APRAJITA CHAKRABORTY Vs. ANIRBAN BISWANGRI

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of petition filed by the respondent-husband in the Court of Civil Judge (S.D.)/Family Court at Thane, Maharashtra to the Court of competent jurisdiction at Gaya, Bihar On 27/9/2021, notice was issued by this Court and an interim order was passed staying further proceedings pending before the Court of Civil Judge (S.D.)/Family Court at Thane, Maharashtra. We have heard learned counsel for the parties and perused the record.

(2.) Considering the facts and circumstances on the record, we deem it appropriate to allow this transfer petition.

(3.) Consequently, the Marriage Petition No.474 of 2021 pending before the Civil Judge (S.D.)/Family Court at Thane, Maharashtra is transferred to the Court of competent jurisdiction at Gaya, Bihar.