GYANMATI YADAV Vs RAM SAGAR YADAV
Case number: T.P.(C) No.-000934-000934 / 2008
Diary number: 22859 / 2008
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION [CIVIL] NO.934 OF 2008
Gyanmati Yadav ...Petitioner(s)
Versus
Ram Sagar Yadav ...Respondent(s)
O R D E R
Heard learned counsel for the petitioner.
This is a petition for transfer of HMA Case
No. 700/2007 titled Ram Sagar Yadav v. Smt. Gyanmati
Yadav, pending in the Court of Additional District
Judge, Delhi.
By an order dated 25.8.2008, this Court
directed issuance of notice to the respondent and
stayed further proceedings before the trial Court.
Thereafter, Additional District Judge sent letter
dated 17.9.2008 to this Court bringing to its notice
that HMA Case No. 700/2007 had been finally disposed
of on 18.8.2008 and an application filed under Order
IX Rule 13 of the Code of Civil Procedure, for
setting aside the ex-parte decree was pending. In
view of that letter, the case was adjourned. On the
last date, i.e., 10.7.2009, the case was adjourned
for two months.
....2/-
- 2 -
The registry of the Court has placed before
us copy of letter dated 10.7.2009 sent by District
and Sessions Judge, Tis Hazari, Delhi, perusal of
which reveals that the application filed under Order
IX Rule 13 CPC was dismissed in default on 18.5.2009
because none had appeared on behalf of the parties.
Learned counsel appearing on behalf of the
petitioner stated that he is not in a position to
inform the Court whether any petition for restoration
of application under Order IX Rule 13 has been filed.
This being the position, the transfer petition will
be deemed to have become infructuous and the same is,
accordingly, disposed of.
Needless to say that in case the application
under Order IX Rule 13 of the Code of Civil
Procedure, 1908, is restored and ex-parte decree is
set aside, it would be open to the petitioner to move
this Court afresh for transfer of the main case.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, September 11, 2009.