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Divya Rajeeva Bhargava vs Kunal Haresh Hinduja

Supreme Court Of India · Decided on 29 January 2019 · Citation: (2019) 01 SC CK 0360

HON’BLE JUDGES
Dr. Dhananjaya Y. Chandrachud, J · Hemant Gupta, J
RESULT
Allowed
CASE NUMBER
Transfer Petition (C) No. 1937 Of 2018
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Judgment

4 paragraphs · 93 words
1.

This transfer petition has been filed by the petitioner-wife for transfer of HMA Case No.2557/2018 titled "Kunal Haresh Hinduja Vs. Divya Rajeeva Bhargava" from the Family Court, Mumbai at Bandra (Maharashtra) to the Family Court, Hyderabad.

2.

Learned counsel appearing on behalf of the respondent states that the respondent has no objection to the transfer of proceedings.

3.

The transfer petition is allowed. Pending applications stand disposed of.

4.

The transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments.