Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO. 113 OF 2018
JYOTI JAISWAL Petitioner(s)
VERSUS
NEERAJ KUMAR GUPTA Respondent(s)
O R D E R
This transfer petition has been filed under Section 25 of the
Code of Civil Procedure, 1908, by the petitioner-wife seeking
transfer of Divorce Petition No. 10/2017 titled as “ Neeraj Kumar
Gupta vs. Smt. Jyoti Jaiswal” filed by the respondent-husband in
the Court of Ld. Additional District & Session Judge, Lalsot,
District Dausa, Rajasthan to the competent Court at Ghazipur, UP.
Heard learned counsel on both sides and perused the record.
Considering the facts and circumstances and the material on
the record, this Court is of the opinion that prayer for transfer
of proceedings from the Court of Ld. Additional District & Session
Judge, Lalsot, District Dausa, Rajasthan to the competent Court at
Ghazipur, UP., is justified.
Consequently, the Divorce Petition No.10/2017, titled as
“Neeraj Kumar Gupta vs. Smt. Jyoti Jaiswal” , pending in the Court
of Ld. Additional District & Sessions Judge, Lalsot, District
Dausa, Rajasthan, is transferred to the Court of competent
Signature Not Verified
jurisdiction, if any, at Ghazipur, U.P.
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.11.26
14:36:13 IST
Reason:
The Additional District and Sessions Court at Rajasthan is
directed to transmit the entire record of the aforesaid case to the
transferee Court at Ghazipur, U.P. immediately.
The transferee Court shall decide the case so transferred as
expeditiously as possible.
The Registry is directed to send a copy of this Order to both
the Courts immediately by e-mail for compliance, of this order.
This transfer petition is allowed accordingly in the above
terms.
.................................J.
[B.V. NAGARATHNA]
NEW DELHI;
NOVEMBER 22, 2021