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Judgment
4 paragraphs · 100 wordsWe have heard learned counsel for the petitioner and respondent in person.
Looking into the facts and circumstances of the case, it is in the interest of justice to allow the transfer petition and transfer the case bearing HMA No. 1279 of 2018 titled Gaurav Kathuria v. Bhavleen Gaba pending before the Principal Judge, Family Court, Dwarka (Delhi) to the Family Court, Ludhiana, Punjab.
We accordingly do so and transfer HMA No. 1279 of 2018 titled Gaurav Kathuria v. Bhavleen Gaba from the Principal Judge, Family Court, Dwarka (Delhi) to the Family Court, Ludhiana, Punjab.
The transfer petition is allowed.