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Judgment
7 paragraphs · 110 wordsWe are satisfied that the prayer made on behalf of the petitioner-wife for transfer of HMA/1994/2017 titled as “Manpreet Singh versus Smt.
Gulman†pending in the Court of Additional District Sessions Judge-X, Amritsar, Punjab to the Court of Principal Judge, Family Courts, West, Tis
Hazari, Delhi is justified and is fit to be allowed.
We, accordingly, direct transfer of HMA/1994/2017 titled as “Manpreet Singh versus Smt. Gulman†pending in the Court of Additional District
 Judge-X, Amritsar, Punjab to the Court of Principal Judge, Family Courts, West, Tis Hazari, Delhi. Â
Let the record of the case be transferred without delay.
The Transfer Petition is allowed in the aforesaid terms.