Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No.437/2020
MANISHA JAIN Petitioner
VERSUS
RAJEEV JINDAL Respondent
O R D E R
Heard the learned counsel appearing for petitioner.
The Office Report records that service of notice on the
respondent is complete.
Considering the fact that the petitioner is a resident of
Dehradun, Uttarakhand, a case is made out to transfer the petition
for divorce to the Competent Court at Dehradun.
Accordingly, the Transfer Petition is allowed.
Original Matrimonial Suit No. 1125/2019 titled as “ Rajeev
Jindal Vs. Smt. Manisha Jain ” pending in the Family Court of
Principal Judge, Meerut, U.P. is hereby transferred to the Court of
the Principal Judge, Family Court, Dehradun, Uttarakhand.
.................................J.
[ABHAY S. OKA]
NEW DELHI;
February 25,2022
Signature Not Verified
Digitally signed by
Jatinder Kaur
Date: 2022.02.28
17:09:27 IST
Reason: