Parul Rajesh Srivastava vs Rajesh Harishchandra Srivastava on 28 May, 2020

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Supreme Court - Daily Orders

Parul Rajesh Srivastava vs Rajesh Harishchandra Srivastava on 28 May, 2020

Bench: V. Ramasubramanian

                                        IN THE SUPREME COURT OF INDIA

                                         CIVIL ORIGINAL JURISDICTION

                                  TRANSFER PETITION (C) NO. 1940 OF 2019


      PARUL RAJESH SRIVASTAVA                                                 Petitioner(s)

                                                       VERSUS

      RAJESH HARISHCHANDRA SRIVASTAVA & ANR.                                  Respondent(s)




                                                   O R D E R

Having heard learned counsel for the parties and having regard to the pleadings and submissions made in the Transfer Petition, the Court is of the opinion that the request for transfer deserves to be granted.

Accordingly, this transfer petition is allowed and the petition being Marriage Petition No. 286 of 2019 titled as “Rajesh Harishchandra Srivastava vs. Parul Rajesh Srivastava & Anr.” pending before the Court of Civil Judge, (S.D.) , Kalyan (Thane), District-Thane (Maharashtra) is hereby transferred to the Court of Principal Judge, Family Court, Lucknow (U.P.) The transferee Court is directed to explore the possibility of an amicable settlement between the parties through mediation. Let the records of the case be transmitted without delay.

The transfer petition is allowed in the aforesaid terms. Signature Not Verified

.......................... J.

Digitally signed by

SUSHMA KUMARI BAJAJ (V. RAMASUBRAMANIAN) Date: 2020.06.02 16:30:16 IST Reason:

New Delhi;

May 28, 2020.

ITEM NO.11             Virtual Court No. 9                 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).    1940/2019

PARUL RAJESH SRIVASTAVA                                  Petitioner(s)

                                  VERSUS

RAJESH HARISHCHANDRA SRIVASTAVA & ANR.                   Respondent(s)

(FOR ADMISSION and IA No.115922/2019-EX-PARTE STAY) Date : 28-05-2020 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Karunakar Mahalik, AOR For Respondent(s) Mr. Rajiv Shankar Dvivedi, AOR 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 application stands disposed of.

(R. NATARAJAN)                                  (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS                           BRANCH OFFICER

(Signed order is placed on the file)

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