ANJALI ASHOK SADHWANI Vs ASHOK KISHINCHAND SADHWANI
Bench: TARUN CHATTERJEE,V.S. SIRPURKAR, , ,
Case number: T.P.(C) No.-000829-000829 / 2007
Diary number: 31669 / 2007
Advocates: Vs
RAJESH
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) 829 of 2007
Anjali Ashok Sadhwani ... Petitioner
VERSUS
Ashok Kishinchand Sadhwani ... Respondent
O R D E R
1. Heard learned counsel for the parties. This is an
application for transfer filed at the instance of the
wife petitioner under Section 25 of the Code of
Civil Procedure read with Order XIII B of the
Supreme Court Rules, 1966 seeking transfer of
Petition No. 83 of 2006 (Sh.Ashok Kishinchand
Sadhwani vs. Smt. Anjali Ashok Sadhwani) now
pending in the Family Court at Indore to Family
Court of Bandra at Mumbai, Maharashtra.
2. Having heard the learned counsel for the
parties and after going through the materials on
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record and considering the fact that the distance
between Mumbai, Maharashtra and Indore,
Madhya Pradesh is about 900 kms and also
considering the fact that the petitioner wife has no
one in her family to escort her during her journey
from Mumbai to Indore, we feel it proper to
transfer the case from Family Court of Indore,
Madhya Pradesh to Family Court at Bandra,
Mumbai. Accordingly, the case being Petition No.83
of 2006 stands transferred from Family Court of
Indore, Madhya Pradesh to Family Court of Bandra
at Mumbai, Maharashtra.
3. The learned Judge of Family Court at Indore,
Madhya Pradesh is directed to transmit the case
records of the aforesaid case to the Family Court at
Bandra, Mumbai, Maharashtra within a period of
one month from the date of supply of a copy of
this order to him.
4. With the aforesaid directions, the application
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for transfer is thus allowed. There will be no order
as to costs.
…………………………J. [TARUN CHATTERJEE]
NEW DELHI ………………… ………J. DECEMBER 05, 2008 [V.S. SIRPURKAR]
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