Shruti Siddharth Bengani vs Siddharth Surendra Kumar Bengani on 14 July, 2023

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Supreme Court - Daily Orders

Shruti Siddharth Bengani vs Siddharth Surendra Kumar Bengani on 14 July, 2023

Bench: J.K. Maheshwari

                                       IN THE SUPREME COURT OF INDIA

                                        CIVIL ORIGINAL JURISDICTION

                                 TRANSFER PETITION (CIVIL) NO. 976 OF 2023

                      SHRUTI SIDDHARTH BENGANI                          Petitioner(s)

                                                    VERSUS

                      SIDDHARTH SURENDRA KUMAR BENGANI                  Respondent(s)



                                                 O R D E R

The petitioner (wife) has filed this transfer petition seeking transfer of FSUIT No. 547/2023 titled as Siddharth Surendra Kumar Bengani v. Shruti Siddharth Bengani from the Court of Principal Judge, Family Court, Ahmedabad, Gujarat, to Principal Judge, Family Court, Bhilwara, Rajasthan.

The petitioner(wife) contends that she is residing with her parents at Bhilwara, Rajasthan, and there would be great inconvenience for her to attend the proceedings at Ahmedabad, Gujarat.

Learned counsel appearing for the respondent(husband) submits, on instructions, that the respondent has no objection to transfer of the proceedings as prayed for.

In our view also, it would be inconvenient to the petitioner to attend the proceedings at Ahmedabad, Gujarat.

Having heard learned counsel for both the parties and having considered the facts and circumstances of the case, Signature Not Verified we deem it fit and proper to allow the transfer petition. Digitally signed by Nidhi Ahuja Date: 2023.07.19 10:11:08 IST Reason: Accordingly, FSUIT No. 547/2023 titled as Siddharth Surendra Kumar Bengani v. Shruti Siddharth Bengani is ordered to be 1 transferred from Family Court, Ahmedabad, Gujarat, to Family Court, Bhilwara, Rajasthan.

Let the records of the case be transferred to the transferee Court without delay and an intimation be sent to both the Courts through e-mail for compliance.

The transfer petition is, accordingly, allowed. Pending application, if any, shall stand disposed of.

………………………………………………………., J.

[ J.K. MAHESHWARI ] ………………………………………………………., J.

[ K.V. VISWANATHAN ] New Delhi;

July 14, 2023.





                                                               2
ITEM NO.6                    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 (Civil) No. 976/2023 SHRUTI SIDDHARTH BENGANI Petitioner(s) VERSUS SIDDHARTH SURENDRA KUMAR BENGANI Respondent(s) (**Notice returnable for 14.07.2023 is issued.) (IA No. 76552/2023 - EX-PARTE STAY) Date : 14-07-2023 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) Mr. Navdeep Jain, Adv.

Mr. Nikilesh Ramachandran, AOR For Respondent(s) M/S. Mukesh Kumar Singh And Co., AOR Mr. Abhishek Gupta, Adv. Ms. Shivangi Bansal, Adv. Mr. Mukesh Kumar Singh, Adv. Mr. Narendra Kumar Goyal, Adv. Mr. Chandrakant Sukumar Sarkar, Adv. Mr. Ikshit Singhal, Adv. Mr. Vipin Sandu, Adv.

Ms. Kajal Rani, 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.

Pending application, if any, shall stand disposed of.




            (NIDHI AHUJA)                 (VIRENDER SINGH)
              AR-cum-PS                    BRANCH OFFICER

[Signed order is placed on the file.] 3

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