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Swati Raj Singh vs Himanshu Singh on 15 October, 2019

Bench: Mohan M. Shantanagoudar, Ajay Rastogi

                                          IN THE SUPREME COURT OF INDIA

                                           CIVIL ORIGINAL JURISDICTION


                                  TRANSFER PETITION (CIVIL) NO. 838 OF 2018


      SWATI RAJ SINGH                                                            … Petitioner

                                                        VERSUS

      HIMANSHU SINGH                                                             … Respondent



                                                      O R D E R

Heard learned counsel for the parties. This is a petition filed under Section 25 of the Code of Civil Procedure, 1908 seeking transfer of HMA No.281 of 2017 titled as Shri Himanshu Singh v. Smt. Swati Raj Singh pending before the Principal Judge, Family Court (South East District), Saket Courts, New Delhi.

Having heard learned counsel for the parties and having considered the facts and circumstances of the case, we deem it fit and proper to allow this transfer petition. Accordingly, HMA No.281 of 2017 titled as Shri Himanshu Singh v. Smt. Swati Raj Singh pending before the Principal Judge, Family Court (South East District), Saket Courts, New Delhi is transferred to the Principal Judge, Family Court Kanpur Nagar, Kanpur, U.P. Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2019.10.18 15:15:38 IST Reason: Let the records of the case be transferred to the concerned court without delay.

The transfer petition is allowed accordingly. It is open for the parties to request the concerned Court to decide the matter expeditiously. If such a request is made, the Principal Judge, Family Court Kanpur Nagar, Kanpur, U.P. shall decide the matter on merits expeditiously.

……………………………………………………………………,J.

(Mohan M. Shantanagoudar) ……………………………………………………………………,J.

(Ajay Rastogi) New Delhi;

October 15, 2019.

ITEM NO.21                     COURT NO.12                  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).   838/2018

SWATI RAJ SINGH                                             Petitioner(s)

                                    VERSUS

HIMANSHU SINGH                                              Respondent(s)

(FOR ADMISSION and IA No.70962/2018-EX-PARTE STAY and IA No.70960/2018-EXEMPTION FROM FILING O.T. IA No. 70962/2018 - EX- PARTE STAY) Date : 15-10-2019 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr. Rohit Amit Sthalekar, AOR For Respondent(s) Mr. Krishna Kumar Singh, AOR Mr. E. Seshagiri Rao, Adv.

UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. The transfer petition is allowed in terms of the signed order. It is open for the parties to request the concerned Court to decide the matter expeditiously. If such a request is made, the Principal Judge, Family Court Kanpur Nagar, Kanpur, U.P. shall decide the matter on merits expeditiously.

(GULSHAN KUMAR ARORA)                                     (R.S. NARAYANAN)
     COURT MASTER                                           COURT MASTER

(Signed order is placed on the file)