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Supreme CourtDivision Bench

Mahima Rohit Singh vs Rohit Mahinder Singh

Supreme Court Of India · Decided on 28 February 2017 · Citation: (2017) 02 SC CK 0047

HON’BLE JUDGES
Kurian Joseph, J · R. Banumathi, J
ACTS & SECTIONS REFERRED
Civil Procedure Code, 1908 (CPC) — Section 25
RESULT
Disposed Of
CASE NUMBER
Transfer Petition (C) No. 817 of 2016
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Judgment

4 paragraphs · 106 words
1.

Despite service of notice, no one has entered appearance on behalf of the respondent.

2.

Having heard the learned counsel for the petitioner and on going through this transfer petition filed under Section 25 of the Code of Civil Procedure and considering the facts and circumstances of the case, we deem it fit and proper to transfer H.M.A. No. A-43 of 2015 titled as "Rohit Mahinder Singh Vs. Mahima Rohit Singh" from the Family Court, Thane, Maharashtra to the Family Court, Karkardooma Courts, Delhi.

3.

We order accordingly.

4.

The Registry is directed to immediately transmit a copy of this order to both the Courts.