Pratima Devi vs Anant Kumar
2014 Latest Caselaw 7488 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 152 of 2012
 

 
Applicant :- Pratima Devi
 
Opposite Party :- Anant Kumar
 
Counsel for Applicant :- Namit Srivastava
 
Counsel for Opposite Party :- Sriprakash Dwivedi
 

 
Hon'ble Sudhir Agarwal,J.

1.This is an application seeking transfer of Case No. 233 of 2010 ( Anant Kumar Vs. Pratima Devi) moved under section 13 of Hindu Marriage Act pending in the court of Addl.District Judge, Court no.3, Mirzapur to Varanasi.

2. I have heard Sri Namit Srivastava, learned counsel for the applicant and Sri Sunil Kumar Gupta, learned counsel for the respondent.

3. Both the learned Counsel submits that let this case be transferred to Varanasi so that trial be concluded expeditiously.

4. Let the record of Case No. 233 of 2010 (Anant Kumar Vs. Pratima Devi) under section 13 of Hindu Marriage Act pending in the Court of Addl.District Judge, Court no.3, Mirzapur be transferred to  Varanasi. The Court at Mirzapur shall ensure immediate transmission of record to Varanasi. The District Judge, Varanasi is directed to assign this matter to appropriate competent Court without any further delay. I further direct the Court at Varanasi to proceed and decide the matter expeditiously.

Date: 13.10.2014

Shahid