Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1329 OF 2021
APRAJITA CHAKRABORTY Petitioner
VERSUS
ANIRBAN BISWANGRI Respondent
O R D E R
This transfer petition has been filed by the petitioner-wife
seeking transfer of petition filed by the respondent-husband in the
Court of Civil Judge (S.D.)/Family Court at Thane, Maharashtra to
the Court of competent jurisdiction at Gaya, Bihar
On 27.09.2021, notice was issued by this Court and an interim
order was passed staying further proceedings pending before the
Court of Civil Judge (S.D.)/Family Court at Thane, Maharashtra.
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, the Marriage Petition No.474 of 2021 pending
before the Civil Judge (S.D.)/Family Court at Thane, Maharashtra is
Signature Not Verified
Digitally signed by
NEETU KHAJURIA transferred to the Court of competent jurisdiction at Gaya, Bihar.
Date: 2022.09.08
18:02:46 IST
Reason:
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The Court at Thane, Maharashtra is directed to immediately
transmit the entire record to the Court of District Judge, Gaya,
who in turn shall assign the matter to a Court of competent
jurisdiction.
The Court at Gaya is directed to explore the possibility of
settlement between the parties through the process of mediation.
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