Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.3021/2019
MINAL SHARDUL SHAH Petitioner
VERSUS
SHARDUL NARENDRA SHAH Respondent
ORDER
This petition has been filed seeking transfer of petition
filed by the respondent under Section 13 of the Hindu Marriage Act,
1955 bearing H.M.P. No. 2487 of 2019, titled as “Shardul Narendra
Shah vs. Minal Shardul Shah” in the Family Court at Ahmedabad,
Gujarat to the Family Court at Nashik, Maharashtra.
Heard learned counsel appearing on behalf of both the parties.
During the course of the hearing, the learned counsel
appearing for the respondent stated that the respondent has no
objection to the proceedings in H.M.P. No. 2487 of 2019 pending in
the Family Court at Ahmedabad, Gujarat being transferred to the
Family Court at Nashik, Maharashtra.
Consequently, the petition bearing H.M.P. No. 2487 of 2019,
titled as “Shardul Narendra Shah vs. Minal Shardul Shah” pending in
the Family Court at Ahmedabad, Gujarat is transferred to the Family
Signature Not Verified
Court at Nashik, Maharashtra.
Digitally signed by
Indu Marwah
Date: 2021.10.08
14:34:13 IST
Reason:
The Family Court at Ahmedabad, Gujarat is directed to transmit
the entire record to the transferee Court immediately.
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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 for compliance.
The transfer petition is, therefore, allowed.
……………………………………………………J
[J.K. MAHESHWARI]
New Delhi
Date: 01.10.2021.