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Archana Sharma vs Sushil Sharma on 24 July, 2015

Bench: M.Y. Eqbal, C. Nagappan

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                                          IN THE SUPREME COURT OF INDIA

                                           CIVIL ORIGINAL JURISDICTION

                                   TRANSFER PETITION(C) NO.1514-1515 OF 2014



                         ARCHANA SHARMA                                     ....PETITIONER

                                                           VERSUS

                         SUSHIL SHARMA                                      ....RESPONDENT




                                                         O R D E R

These petitions have been filed by the petitioner-wife for transfer of Divorce Petition being No.A-816/2014 and Petition being No.D-39/2014 both titled as “Sushil Sharma vs. Archana Sharma” pending in the Family Court, Nagpur, Maharashtra to the Family Court, Manendragarh, District Korea, Chhattisgarh.

Having heard learned counsel appearing for the parties and taking into consideration the facts and circumstances of the cases, we are satisfied with the averments made in these petitions and deem it expedient Signature Not Verified to transfer the aforesaid cases to the Family Court, Digitally signed by Sanjay Kumar Date: 2015.07.28 17:34:29 IST Reason: Manendragarh, District Korea, Chhattisgarh.

We direct accordingly.

The Family Court, Nagpur, Maharashtra, shall forthwith transmit the record of the aforesaid cases to the Family Court, Manendragarh, District Korea, Chhattisgarh.

These transfer petitions are allowed accordingly.

............................J [M. Y. EQBAL] .............................J [C. NAGAPPAN] NEW DELHI;

JULY 24, 2015.

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ITEM NO.51                  COURT NO.10                SECTION XVIA

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

Transfer Petition (Civil)     Nos.1514-1515/2014

ARCHANA SHARMA                                         Petitioner(s)

                                   VERSUS

SUSHIL SHARMA                                          Respondent(s)

(With appln. (s) for stay and office report) Date : 24/07/2015 These petitions were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Manish Gupta, Adv.

Mr. T. R. B. Sivakumar,Adv.

For Respondent(s) Mr. G.L. Bajaj, Adv.

Mr. Roshan Chapagain, Adv. Mr. Bhanu Pratap Gupta, Adv. Mr. V. K. Biju,Adv.

UPON hearing the counsel the Court made the following O R D E R These transfer petitions are allowed in terms of the signed order.

    (Sanjay Kumar-II)                          (Indu Pokhriyal)
     Court Master                                Court Master

(Signed Order is placed on the file)