Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) No. 1194 OF 2008
ROHAN SUNIL D'SOUZA
... Petitioner(s)
Versus
SHALINI SHARMA ... Respondent(s)
O R D E R
Having heard learned counsel for the parties in this transfer petition and on the
agreement of the parties, let the proceedings for divorce, pending before the
Additional District Judge, Panchkula in Haryana, being Divorce Case
No.34/H.M.A./2008, be transferred to the District Judge, Tis Hazari, Delhi, for being
disposed of by the appropriate court.
The transfer petition is, accordingly, allowed.
As far as I.A.2 of 2009 made under Section 10A of the Indian Divorce Act, 1869
is concerned, let the same be treated as withdrawn, to be filed before the appropriate
court.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New Delhi,
April 20, 2009.