Ritika Jain vs Nishant Jain on 10 August, 2022

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Supreme Court - Daily Orders

Ritika Jain vs Nishant Jain on 10 August, 2022

Bench: Abhay S. Oka

                                                            1


                                            IN THE SUPREME COURT OF INDIA
                                             CIVIL ORIGINAL JURISDICTION



                                 Transfer Petition(s)(Civil)              No(s).      2134/2021


     RITIKA JAIN                                                                           Petitioner(s)


                                                                VERSUS


     NISHANT JAIN                                                                          Respondent(s


                                                          O R D E R

The Order dated 02nd March, 2022, passed by the learned Registrar indicates that the service of notice is complete on the respondent-husband, but the respondent-husband has not caused appearance.

The petitioner-wife is a resident of District-Vidisha, Madhya Pradesh and the respondent-husband is a resident of Zirakpur, District-Mohali, Punjab.

The prayer in the present petition is for the transfer of a divorce petition filed by the respondent-husband which is pending in a Court at Mohali, Punjab.

There are three proceedings filed at the instance of the petitioner-wife which are pending in various Courts in District- Signature Not Verified Vidisha, Madhya Pradesh.

Digitally signed by

DEEPAK SINGH Date: 2022.08.17 17:35:34 IST Reason:

Considering the fact that the distance between the place of residence of the petitioner-wife and the place where the divorce 2 petition is pending is nearly 1200 kms, a case is made out for passing the order of transfer.

Accordingly, Transfer Petition 2134/2021 is allowed and the case no bearing HMA No. 14/2019, titled as “Nishant Jain Vs Ritika Jain” pending in the Court of Learned Additional District and Sessions Judge, SAS Nagar, Mohali, Punjab is hereby transferred to the Court of the Additional District and Sessions Judge, Lateri, District Vidisha, Madhya Pradesh.

A copy of this order shall be forwarded to the respondent- husband.

Pending application(s), if any, shall stand disposed of.

...................J. (ABHAY S. OKA) New Delhi 10th August, 2022 3 ITEM NO.1623 COURT NO.15 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). 2134/2021 RITIKA JAIN Petitioner(s) VERSUS NISHANT JAIN Respondent(s) (FOR ADMISSION and IA No.150127/2021-STAY APPLICATION and IA No.150129/2021-EXEMPTION FROM FILING O.T. IA No. 150129/2021 - EXEMPTION FROM FILING O.T. IA No. 150127/2021 - STAY APPLICATION) Date : 10-08-2022 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Sarad Kt. Singhania, Adv.

Ms. Rashmi Singhania, 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.

   (NISHA KHULBEY)                               (PREETHI T.C.)
SENIOR PERSONAL ASSISTANT                     COURT MASTER (NSH

(signed order is placed on the file)

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