Neetu Gupta vs Vineet Kumar Gupta
2014 Latest Caselaw 7827 ALL

Citation : 2014 Latest Caselaw 7827 ALL
Judgement Date : 29 October, 2014

Allahabad High Court

Neetu Gupta vs Vineet Kumar Gupta on 29 October, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 183 of 2011
 

 
Applicant :- Neetu Gupta
 
Opposite Party :- Vineet Kumar Gupta
 
Counsel for Applicant :- Bhanu Prakash Singh
 
Counsel for Opposite Party :- Seema Mishra,R.P. Dwivedi
 

 
Hon'ble Sudhir Agarwal,J.

1. This is an application seeking transfer of O.S. No. 497 of 2007 (Vineet Kumar Gupta Vs. Neetu Gupta) filed by the respondent (the husband) under section 9 of Hindu Marriage Act decided ex parte on 15.4.2009. Thereafter the applicant has preferred a recall application being Case No. 83 of 2010 which is pending in the Court of Civil Judge (S.D.), Mirzapur.

2. Learned counsel for the parties stated at the bar that there is some possibility of compromise in the matter between the parties and, therefore, this transfer application at this stage be dismissed.

3. In view of the above statement the application in quetion is dismissed at this stage.

Order Date :- 29.10.2014

SKS