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Samita Banerjee vs Dhruba Banerjee on 1 April, 2015

Bench: M.Y. Eqbal, S.A. Bobde

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                                            IN THE SUPREME COURT OF INDIA

                                            CIVIL ORIGINAL JURISDICTION

                                      TRANSFER PETITION(C) NO.1448 OF 2014



                         SAMITA BANERJEE                                    ....PETITIONER

                                                          VERSUS

                         DHRUBA BANERJEE                                    ....RESPONDENT




                                                      O R D E R

This petition has been filed by the petitioner-wife for transfer of Divorce Petition No.683/2014 titled as “Dhruba Banerjee Vs. Samita Banerjee” pending in the Family Court at Varanasi, Uttar Pradesh, to the Court of Additional District Judge, Barrackpore Court, District North 24-Paraganas, West Bengal.

Having heard learned counsel for the parties and taking into consideration the facts and circumstances of the case, we are satisfied with the averments made in this petition and deem it expedient to transfer the aforesaid case to the Court of Additional District Judge, Signature Not Verified Barrackpore Court, District North 24-Paraganas, West Digitally signed by Sanjay Kumar Date: 2015.04.08 16:38:56 IST Reason: Bengal.

We direct accordingly.

The Family Court at Varanasi, Uttar Pradesh, shall forthwith transmit the record of the aforesaid case to the Court of Additional District Judge, Barrackpore Court, District North 24-Paraganas, West Bengal.

The transfer petition is allowed accordingly.

.........................J [M. Y. Eqbal] ........................J [S. A. Bobde] New Delhi;

April 01, 2015.

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ITEM NO.47                 COURT NO.8                  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 (Civil)    No.1448/2014

SAMITA BANERJEE                                         Petitioner(s)

                                   VERSUS

DHRUBA BANERJEE                                         Respondent(s)

(With appln. (s) for stay and office report) Date : 01/04/2015 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Ms. Rukhsana Choudhury,Adv.

Mr. Sumit Hazarika, Adv.

For Respondent(s) Mr. Divyesh Pratap Singh, Adv.

Mr. Sudhansu Palo,Adv.

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.

    (Sanjay Kumar-II)                          (Indu Pokhriyal)
     Court Master                                Court Master

(Signed Order is placed on the file)