Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1505 OF 2021
SURBHI GOYAL (AGRAWAL) Petitioner
VERSUS
ASHUTOSH BANKA Respondent
O R D E R
This transfer petition has been filed by the petitioner-wife
seeking transfer of Divorce Petition filed by the respondent-
husband in the Court of Principal Judge, Family Court, Kushinagar
Padrauna, Uttar Pradesh to the Family Court, Samastipur, Bihar.
On 27.09.2021, notice was issued by this Court and an interim
order was passed staying further proceedings pending before the
Family Court, Kushinagar, Padrauna, Uttar Pradesh.
We have heard learned counsel for the parties and perused the
record.
Considering the facts and circumstances on the record, we deem
it appropriate to allow this transfer petition.
Consequently, Divorce Petition No.656 of 2020, titled
“Ashutosh Banka v. Surbhi Goyal (Agrawal)”, pending before the
Principal Judge, Family Court, Kushinagar Padrauna, Uttar Pradesh
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
18:02:46 IST
Reason:
is transferred to the Family Court, Samastipur, Bihar.
2
The Family Court at Kushinagar Padrauna, Uttar Pradesh is
directed to transmit the entire record to the transferee court
immediately.
The parties shall appear before the Family Court at
Samastipur, Bihar on 12.09.2022.
In case of any request having been made for referral of the
matter to the mediation centre, the same shall be considered by the
concerned Court.
The Registry is directed to send a copy of this Order
immediately to both the Courts for compliance.
This transfer petition is allowed accordingly.
..................CJI.
[UDAY UMESH LALIT]
....................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022