Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) No. 1347 OF 2008
RAJNI SAHAY
... Petitioner(s)
Versus
VIKASH PADMAKAR ... Respondent(s)
O R D E R
This transfer petition has been filed for transfer of H.M.A. Case No.1011 of
2008 titled Sh.Vikash Padmakar Vs. Smt. Rajni, pending in the court of Additional
District Judge, Rohini, Delhi, Room No.202 , to the Family Court at Ranchi,
Jharkhand.
Having heard learned counsel for the parties and having considered the
grounds set out in the petition, and in particular ground (b), we are of the view that
sufficient grounds have been made out to allow the transfer petition. The same is,
accordingly, allowed.
H.M.A. Case No.1011 of 2008, pending in the court of Additional District
Judge, Rohini, Delhi, be transferred to the Family Court at Ranchi, Jharkhand.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New Delhi,
May 01, 2009.