Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 1368 OF 2009
MAJ. SMT. RISHMA SARINA (SHARMA) ..... PETITIONERS
VERSUS
SMT. SUSHILA SHARMA ..... RESPONDENT
O R D E R
In the light of the fact that we have already
transferred a matter arising out Transfer Petition ©
No. 834 of 2008 from Ghaziabad to Ambala, we direct
that this matter should also be transferred to Ambala.
We further clarify that the petitioner will not
in the future seek a transfer of the matters from
Ambala to some other court on her transfer from Ambala.
The transfer petition is ordered accordingly.
..................J
[HARJIT SINGH BEDI]
..................J
[J.M. PANCHAL]
NEW DELHI
APRIL 23, 2010.