Smt. Seema Saxena vs Om Saxena
2012 Latest Caselaw 4612 ALL

Citation : 2012 Latest Caselaw 4612 ALL
Judgement Date : 28 September, 2012

Allahabad High Court

Smt. Seema Saxena vs Om Saxena on 28 September, 2012

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 330 of 2012
 

 
Petitioner :- Smt. Seema Saxena
 
Respondent :- Om Saxena
 
Petitioner Counsel :- Vibhu Rai,Anoop Trivedi
 

 
Hon'ble Pankaj Mithal,J.

The applicant wife wants to transfer the proceedings of case no. 870 of 2010 (Om Saxena Vs. Smt. Seema Saxena) from Principal Judge, Family court, Kanpur Nagar to Ghaziabad on the ground that she is resident of Ghazibad and that her petition for divorce is already pending there.

Issue notice to the respondent by registered post fixing a date in December 2012.

Till the next date of listing, further proceedings of the petitioner's divorce case no. 870 of 2012 pending before the Principal Judge, Family court, Kanpur Nagar shall remain stayed.

Order Date :- 28.9.2012

SKS

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