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NON-REPORTABLE    

IN THE SUPREME COURT OF INDIA  CIVIL ORIGINAL JURISDICTION  

 TRANSFER PETITION (C) NO. 123 OF 2008  

   Sapna Agarwal                                          ...Petitioner    VERSUS    Om Prakash Jalan                                         ...Respondent    

      O  R  D  E  R     

1.    This is an application for transfer of Civil Proceeding No.  

549 of 2006, filed under Section 27(a), (b) and (d) of the Special  

Marriage Act, 1954 read with Section 13(1)(i) (ia) and (ib) of the  

Hindu Marriage Act, 1955, now pending before the learned Judge,  

Family Court at Cuttack, Orissa to the Family Court at Jaipur,  

Rajasthan.  

2. Having heard the learned counsel for the parties and after going  

through the materials on record and after considering the age of the  

wife/petitioner, we are of the view that the aforesaid Case being Civil  

Proceeding No. 549 pending before the learned Judge, Family Court

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at Cuttack, Orissa be transferred to the Family Court at Jaipur in the  

State of Rajasthan.  Accordingly, we allow this application for  

transfer and direct transfer of the aforesaid case to the Family Court  

at Jaipur, Rajasthan.  The learned Judge, Family Court at Cuttack is  

directed to transmit the case records of the aforesaid case to the  

Family Court at Jaipur, Rajasthan within a period of two months  

from the date of supply of a copy of this order to him.       

3. With the aforesaid directions, the application for transfer is  

thus disposed of.  There will be no order as to costs.    

                         …………………………J.  [TARUN  

CHATTERJEE]          

NEW DELHI                            …………………………J.  DECEMBER 03, 2008         [G.S.SINGHVI]