Sunita Sharma Vs.
Kuldeep Sharma [2008] INSC 1719 (13 October 2008)
Judgment
CIVIL ORIGINAL
JURISDICTION TRANSFER PETITION (C) NO. 842 OF 2007 VERSUS O R D E R Heard
learned counsel for the parties.
In the facts and
circumstances of the case, HMA No.32/2007 titled Dr.Kuldeep Sharma vs. Smt.
Sunita Sharma, pending before the Chief Judge, Family Court, Indore, Madhya
Pradesh is directed to be transferred to District Judge, Jodhpur, Rajasthan who
shall deal with and decide the said case himself or assign the same to some
other court of competent jurisdiction.
The Transfer Petition
is allowed accordingly.
..........................J.
( LOKESHWAR SINGH PANTA )
..........................J.
( V.S.SIRPURKAR )
NEW
DELHI;
OCTOBER
13, 2008.
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