SUNITA SHARMA vs. UPENDRA KUMAR SHARMA

Case Type: Transfer Petition Civil

Date of Judgment: 03-03-2008

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Full Judgment Text

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 670 of 2007 PETITIONER: SUNITA SHARMA RESPONDENT: UPENDRA KUMAR SHARMA DATE OF JUDGMENT: 03/03/2008 BENCH: S.H.KAPADIA & B.SUDERSHAN REDDY JUDGMENT: JUDGMENT O R D E R TRANSFER PETITION (C) NO. 670 OF 2007 Transfer is made absolute in terms of prayer ‘A’ which is quoted herein below: "Transfer the matrimonial title suit no.47 of 2007 under section 9 of HMA pending in the court of Principle Judge, Family Court, Gaya from Gaya to Family Court, Delhi at Tis Hazari." Transfer petition is accordingly allowed.