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Varsha Kumari vs Sanjit Raj
2022 Latest Caselaw 2426 Patna

Citation : 2022 Latest Caselaw 2426 Patna
Judgement Date : 5 May, 2022

Patna High Court
Varsha Kumari vs Sanjit Raj on 5 May, 2022
     IN THE HIGH COURT OF JUDICATURE AT PATNA
            Miscellaneous Jurisdiction Case No.943 of 2021
======================================================

Varsha Kumari W/o Sanjit Raj, d/o Ashok Chaudhary, R/o Fatehpur Mali, Nasirganj Mali Tola, PS Mahanar, District - Vaishali.

... ... Petitioner/s Versus Sanjit Raj S/o Lal Babu, r/o infront of Lal Palace, Station Road Siwan, P.S. Siwan Town, District - Siwan.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Chandra Kant, Advocate For the Opposite Party/s : Mr. Vijay Kumar Mishra, Advocate Mr. Shovendra Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 05-05-2022

Heard learned counsel for the parties.

Petitioner has filed the instant petition for

transferring the Divorce Case No. 82/2017 from the Judgeship

of Siwan to the Judgeship of Hajipur having its jurisdiction.

Having heard learned counsel for the parties as also

having gone through the materials available on record, we allow

the instant petition with direction that Divorce Case No.

82/2017, titled as Sanjit Raj Vs. Varsha Kumari, pending in the

Court of Principal Judge, Family Court, Siwan be transferred to

the Judgeship of Hajipur.

Interlocutory Application(s), if any, shall stand Patna High Court MJC No.943 of 2021 dt.05-05-2022

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 09.05.2022 Transmission Date

 
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