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Supreme Court - Daily Orders

Pallavi Saxena vs Sushil S. Sakhare on 3 July, 2017

Bench: N.V. Ramana, Prafulla C. Pant

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                                        IN THE SUPREME COURT OF INDIA
                                         CIVIL ORIGINAL JURISDICTION


                                   TRANSFER PETITION (CIVIL) No. 1673 of 2016



       PALLAVI SAXENA                                                     ...   Petitioner(s)

                                          Versus

       SUSHIL S.SAKHARE                                                   ...   Respondent(s)


                                            O R D E R

This transfer petition under Section 25 of the Code of Civil Procedure has been filed by the petitioner-wife for transfer of Divorce Petition No. A 1837 of 2016 titled as Sushil S.Sakhare Vs. Pallavi Saxena pending before the Family Court, Mumbai at Bandra, Maharashtra to the Family Court, Lucknow, Uttar Pradesh.

Service on respondent is complete. We have heard learned counsel for the parties. In the facts and circumstances of the case, we allow this transfer petition and transfer Divorce Petition No. A 1837 of 2016 titled as Sushil S.Sakhare Vs. Pallavi Saxena pending before the Principal Judge, Family Court, Signature Not Verified Digitally signed by SHASHI SAREEN Mumbai at Bandra, Maharashtra to the Court of Principal Date: 2017.07.04 15:55:19 IST Reason: Judge, Family Court, Lucknow, Uttar Pradesh. 2 The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court.

.................J. (N.V.RAMANA) ..................J. (PRAFULLA C.PANT) New Delhi, Dated: 3rd July, 2017.

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ITEM NO.11                 COURT NO.10                 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).   1673/2016

PALLAVI SAXENA                                         Petitioner(s)

                                   VERSUS

SUSHIL S. SAKHARE                                      Respondent(s)

(FOR STAY APPLICATION ON IA 1/2016) Date : 03-07-2017 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Firdouse Qutb Wani, AOR Mr. Zaryab J.Rizvi, Adv.
Mr. Ashutosh Shandilya, Adv. Mr. Neeraj Saxena, Adv.
For Respondent(s) Mr. Sunil Fernandes, AOR Ms. Astha Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (S.S.R.KRISHNA) AR CUM PS ASSISTANT REGISTRAR (Signed order is placed on the file)