Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C.) NO.198 OF 2008
C.NANDINI & ORS. Petitioner(s)
VERSUS
J. HARSHA. Respondent(s)
O R D E R
Heard both sides.
The petitioner-wife is seeking transfer of a case pending before the Court
of Asst.District & Sessions Judge, Tis Hazari Courts, Delhi in H.M.A.No.18/2008 titled
as 'J.Harsha Vs. C.Nandini & Ors. to the Court at Asst.District & Sessions Judge,
Mysore. The petitioner-wife is now staying with her parents at Mysore. Under the above
said circumstances, we direct that H.M.A.No.18/2008 titled as 'J.Harsha Vs. C.Nandini &
Ors. be transferred from the Court of Asst.District & Sessions Judge, Tis Hazari Courts,
Delhi to the Court at Asst.District & Sessions Judge, Mysore.
The transfer petition is allowed accordingly.
Asst.District & Jussions Judge, Tis Hazari, Delhi is directed to transfer all
the records to the Court of Asst.District & Sessions Judge, Mysore.
..............CJI.
(K.G.BALAKRISHNAN)
................J.
(P.SATHASIVAM)
................J.
(J.M.PANCHAL)
NEW DELHI;
13TH JULY, 2009.