Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1418 OF 2021
PINKI Petitioner
VERSUS
ABHISHEK KUMAR SINGH Respondent
O R D E R
This transfer petition has been filed by the petitioner-wife
seeking transfer of the petition being H.M.A. No.878 of 2020 filed
by the respondent-husband in the Court of Principal Judge, Family
Court, Gurugram, Haryana to the Family Court, Arwal, Bihar.
On 27.09.2021, notice was issued by this Court and an interim
order was passed staying further proceedings pending before the
Principal Judge, Family Court, Gurugram, Delhi.
According to the office report, service of notice has been
effected upon the respondent. However, the respondent has chosen
not to enter appearance in this Court.
We have heard learned counsel for the petitioner and perused
the record.
Considering the facts and circumstances on the record, we deem
Signature Not Verified
Digitally signed by
NEETU KHAJURIA it appropriate to allow this transfer petition.
Date: 2022.09.08
18:02:46 IST
Reason:
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Consequently, the petition being H.M.A. No.878 of 2020 filed
by the respondent-husband in the Court of Principal Judge, Family
Court, Gurugram, Haryana is transferred to the Family Court, Arwal,
Bihar.
The Family Court at Gurugram is directed to transmit the
entire record to the transferee court immediately.
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