Rajni Sahay Vs. Vikash Padmakar [2009] INSC 931 (1 May 2009)

Judgment

CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL) No. 1347 OF 2008 RAJNI SAHAY ... Petitioner(s) Versus VIKASH PADMAKAR ... Respondent(s) ORDER This transfer petition has been filed for transfer of H.M.A. Case No.1011 of District Judge, Rohini, Delhi, Room No.202 , to the Family Court at Ranchi, Jharkhand.

Having heard learned counsel for the parties and having considered the grounds set out in the petition, and in particular ground (b), we are of the view that sufficient grounds have been made out to allow the transfer petition. The same is, accordingly, allowed.

H.M.A. Case No.1011 of 2008, pending in the court of Additional District Judge, Rohini, Delhi, is transferred to the Family Court at Ranchi, Jharkhand.

...................J. (ALTAMAS KABIR)

...................J. (CYRIAC JOSEPH)

New Delhi,

May 01, 2009.

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