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.
