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Anita Kumari vs Shrawan Kumar on 5 September, 2022

Bench: Aniruddha Bose, Vikram Nath

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                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL ORIGINAL JURISDICTION

                              TRANSFER PETITION(S)(CIVIL) NO(S).1699/2018


     ANITA KUMARI                                                           PETITIONER(S)

                                                  VERSUS

     SHRAWAN KUMAR                                                          RESPONDENT(S)


                                                 O R D E R

The present petition has been filed by the petitioner- wife seeking transfer of further proceedings in Suit No. M.C. 63/2018 titled as “Shrawan Kumar vs. Anita Kumari” pending before the Court of Civil Judge (Senior Division) & JMFC at Bhadravathi, District Shimoga, Karnataka to the Family Court, District Durg, Chhattisgarh.

Heard learned counsel for the respective parties. On considering the facts and circumstances on the basis of which the petitioner seeks transfer of the case, we are satisfied that interest of justice would be served in transferring the subject case to the Court asked for by the petitioner.

We order accordingly.

Digitally signed by NIRMALA NEGI The records shall be sent to the transferee Court and the Date: 2022.09.19 17:07:22 IST Reason: Family Court, District Durg, Chhattisgarh shall proceed in the matter from the stage which the matter is at present pending  2 before the Court in District Shimoga, Karnataka. The Transfer Petition stands allowed accordingly. Pending applications, if any, shall stand disposed of. There shall be no order as to costs.

...................J. [ ANIRUDDHA BOSE ] ...................J. [ VIKRAM NATH ] New Delhi;

September 05, 2022.

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ITEM NO.22               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). 1699/2018 ANITA KUMARI PETITIONER(S) VERSUS SHRAWAN KUMAR RESPONDENT(S) (IA No. 146679/2018 - EX-PARTE STAY) Date : 05-09-2022 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Kaustubh Shukla, AOR Ms. Nancy Shamim, Adv.

Mr. Ankur Kashyap, Adv.

V.Purushothaman Reddy, Adv. Ms. Isha Vatsa, Adv.

Mr. Abhay Singh, Adv.

Ms. Ankita Agarwal, Adv.

For Respondent(s) Mr. Gaurav Agrawal, AOR 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.

(NIRMALA NEGI)                                (VIDYA NEGI)
COURT MASTER (SH)                           ASSISTANT REGISTRAR

(Signed order is placed on the file)