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Sushma Mour vs Ravi Kumar Mour @ Sanjay

Supreme Court Of India · Decided on 20 April 2009 · Citation: (2009) 04 SC CK 0218

HON’BLE JUDGES
K. G. Balakrishnan, C.J · P. Sathasivam, J · H. S. Bedi, J
RESULT
Dismissed
CASE NUMBER
Transfer Petition (C) No. 351 of 2009
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Judgment

3 paragraphs · 143 words
1.

Heard both sides.

2.

Learned Counsel for the respondent has no objection for transfer of H.M.A. No. 972 of 2008 titled Ravi Kumar Mour @ Sanjay v. Sushma Mour from the Court of the Additional District Judge, Karkardooma Court, Delhi to the Family Court, Alipore, Kolkata. But it is stated by the respondent that he denies all the allegations contained in the Transfer Petition. We record the same. Accordingly, we order for transfer of H.M.A. No. 972 of 2008 titled Ravi Kumar Mour @ Sanjay v. Sushma Mour from the Court of the Additional District Judge, Karkardooma Court, Delhi to the Family Court at Alipore, Kolkata. We request the Family Court to dispose of the petition at an early date. All the records are directed to be sent to the Family Court at Alipore, Calcutta.

3.

The transfer petition is allowed accordingly.