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Preety Arvind Saini vs Arvind Kumar Saini on 2 September, 2016

Bench: A.K. Sikri, D.Y. Chandrachud

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                                        IN THE SUPREME COURT OF INDIA
                                         CIVIL ORIGINAL JURISDICTION


                                   TRANSFER PETITION(S)(CIVIL)          NO(S). 408/2016


     PREETY ARVIND SAINI                                                         PETITIONER(S)


                                                        VERSUS


     ARVIND KUMAR SAINI                                                          RESPONDENT(S)




                                                     O R D E R

This is a petition filed under Section 25 of the Code of Civil Procedure, 1908, seeking transfer of Marriage Petition 659 of 2015 titled as “Arvind Kumar Saini Versus Preety Arvind Saini” pending before the III Additional Civil Judge, S.D. Thane at Thane (Maharashtra) to the Principal Judge, Family Court, Pratapgarh (U.P.) Having heard learned counsel for the parties and having considered the facts and circumstances of the case, we deem it fit and proper to allow this transfer petition. Accordingly, Marriage Petition 659 of 2015 titled as “Arvind Kumar Saini Versus Preety Arvind Saini” is ordered to be transferred from the Court of III Signature Not Verified Digitally signed by Additional Civil Judge, S.D. Thane at Thane (Maharashtra) to the ASHWANI KUMAR Date: 2016.09.06 16:48:23 IST Reason: Family Court, Allahabad (U.P.).

Let the records of the case be transferred to the concerned court without delay.

The Transfer Petition is allowed, accordingly.

......................J. [A.K. SIKRI] ......................J. [D.Y. CHANDRACHUD] NEW DELHI;

SEPTEMBER 02, 2016
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ITEM NO.54                   COURT NO.11                  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).    408/2016

PREETY ARVIND SAINI                                       Petitioner(s)

                                    VERSUS

ARVIND KUMAR SAINI                                        Respondent(s)

(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND STAY AND OFFICE REPORT) Date : 02/09/2016 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. S.D. Singh, Adv.

Ms. Bharti Tyagi,Adv.

Mr. R.C. Sharma, Adv.

Ms. Sweta Sinha, Adv.

For Respondent(s) Mr. Ashutosh Jha, Adv.

Mr. Maninder Singh, Adv.

Mr. D.K. Mehta, Adv.

Mr. Vivek Kumar, Adv.

Mr. Vikrant, 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.

Pending application, if any, shall be disposed of accordingly.

          (Ashwani Thakur)                (Tapan Kr. Chakraborty)
            COURT MASTER                      COURT MASTER

(Signed order is placed on the file)