Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.2522 OF 2021
NEELAM PARASHAR Petitioner
VERSUS
SHASHANK SHARMA Respondent
O R D E R
This transfer petition has been filed by the petitioner-
wife seeking transfer of matrimonial case filed by the
respondent-husband in the Court of Principal Judge, Family
Court, Gautam Budh Nagar, Uttar Pradesh to the Court of
Principal Judge, Family Courts, Karkardooma East District,
Delhi
On 12.01.2022, notice was issued by this Court and an
interim order was passed staying further proceedings pending
before the Family Court at Gautam Budh Nagar, Uttar Pradesh.
We have heard learned counsel for the parties and perused
the record.
Considering the facts and circumstances on the record, in
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
18:02:46 IST
Reason:
our view, no case for transfer of the proceedings is made out.
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The transfer petition is, accordingly, dismissed.
...................CJI.
[UDAY UMESH LALIT]
....................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022