Sushma Mour Vs. Ravi
Kumar Mour @ Sanjay [2009] INSC 804 (20 April 2009)
Judgment
CIVIL ORIGINAL
JURISDICTION TRANSFER PETITION (C.) NO.351 OF 2009 SUSHMA MOUR Petitioner(s)
VERSUS RAVI KUMAR MOUR @ SANJAY Respondent(s) ORDER Heard both sides.
Learned counsel for
the respondent has no objection for transfer 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 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.
The transfer petition
is allowed accordingly.
..................CJI.
(K.G. BALAKRISHNAN)
....................J.
(HARJIT SINGH BEDI)
....................J. (P. SATHASIVAM)
NEW
DELHI;
20TH
APRIL, 2009.
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