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Sweta Kishore Singh vs Kishore Kumar Singh

Supreme Court Of India · Decided on 10 January 2019 · Citation: (2019) 01 SC CK 0215

HON’BLE JUDGES
Hemant Gupta, J · M.R. Shah, J
RESULT
Allowed
CASE NUMBER
Transfer Petition (Civil) No. 2362 Of 2017
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Judgment

4 paragraphs · 121 words
1.

This Transfer Petition is filed for transfer of HMA Petition No. 1264/2017, titled as "Sh. Kishore Kumar singh vs. Smt. Sweta Kishore Singh" pending before the Court of Principal Judge, Family Court, Ghaziabad (U.P.) to the Court of Principal Judge, Family Court, Nagpur, Maharashtra.

2.

We have heard learned counsel for the parties.

3.

In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petition, we order transfer of HMA Petition No. 1264/2017, titled as "Sh. Kishore Kumar Singh vs. Smt. Sweta Kishore Singh" pending before the Court of Principal Judge, Family Court, Ghaziabad (U.P.) to the Court of Principal Judge, Family Court, Nagpur, Maharashtra.

4.

The Transfer petition is allowed accordingly.