Full Judgment Text
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CASE NO.:
Transfer Petition (civil) 552 of 2007
PETITIONER:
NISHA KASHYAP
RESPONDENT:
ROHIT KASHYAP
DATE OF JUDGMENT: 29/02/2008
BENCH:
S.H.KAPADIA & J.M.PANCHAL
JUDGMENT:
JUDGMENT
O R D E R
TRANSFER PETITION (C) NO. 552 OF 2007
This is wife’s transfer petition.
Heard learned counsel on both sides.
Transfer petition is allowed in terms of prayer ‘A’ which is
reproduced herein below:
" Direct the transfer HMA Case No. 889/2007
titled Sh. Rohit Kashyap vs. Smit. Nisha Kashyap
pending in the court of Sh. Deepak Jagotra,
Additional District Judge, Karkardooma Courts,
Delhi to the Court of District Judge, Begusarai
(Bihar) for disposal."