smt. Baby Sarkar (Shome) pending before the Court
of District Judge, Barasat (W.B.) is transferred to the Court of Principal
Judge, Family Court, Munger (Bihar). The transferee Court shall either decide
the case itself or entrust the same to some other competent Court for trial.
The Transfer Petition
is accordingly, allowed.
......................J.
(LOKESHWAR SINGH PANTA)
.....................J.
Back
Pages: 1 2
