Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
CASE NO.:
Transfer Petition (civil) 652 of 2007
PETITIONER:
PAYAL BIDANI
RESPONDENT:
SUMIT BIDANI
DATE OF JUDGMENT: 24/03/2008
BENCH:
P.P. Naolekar & Lokeshwar Singh Panta
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION (CIVIL) NO.652 OF 2007
Heard learned counsel for the parties.
Having regard to the facts and circumstances of the case, petition for
dissolution of marriage bearing No. (H.M.A.) 690 of 2007 pending in the
Court of Sri Gulshan Kumar, ADJ, Rohini Courts, Delhi is transferred to the
Family Court, Haridwar, which shall try the matter either itself or assign it to
any other court of competent jurisdiction. The Family Court/Competent
Court shall proceed with the case expeditiously and unnecessary
adjournment shall not be granted to the parties.
The transfer petition is, accordingly, allowed.