Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.759 OF 2019
BAGDI BAI @ BINDU Petitioner
VERSUS
LAXMAN 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, Patiala
House, New Delhi to a Court of competent jurisdiction at Udaipur,
Rajasthan.
Having considered the pleadings and the submissions made on
behalf of the respondent, this Court is of the opinion that request
for transfer of proceedings from the Family Court, Patiala House,
New Delhi to a Court of competent jurisdiction at Udaipur,
Rajasthan, is justified.
Consequently, the divorce petition bearing HMA No.97 of 2017,
titled as “ Laxman v. Bagdi Bai @ Bindu” , pending in the Court of
the Principal Judge, Family Courts, Patiala House, New Delhi is
transferred to a Court of competent jurisdiction at Udaipur,
Rajasthan.
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.10.08
09:04:41 IST
Reason:
The Family Court at New Delhi is directed to transmit the
entire record to the District Judge, Udaipur, who shall then assign
the case to the concerned Family Court.
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The transferee Court shall continue with the proceedings at
the stage when the interim order was made and conclude them as
expeditiously as possible and in any case on or before 31.12.2022.
The transferee Court shall also ensure that for facilitation
of the parties, successive or consecutive date(s) of hearing and/or
for recording of evidence are fixed to suit the convenience of the
parties.
The Registry is directed to send a copy of this Order to both
the Courts immediately for compliance.
This transfer petition is allowed in the aforesaid terms.
.................................J.
[S. RAVINDRA BHAT]
NEW DELHI;
OCTOBER 04, 2021