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Pooja Rakesh Sharma vs Rakesh Rishiprasad Sharma on 15 April, 2019

Bench: N.V. Ramana, Mohan M. Shantanagoudar

                                      IN THE SUPREME COURT OF INDIA
                                        CIVIL ORIGINAL JURISDICTION

                                 Transfer Petition(Civil)       No.   2072/2017

     POOJA RAKESH SHARMA                                                    Petitioner(s)

                                                      VERSUS

     RAKESH RISHIPRASAD SHARMA                                              Respondent(s)

                                                 O R D E R

This petition under Section 25 of the Civil Procedure Code, 1908 read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of P.A. No.1020 of 2016 titled as “Mr. Rakesh Rishiprasad Sharma vs. Mrs. Pooja Rakesh Sharma” pending before the Court of Family Judge, Pune, Maharashtra to the Court of Principal Judge, Family Court, Bilaspur, Chhattisgarh.

Learned counsel appearing on behalf of the sole respondent (husband) makes a statement before the Court that his client has no objection if the pending case is transferred to Court of Principal Judge, Family Court, Bilaspur, Chhattisgarh.

In view of the above, we direct transfer of P.A. No.1020 of 2016 titled as “Mr. Rakesh Rishiprasad Sharma vs. Mrs. Pooja Rakesh Sharma” pending before the Court of Family Judge, Pune, Maharashtra to the Court of Principal Judge, Family Court, Bilaspur, Chhattisgarh.

Let the record of the case be transferred without delay.

The Transfer Petition is allowed in the afore­stated terms.

..................J (N.V. RAMANA) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.04.16 15:25:26 IST Reason: .....................J (MOHAN M. SHANTANAGOUDAR) NEW DELHI;

15TH APRIL, 2019.

ITEM NO.39                  COURT NO.3                 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).    2072/2017

POOJA RAKESH SHARMA                                     Petitioner(s)

                                  VERSUS

RAKESH RISHIPRASAD SHARMA                               Respondent(s)

(IA No.116831/2017­EX­PARTE STAY) Date : 15­04­2019 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Rajesh Pandey, Adv.

Mr. Diganta Gogoi, Adv.

Mr. Nitin Bhardwaj, AOR For Respondent(s) Mr. Anoop Kandri, Adv.

Mr. Nishant Ramakantrao Katneshwarkar, 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.

(VISHAL ANAND)                                  (RAJ RANI NEGI)
COURT MASTER (SH)                             ASSISTANT REGISTRAR

(Signed Order is placed on the file)