IN THE SUPREME COURT OF INDIA   CIVIL ORIGINAL JURISDICTION

TRANSFER PETITION (C)No.294 of 2007

Arti Rani @ Pinki Devi & Anr. …Petitioners

VERSUS Dharmendra Kumar Gupta   …Respondent

O R D E R

1. Since  Mr.Brajesh  Kumar  and  Mr.Ajay

Kumar  Talesara,  Advocates  have  entered

appearance  on  behalf  of  the  respondent,

service of notice is, therefore, complete.

2. This is an application for transfer of

Matrimonial  (T.S.)  Case  No.1  of  2006

titled  Dharmendra  Kumar  Gupta  vs.  Arti

Devi @ Pinki Devi & Anr., pending in the

Court  of  District  Judge,  Palamu  at

Daltanganj, within the State of Jharkhand,

to the Family Court at Patna, within the

State of Bihar.

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3. Having heard the learned counsel for

the  parties  and  after  considering  the

materials  on  record  including  the

statements  made  in  the  application  for

transfer, we are of the view that since

the petitioner is a lady having a minor

male child, it would be difficult for her

to attend the court at Palamu, Daltanganj

which is within the State of Jharkhand and

quite a distance from Patna where she is

now residing with her child, we allow this

application  for  transfer  and  the

proceedings now pending being Matrimonial

(T.S.) Case No.1 of 2006 in the Court of

District  Judge,  Palamu  at  Daltanganj

within  the  State  of  Jharkhand  be

transferred to the Family Court of Patna

within  the  State  of  Bihar.  The  District

Judge, Palamu at Daltanganj is directed to

send  the  records  of  the  aforesaid

matrimonial  case  at  an  early  date

preferably within six weeks from the date

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of supply of a copy of this order to him.

The  application  for  transfer  is  thus

allowed.  There  will  be  no  order  as  to

costs.  

……………………………… …………J.

[Tarun Chatterjee]

New Delhi;    ……………………………………………J. July 16, 2008.    [Harjit Singh Bedi]

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