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Neetu Rajeev Kumar Gupta vs Rajeev Kumar Mataprasad Gupta on 15 December, 2022

Bench: A.S. Bopanna, Dipankar Datta

                                                           1

                                           IN THE SUPREME COURT OF INDIA
                                            CIVIL ORIGINAL JURISDICTION

                              Transfer Petition(s)(Civil)         No(s).   443/2022


     NEETU RAJEEV KUMAR GUPTA                                                   Petitioner(s)


                                                         VERSUS


     RAJEEV KUMAR MATAPRASAD GUPTA                                              Respondent(s)




                                                     O R D E R

The petitioner is before this Court seeking transfer of Petition No. 478/2020 titled “ Rajeev Kumar Mataprasad Gupta Vs. Neetu Rajeev Kumar Gupta” from the Family Court, Bandra, Mumbai to the Principal Judge, Family Court, District Varanasi, UP.

Despite service of notice, the respondent has not chosen to appear and have his say in this petition.

In that light, taking into consideration the grounds taken in the transfer petition to seek transfer, we direct the transfer of Petition No. 478/2020 titled “Rajeev Kumar Mataprasad Gupta Vs. Neetu Rajeev Kumar Gupta” from the Family Court, Bandra, Mumbai to the Principal Judge, Family Court, Signature Not Verified District Varanasi, UP.

Nisha Khulbey Date: 2022.12.16 13:38:00 IST Reason:  2 The records of the case be transferred to the Transferee Court forthwith.

Accordingly, the Transfer Petition is allowed. Pending application(s), if any, shall stand disposed of.

...................J. (A.S. BOPANNA) ...................J. (DIPANKAR DATTA) New Delhi 15th December, 2022  3 ITEM NO.4 COURT NO.13 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). 443/2022 NEETU RAJEEV KUMAR GUPTA Petitioner(s) VERSUS RAJEEV KUMAR MATAPRASAD GUPTA Respondent(s) (FOR ADMISSION and IA No.28701/2022-STAY APPLICATION IA No. 28701/2022 - STAY APPLICATION) Date : 15-12-2022 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE DIPANKAR DATTA For Petitioner(s) Mr. Gurmeet Singh P, Adv.

Mr. Mohd. Irshad Hanif, AOR Mr. Salim Khan, Adv.

Mr. Sarthak Arora, Adv.

Mr. Mohnish Nirwat, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The petition is allowed in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)