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Ruchi Singhania vs Chetan Singhania on 3 May, 2017

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

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                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL ORIGINAL JURISDICTION



                                   TRANSFER PETITION (C) No. 1768 of 2016



       RUCHI SINGHANIA                                                    ...     Petitioner(s)

                                          Versus

       CHETAN SINGHANIA                                                   ...     Respondent(s)




                                       O R D E R

This transfer petition under Section 25 of the Code of Civil Procedure, 1908 has been filed by the petitioner-wife for transfer of Divorce Petition bearing M.T.S. No. F 120A of 2016 titled as Chetan Singhania Vs. Ruchi Singhania pending before the Principal Judge, Family Court, Raigarh, Chhattisgarh to the Family Court, Sambalpur, Orissa.

Service on respondent is complete. In the facts and circumstances of the case, we allow this transfer petition and transfer Divorce Petition bearing M.T.S. No. F 120A of 2016 titled as Chetan Singhania Vs. Signature Not Verified Ruchi Singhania pending before the Principal Judge, Family Digitally signed by SHASHI SAREEN Date: 2017.05.12 16:26:42 IST Reason: Court, Raigarh, Chhattisgarh to the Family Court, Sambalpur, Orissa.

The transferor court shall forthwith transmit the record of the aforesaid case to the transferee court. However, the Trial Court is directed to dispose of the matter expeditiously.

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

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ITEM NO.10                   COURT NO.11                  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(s)(Civil) No(s).      1768/2016

RUCHI SINGHANIA                                         Petitioner(s)

                                   VERSUS

CHETAN SINGHANIA                                        Respondent(s)

(with appln. (s) for exemption from filing O.T. and stay and office report) Date : 03/05/2017 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Anurag Abhishek, Adv.

Ms. Deepa Sinha, Adv.

Mr. Rameshwar Prasad Goyal,Adv.

For Respondent(s) Ms. Gayatri Gulati, Adv.

Mr. T. V. S. Raghavendra Sreyas,Adv. Ms. Sneh Dhillon, 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.

(Shashi Sareen) (S.S.R.Krishna) AR-cum-PS Assistant Registrar (Signed order is placed on the file)