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Supreme Court - Daily Orders

Nisha Sah @ Nisha Rajan Sah vs Rajan Mahendra Sah on 20 May, 2020

Author: A.S. Bopanna

Bench: A.S. Bopanna

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                                         IN THE SUPREME COURT OF INDIA

                                         CIVIL ORIGINAL JURISDICTION

                              Transfer Petition(s)(Civil) No(s).608/2019


     NISHA SAH @ NISHA RAJAN SAH                                                    Petitioner(s)

                                                          VERSUS
     RAJAN MAHENDRA SAH                                                             Respondent(s)
                                                        O R D E R

The petitioner is before this Court seeking transfer of the case being P.A. No. 84 of 2018 pending in the Family Court Pune, Maharashtra titled “Rajan Mahendra Sah Vs. Nisha Rajan Sah” to the Family Court, Patna, Bihar.

Heard learned counsel for the parties and perused the petition papers. In that light, it is ordered that case, titled “Rajan Mahendra Sah Vs. Nisha Rajan Sah” being P.A. No. 84 of 2018 shall be transferred from the Family Court Pune, Maharashtra to the Family Court, Patna, Bihar.

The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court.

The transferee court on receipt of the papers, shall make an Signature Not Verified Digitally signed by attempt CHARANJEET KAUR Date: 2020.05.27 to resolve the dispute between the parties through 17:09:42 IST Reason:

mediation and if the same does not fructify shall thereafter proceed further in accordance with law. 2 Accordingly, the Transfer Petition is disposed of. Pending applications, if any, shall also stand disposed of.
..........................J. [A.S. BOPANNA] NEW DELHI;
MAY 20, 2020.
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ITEM NO.11               COURT NO.VC8                SECTION XVI-A

               S U P R E M E C O U R T O F     I N D I A
                       RECORD OF PROCEEDINGS

Transfer Petition(s)(Civil) No(s). 608/2019 NISHA SAH @ NISHA RAJAN SAH Petitioner(s) VERSUS RAJAN MAHENDRA SAH Respondent(s) IA No. 47150/2019 - EX-PARTE STAY Date : 20-05-2020 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Mr. T. Mahipal, AOR For Respondent(s) Mr. Rajesh Singh Chauhan, AOR UPON hearing the counsel the Court made the following O R D E R The transfer petition is disposed of in terms of the signed order.
Pending applications, if any, are disposed of. (JATINDER KAUR) (RAJINDER KAUR) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR [Signed order is placed on the file.]