PALLAVI NAGYAL BHOLA vs. VANEET BHOLA

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (C) NO.183 OF 2009 PALLAVI NAGYAL BHOLA ..... PETITIONER VERSUS VENEET BHOLA ..... RESPONDENT O R D E R This petition has been filed on behalf of the petitioner wife for transfer of First Appeal No. 407/2008 titled Veneet Bhola v. Pallavi Nagyal Bhola filed pending before the High Court of Madhya Pradesh at Jabalpur to the High Court of Jammu and Kashmir at Jammu. One of the grounds taken on behalf of the petitioner- wife in support of transfer is that there is a pending proceeding under Section 498A of the Code of Criminal Procedure before the Sessions Court at Jammu. Having heard the learned counsel for the respective parties and after perusing the grounds, we allow the petition for transfer and direct that the above-mentioned First Appeal, pending before the High Court of Madhya Pradesh at Jabalpur, be transferred to the High Court of Jammu and Kashmir at Jammu. ..................J [ALTAMAS KABIR] ..................J [CYRIAC JOSEPH] NEW DELHI AUGUST 13, 2009.