Kusum Kotnala Vs. Anil Kotnala [2008] INSC 1407 (22 August 2008)

Judgment

CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) NO.671 OF 2007 KUSUM KOTNALA Petitioner(s) VERSUS ANIL KOTNALA Respondent(s) ORDER This is a wife's transfer petition. We are not concerned with the merits of the case. The petitioner is employed in Delhi. In the circumstances, we pass the following order :

pending before the Family Court, Dehradun under Section 13(a) of the Hindu Marriage Act, is directed to be transferred to the District Judge, Tis Hazari, Delhi, who is requested, in turn, to assign the matter to the concerned Court.

The transfer petition is disposed of accordingly.

.................J. (S.H. KAPADIA)

.................J. (B.SUDERSHAN REDDY)

NEW DELHI;

22ND AUGUST, 2008.

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