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Megha Srivastav vs Arpit Kumar

Supreme Court Of India · Decided on 6 February 2019 · Citation: (2019) 02 SC CK 0223

HON’BLE JUDGES
Sanjay Kishan Kaul, J · Ajay Rastogi, J
CASE NUMBER
Transfer Petition (Civil) No. 455 Of 2018
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Judgment

6 paragraphs · 142 words
1.

This transfer petition is filed before this Court for transfer of case bearing HMA No.1443 of 2017 titled as "Arpit Kumar Vs. Megha Srivastav" pending in the Court of Principal Judge, Family Court, Lucknow (U.P.) to the Court of District Judge, Faridabad (Haryana).

2.

Learned counsel for the respondent states that he does not oppose the transfer petition.

3.

In view thereof, we deem it appropriate to allow this transfer petition.

4.

Accordingly, we order for transfer of HMA No.1443 of 2017 titled as "Arpit Kumar Vs. Megha Srivastav" pending in the Court of Principal Judge, Family Court, Lucknow (U.P.) to the Court of District Judge, Faridabad (Haryana).

5.

The record of the case be transferred to the the Court of District Judge, Faridabad (Haryana) without any delay.

6.

The transferee Court is requested to expedite the hearing of the proceedings.