Supreme CourtDivision Bench(2019) 01 SC CK 0251

Deepika Chabbra vs Sachin Kumar Taneja

Supreme Court Of India · Decided on 15 January 2019

HON’BLE JUDGES
A.M. Khanwilkar, J · Ajay Rastogi, J
RESULT
Allowed
CASE NUMBER
Transfer Petition (C) No(S). 435 Of 2017

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Judgment

6 paragraphs · 160 words

No one entered appearance on behalf of respondent, though service is complete.

We have heard learned counsel for the petitioner.

This Transfer Petition is filed seeking transfer of case bearing No. 88 of 2017 titled as "Sachin Kumar Taneja vs. Deepika Chabbra" pending in the Court of Principal Judge, Family Court , Meerut, Uttar Pradesh.

Keeping in view the submissions made in the Court and going through the record, we deem it appropriate to transfer the case bearing No. 88 of 2017 titled as "Sachin Kumar Taneja vs. Deepika Chabbra" pending in the Court of Principal Judge, Family Court, Meerut, Uttar Pradesh to the Family Court, Jind, Haryana.

After transfer of the petition, the transferee Court is directed to make all endeavour either for amicable settlement or for early decision in the matter without unnecessary adjournments. The parties will be at liberty to discuss about the terms of settlement before the learned Family Court Judge.

Transfer Petition is allowed accordingly.