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C. Nandini and Others vs J. Harsha

Supreme Court Of India · Decided on 13 July 2009 · Citation: (2009) 07 SC CK 0093

HON’BLE JUDGES
K. G. Balakrishnan, C.J · P. Sathasivam, J · J. M. Panchal, J
RESULT
Allowed
CASE NUMBER
Transfer Petition (C) No. 198 of 2008
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Judgment

4 paragraphs · 135 words
1.

Heard both sides.

2.

The petitioner-wife is seeking transfer of a case pending before the Court of Asst. District & Sessions Judge, Tis Hazari Courts, Delhi in H.M.A. No. 18/2008 titled as ''J. Harsha v. C. Nandini and Ors. to the Court at Asst. District & Sessions Judge, Mysore. The petitioner-wife is now staying with her parents at Mysore. Under the above said circumstances, we direct that H.M.A. No. 18/2008 titled as ''J. Harsha v. C. Nandini and Ors. be transferred from the Court of Asst.District & Sessions Judge, Tis Hazari Courts, Delhi to the Court at Asst.District & Sessions Judge, Mysore.

3.

The transfer petition is allowed accordingly.

4.

Asst. District & Jussions Judge, Tis Hazari, Delhi is directed to transfer all the records to the Court of Asst.District & Sessions Judge, Mysore.