Supreme Court - Daily Orders
Dolly Jain vs Rishabh Jain on 15 May, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION [CIVIL] NO.162/2025
DOLLY JAIN Petitioner(s)
VERSUS
RISHABH JAIN Respondent(s)
O R D E R
Heard the learned counsel appearing for the petitioner.
Despite notice served, none appears on behalf of the respondent.
On a perusal of the records, we deem it appropriate to transfer the Divorce case bearing O.P. No.511 of 2024, titled ‘Rishabh Jain v. Dolly Jain’, pending before the Sub-Court at Alandur, Chennai, Tamil Nadu to the Court of Principal Judge, Family Court, Hyderabad, Telangana.
Records shall be sent by the Court where proceedings are pending to the transferee Court promptly and without any delay. Signature Not Verified
The Transfer Petition stands allowed, Digitally signed by ASHA SUNDRIYAL Date: 2025.05.20 18:58:04 IST Reason: accordingly.
2Pending application(s), if any, shall stand disposed of.
...................J. [M.M. SUNDRESH] ...................J. [RAJESH BINDAL] NEW DELHI;
MAY 15, 2025.
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ITEM NO.6 COURT NO.7 SECTION XII
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). 162/2025
DOLLY JAIN Petitioner(s)
VERSUS
RISHABH JAIN Respondent(s)
Date : 15-05-2025 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) : Mr. Randhir Kumar Ojha, 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, shall stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR [Signed order is placed on the file]