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Shruti Vidhyadhar Kumbhar vs Vidhyadhar Vijaykumar Kumbhar on 2 December, 2022

Bench: K.M. Joseph, B.V. Nagarathna

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                                           IN THE SUPREME COURT OF INDIA
                                              CIVIL ORIGINAL JURISDICTION
                                      TRANSFER PETITION (CIVIL) NO.42 OF 2022


     SHRUTI VIDHYADHAR KUMBHAR                                                               PETITIONER(S)



                                                              VERSUS


     VIDHYADHAR VIJAYKUMAR KUMBHAR                                                           RESPONDENT(S)



                                                         O R D E R

The petitioner (wife) seeks transfer in terms of the following prayer:-

a) Transfer of Marriage Petition No.1061/2021, pending before the Court of Ld. Jt. CJSD & Addl. CJM, Pune, Maharashtra titled as "Shri Vidhyadhar Vijaykumar Kumbhar V/s.

Smt. Shruti Vidhyadhar Kumbhar" to the Ld. Family Court at Kalaburgi, Karnataka.

We have heard the learned counsel for the petitioner (wife). Though served there is no appearance on behalf of the respondent (husband).

We see no reason why the petition should not be allowed. Signature Not Verified Accordingly, the transfer petition is allowed in terms of the Digitally signed by Jagdish Kumar Date: 2022.12.06 16:48:32 IST Reason: prayer.

The Registry will immediately communicate a copy of this order to the transferor Court for effecting compliance. Pending application(s), if any, stand disposed of.

…………………………………………J. [K. M. JOSEPH] …………………………………………J. [B. V. NAGARATHNA] New Delhi 2nd December, 2022  3 ITEM NO.4 COURT NO.4 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). 42/2022 SHRUTI VIDHYADHAR KUMBHAR PETITIONER(S) VERSUS VIDHYADHAR VIJAYKUMAR KUMBHAR RESPONDENT(S) (IA No. 6200/2022 - STAY APPLICATION) Date : 02-12-2022 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. G. B. Gururaj, Adv.

Mr. Animesh Dubey, Adv.

Mr. H. K. Naik, Adv.

Mr. Prakash Ranjan Nayak, AOR For Respondent(s) 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(s), if any, stand disposed of. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR (Original signed order is placed on the file)