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Judgment
4 paragraphs · 99 wordsWe have heard learned counsel for the parties.
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 being Case No. DMC/865/2018 titled Rajeev v. Vandana Sharma pending before the Court of District Judge, Family Court, Sonipat, Haryana to the District Judge, Family Court, (Delhi).
We accordingly do so and transfer the case being Case No. DMC/865/2018 titled Rajeev v. Vandana Sharma from the Court of District Judge, Family Court, Sonipat, Haryana to the District Judge, Family Court, (Delhi).
The transfer petition is allowed.