Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C.) NO.105 OF 2009
KULJIT KAUR. Petitioner(s)
VERSUS
GURMIT SINGH BHULLAR Respondent(s)
O R D E R
Heard the petitioner's counsel. Even though the respondent was served
with a notice, but he has not chosen to appear. The respondent herein has filed a petition
for divorce before the District Court, Delhi and we are told that the petitioner-wife is now
staying with her parents at Nawanshahr, Punjab and she seeks transfer of the case filed by
the respondent to the Court at Nawanshahr, Punjab. Accordingly, we order for transfer of
H.M.A.No.253 of 2008 pending in the Court of District Judge, Delhi to the Court of
District Judge at Nawanshahr, Punjab.
The District Judge, Delhi will transfer all the records to the District Court
at Nawanshahr.
The transfer petition is allowed accordingly.
...............CJI.
(K.G. BALAKRISHNAN)
.................J.
(Dr.B.S.CHAUHAN)
NEW DELHI;
13TH AUGUST, 2009.