09 April 2010
Supreme Court
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APARNA SADHUKHAN Vs TANMOY SADHUKHAN

Bench: HARJIT SINGH BEDI,H.L. DATTU, , ,
Case number: T.P.(C) No.-001337-001337 / 2009
Diary number: 35537 / 2009
Advocates: Vs R. GOPALAKRISHNAN


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    IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C) NO. 1337  OF 2009

       APARNA SADHUKHAN ..... PETITIONER

VERSUS

       TANMOY SADHUKHAN ..... RESPONDENT

O R D E R

This  transfer  petition  has  been  filed  by  the  

petitioner-wife seeking transfer of Matrimonial Suit No.  

69 of 2009 titled  Tanmoy Sadhukhan v.  Aparna  Sadhukhan  

pending before the Learned District Judge at Chinsura,  

West  Bengal  to  a  court  of  competent  jurisdiction  at  

Dhanbad, Jharkhand.

It  is  submitted  by  the  learned  counsel  for  the  

parties  that  as  the  parties  have  compromised  their  

disputes, the transfer petition has become infructuous and  

hence this petition may be disposed of as having become  

infructuous.

Ordered accordingly.

......................J  [HARJIT SINGH BEDI]

......................J        [H.L. DATTU]

NEW DELHI

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APRIL 09, 2010.