Sweta Kishore Singh Vs Kishore Kumar Singh

Supreme Court Of India 10 Jan 2019 Transfer Petition (Civil) No. 2362 Of 2017 (2019) 01 SC CK 0215
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Transfer Petition (Civil) No. 2362 Of 2017

Hon'ble Bench

Hemant Gupta, J; M.R. Shah, J

Advocates

Sukumar, Rajiv Kumar, B. Janakiram, Kausik Sankara, Raj Kishor Choudhary, Romil Pathak, Nishaka tyagi, Ashwani Bhardwaj

Final Decision

Allowed

Judgement Text

Translate:

1. This Transfer Petition is filed for transfer of HMA Petition No. 1264/2017, titled as ""Sh. Kishore Kumar singh vs. Smt. Sweta Kishore Singh

pending before the Court of Principal Judge, Family Court, Ghaziabad (U.P.) to the Court of Principal Judge, Family Court, Nagpur, Maharashtra.

2. We have heard learned counsel for the parties.

3. In the facts and circumstances of the case and keeping in view the grounds urged in the transfer petition, we order transfer of HMA Petition No.

1264/2017, titled as ""Sh. Kishore Kumar Singh vs. Smt. Sweta Kishore Singh"" pending before the Court of Principal Judge, Family Court, Ghaziabad

(U.P.) to the Court of Principal Judge, Family Court, Nagpur, Maharashtra.

4. The Transfer petition is allowed accordingly.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More