Smt. Pappi Mehra @ Pappi Balahi vs Amar Agrawal
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Chattisgarh High Court

Smt. Pappi Mehra @ Pappi Balahi vs Amar Agrawal on 17 July, 2025

                                               1




                                                             2025:CGHC:33712


                                                                            NAFR

            HIGH COURT OF CHHATTISGARH AT BILASPUR



                                   TPC No. 223 of 2024


1 - Smt. Pappi Mehra @ Pappi Balahi D/o Late B.S. Kumar Aged About 38 Years
R/o Tar Mohammad Complex, Behind Jamal Mill Gali, Plot No. 05, Jagdalpur,
District Bastar, Chhattisgarh.
                                                                      ... Petitioner
                                          versus
Amar Agrawal S/o Shri Suresh Agrawal Aged About 34 Years R/o Yogesh Provision
Stores, Mahaveer Nagar, Tahsil And District Raipur, Chhattisgarh.
                                                                    ... Respondent

For Petitioner : None present.

For Respondent : Mr. Pushp Kumar Gupta, Adv. on behalf of Mr. Sharad Prakash Yadav, Advocate

(Hon'ble Shri Justice Naresh Kumar Chandravanshi)

Order on Board 17.7.2025

1. This transfer petition under Section 24 of the Civil Procedure Code,

1908 has been preferred by the petitioner/wife for transfer of Civil Suit

No.HMA 1094/2024 (Amar Agrawal vs. Smt. Pappi Mehra @ Pappi Balahi)

pending before Principal Judge, Family Court, Raipur to Family Court, Bastar

at Jagdalpur (CG).

          Digitally
          signed by BINI
          PRADEEP
BINI      Date:
PRADEEP   2025.07.18
          11:27:02
          +0530

2. Learned counsel for the respondent/husband submits that this petition

has become infructuous as Civil Suit No.HMA 1094/2024 (Amar Agrawal vs.

Smt. Pappi Mehra @ Pappi Balahi) has been decided by Principal Judge,

Family Court, Raipur on 29.01.2025, whereby decree of divorce has been

granted in favour of the respondent/husband. He also filed copy of judgment

through covering memo.

3. In view of the above, this transfer petition is dismissed as having

become infructuous.

Sd/-

(Naresh Kumar Chadnravanshi) Judge

Bini