Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.1349 OF 2021
SALONI AGRAWAL Petitioner
VERSUS
SURBHIT MITTAL Respondent
O R D E R
This transfer petition has been filed by the petitioner-wife
seeking transfer of Matrimonial Case filed by the respondent-
husband in the Court of Principal Judge, Family Court, Lucknow,
Uttar Pradesh to the Family Court, Surat, Gujarat.
On 27.09.2021, notice was issued by this Court and an interim
order was passed staying further proceedings pending before the
Family Court at Lucknow.
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
it appropriate to allow this transfer petition.
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
18:02:46 IST
Reason:
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Consequently, the Matrimonial Case No.920 of 2021, titled
“Surbhit Mittal v. Saloni Agrawal ” , pending before the Court of
Principal Judge, Family Court, Lucknow, Uttar Pradesh is
transferred to the Family Court, Surat, Gujarat.
The Family Court at Lucknow 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