Q. What are the equivalent citations for Lalita A. Ranga vs Ajay Champalal Ranga ?

The equivalence citation areAIR 2000 SC 3406 ; (2000) 9 SCC 355 ; 2000 (3) ALLMR (SC) 250 ; JT 2000 (2) SC 464 ; LQ/SC/2000/92 ;

Lalita A. Ranga Vs. Ajay Champalal Ranga On 13 January, 2000

Q: Q. What was the bench assigned for the case Lalita A. Ranga vs Ajay Champalal Ranga?

HONBLE MR. JUSTICE S. B. MAJMUDAR, HONBLE MR. JUSTICE D. P. MOHAPATRA

Open iDraf

Lalita A. Ranga v. Ajay Champalal Ranga

Lalita A. Ranga
v.
Ajay Champalal Ranga

(Supreme Court Of India)

Transfer Petition (Civil) No. 301 Of 1999 | 13-01-2000

We have seen the affidavit filed by the learned counsel for the petitioner showing that all the necessary papers including the notice issued by this Court were served on the respondent through his local advocate at Bombay M/s. Joy Legal Consultants. In view of this affidavit it appears that the respondent is already served through his duly authorised agent so far as these proceedings are concerned. No. one has appeared today in these proceedings on behalf of the respondent. Hence, having heard learned counsel for the petitioner and in the facts and circumstances of this case we deem it fit to grant this Transfer Petition looking to the difficulties faced by the petitioner-wife to contest these proceedings at Bombay when she is stationed at Jaipur. She is having a small child also with her. Therefore, it is obvious that it will be difficult for her to go all the way from Jaipur to Bombay to contest the proceedings from time to time.

2. The Transfer Petition is accordingly allowed. Divorce Petition No. A-833 of 1998 titled Ajay Champalal Ranga v. Mis. Lalita. A. Ranga shall stand transferred from the Family Court at Bandra in Mumbai to the Family Court at Jaipur for proceeding further in accordance with law.

No costs.

Advocates List

For the Appearing Parties -----

Bench List

HON'BLE MR. JUSTICE S. B. MAJMUDAR

HON'BLE MR. JUSTICE D. P. MOHAPATRA

Eq Citation

AIR 2000 SC 3406

(2000) 9 SCC 355

2000 (3) ALLMR (SC) 250

JT 2000 (2) SC 464

LQ/SC/2000/92

HeadNote

A) Transfer of Suits/Cases/Appeals/Petitions [Civil P.C., 1908, Ss. 25 and 26]: Transfer of Divorce Petition, from Family Court, Bandra, Mumbai to Family Court, Jaipur, in view of difficulties faced by petitioner-wife to contest proceedings at Bombay when she is stationed at Jaipur, having a small child also with her