Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1255 of 2020
PRANJAL KOMAL PATIL Petitioner
VERSUS
KOMAL DHANSINGH PATIL Respondent
O R D E R
Heard learned counsel for both sides and perused the record.
Considering the facts and circumstances of the case, this
Court is of the opinion that request for transfer of proceedings
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from the Court of 3 Jt. Civil Judge, Senior Division, Bhusawal,
Maharashtra, to the Patiala House District Court, New Delhi is
justified and is, accordingly, accepted.
Consequently, the Petition bearing H.M.P. No. 114 of 2020,
titled as “ Komal Dhansingh Patil v. Pranjal Komal Patil” , pending
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in the Court of 3 Jt. Civil Judge, Senior Division, Bhusawal,
Maharashtra, is transferred to the Court of the Presiding Officer,
Family Courts, Patiala House Courts, New Delhi, who will hear the
case himself or assign it to a court of competent jurisdiction.
The Family Court at Bhusawal, Maharashtra is directed to
transmit the entire record to the transferee Court immediately.
Signature Not Verified
The transferee Court shall decide the case so transferred as
Digitally signed by
Indu Marwah
Date: 2021.12.14
19:25:19 IST
Reason:
expeditiously as possible and preferably within two years from the
date of receipt of the records.
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To cut delay, parties are directed to appear before the
Presiding Officer, Family Courts, Patiala House Courts, New Delhi
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on 24 January, 2022.
This transfer petition is allowed in the above terms.
.................................J.
[SANJIV KHANNA]
NEW DELHI;
DECEMBER 09, 2021