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Reetika Ghosh vs Rajat Ghosh on 23 February, 2024

     ITEM NO.1614                                 COURT NO.3                     SECTION XVI

                                  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).    462/2024

     REETIKA GHOSH                                                              Petitioner(s)

                                                       VERSUS

     RAJAT GHOSH                                                                Respondent(s)

     (FOR ADMISSION and IA No.41785/2024-EX-PARTE STAY )

     Date : 23-02-2024 This petition was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE SANDEEP MEHTA

     For Petitioner(s)                Ms. Anannya Ghosh, AOR
                                      Ms. Mrinalini Mishra, Adv.

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

By way of this transfer petition, petitioner-wife seeks transfer of petition being Mat. Suit No. 2582 of 2023, instituted by the respondent-husband in the Court of District Judge, Alipore, West Bengal under section 22 of Special Marriage Act, 1954 to the District and Sessions Court, Pune. It is submitted that the Petitioner, who reside at Pune, is unemployed and supporting two minor daughters aged 7 and 12 years respectively and that the petitioner has no means to travel to Alipore.

Issue notice, returnable in six weeks.

In the meanwhile, there shall be stay of further proceedings in Mat. Suit No. 2582 of 2023, titled “Rajat Ghosh vs. Reetika Ghosh” pending before District Judge, Alipore, West Bengal.

(DR. NAVEEN RAWAL) Signature Not Verified (RAM SUBHAG SINGH) ASTT.