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[Cites 2, Cited by 2]

Supreme Court - Daily Orders

Vandana Saxena vs Rohit Saxena on 25 October, 2016

Bench: Pinaki Chandra Ghose, Ashok Bhushan

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL ORIGINAL JURISDICTION

                                     TRANSFER PETITION (CIVIL) NO. 372/2016


                VANDANA SAXENA                                                                  PETITIONER(S)
                                                               VERSUS

                ROHIT SAXENA                                                                    RESPONDENT(S)

                                                              O R D E R

When the matter was called out, nobody appeared on behalf of the petitioner.

This transfer petition is filed under Section 25 of the Code of Civil Procedure filed by the petitioner (the wife) seeking transfer of Suit No. 537 of 2013 titled as “Rohit Saxena” Vs. “Smt. Vandana Saxena” pending before the Principal Judge, Family Court, Jhansi, U.P to the competent Family Court, Valsad Gujarat.

After having gone through the Transfer Petition, we deem it fit and proper to transfer Suit No. 537 of 2013 titled as “Rohit Saxena” Vs. “Smt. Vandana Saxena” pending before the Principal Judge, Family Court, Jhansi, U.P. to the competent Family Court, Valsad Gujarat.

Accordingly, the Transfer Petition is allowed in the afore-stated terms.





                                                                                ....…..............J.
                                                                               (PINAKI CHANDRA GHOSE)
Signature Not Verified

Digitally signed by
SONALI SAUND
Date: 2016.10.28
                                                                               .…..................J.
17:34:36 IST
Reason:                                                                         (ASHOK BHUSHAN)


                         NEW DELHI
                         OCTOBER 25, 2016
ITEM NO.36                 COURT NO.7                 SECTION XVIA

                  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).   372/2016

VANDANA SAXENA                                         Petitioner(s)
                                   VERSUS

ROHIT SAXENA                                       Respondent(s)

(with appln. (s) for exemption from filing O.T. and stay and office report) Date : 25/10/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Santosh Kumar Tripathi,Adv.(Not Present) For Respondent(s) Mr. Devashish Bharuka,Adv.

UPON hearing the counsel the Court made the following O R D E R When the matter was called out, nobody appeared on behalf of the petitioner.

The Transfer Petition is allowed in terms of the signed order.




     (SONALI SAUND)                        (SNEH LATA SHARMA)
        SR.P.A                                COURT MASTER

(Signed order is placed on the file)