Surbhi Goyal (Agrawal) Vs. Ashutosh Banka
[Transfer Petition (Civil) No. 1505 of 2021]
This transfer petition has been filed by the petitioner-wife seeking transfer of Divorce Petition filed by the respondenthusband in the Court of Principal Judge, Family Court, Kushinagar Padrauna, Uttar Pradesh to the Family Court, Samastipur, Bihar.
On 27.09.2021, notice was issued by this Court and an interim order was passed staying further proceedings pending before the Family Court, Kushinagar, Padrauna, Uttar Pradesh.
We have heard learned counsel for the parties and perused the record.
Considering the facts and circumstances on the record, we deem it appropriate to allow this transfer petition. Consequently, Divorce Petition No.656 of 2020, titled "Ashutosh Banka v. Surbhi Goyal (Agrawal)", pending before the Principal Judge, Family Court, Kushinagar Padrauna, Uttar Pradesh is transferred to the Family Court, Samastipur, Bihar.
The Family Court at Kushinagar Padrauna, Uttar Pradesh is directed to transmit the entire record to the transferee court immediately.
The parties shall appear before the Family Court at Samastipur, Bihar on 12.09.2022.
In case of any request having been made for referral of the matter to the mediation centre, the same shall be considered by the concerned Court.
The Registry is directed to send a copy of this Order immediately to both the Courts for compliance.
This transfer petition is allowed accordingly.
..................CJI. [UDAY UMESH LALIT]
....................J. [S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022
