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Judgment
4 paragraphs · 143 wordsThis petition under Section 25 of the Civil Procedure Code, 1908 read with Order XLI of the Supreme Court Rules, 2013 has been filed by the petitioner (wife) for transfer of H.M.A. Petition No.1148 of 2017 titled as "Mayank Ranjan versus Sonam" pending before the Court of the Principal Judge, Family Court, Dwarka Courts, Delhi to the Family Court at the District Court, Dhanbad, Jharkhand.
Having heard the learned counsel appearing for the parties and taking into consideration the grounds taken in the transfer petition, we direct the transfer of H.M.A. Petition No.1148 of 2017 titled as "Mayank Ranjan versus Sonam" pending before the Court of the Principal Judge, Family Court, Dwarka Courts, Delhi to the Family Court at the District Court, Dhanbad, Jharkhand.
Let the record of the case be transferred without delay.
The Transfer Petition is allowed in the aforesaid terms.