Smt. Varsha Verma (Lakhera) vs Ashish Kumar Verma
2023 Latest Caselaw 3088 MP

                                                              1
                           IN      THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                              ON THE 20 th OF FEBRUARY, 2023
                                             MISC. CIVIL CASE No. 2558 of 2017

                          BETWEEN:-
                          SMT. VARSHA VERMA (LAKHERA) W/O ASHISH KUMAR
                          VERMA, AGED ABOUT 31 YEARS, R/O. WARD NO. 4,
                          BEHIND SHANTI VIHAR COLONY PADRA REWA TEH.
                          HUZUR DIST. REWA AT PRESENT - RAJIV GANDHI
                          WARD NEAR ICE FACTORY BINA TEH. BINA DISTT.
                          SAGAR(MADHYA PRADESH)

                                                                                        .....APPLICANT
                          (NONE)

                          AND
                          ASHISH KUMAR VERMA S/O SHRI KANCHHEDI LAL
                          VERMA, AGED ABOUT 35 YEARS, R/O. LAKHERA WARD
                          NO. 4 BEHIND SHANTI VIHAR COLONY PADRA REWA
                          TEH. HUZUR DISTT. REWA (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (BY SHRI SUYASH TRIPATHI, ADVOCATE)

                                This application coming on for hearing this day, the court passed the

                          following:
                                                               ORDER

This petition has been filed under Section 24 of the CPC for transfer of case No. HMA 133-A/2016 pending in the Court of Principal Judge, Family Court, Rewa to Bina, District Sagar.

Along with reply to the said application, the respondent has produced a copy of judgment and decree dated 31/01/2018 passed in C.S. No.133-A/2016, which shows that the divorce decree has been passed. Resultantly, the present petition for transfer has rendered infructuous. Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 2/21/2023 11:39:34 AM

Accordingly, MCC is dismissed as having been rendered infructuous. Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE RS

Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 2/21/2023 11:39:34 AM