ANJU SHARMA vs. BHAVUK SHARMA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Transfer Petition (civil) 314 of 2007 PETITIONER: ANJU SHARMA RESPONDENT: BHAVUK SHARMA DATE OF JUDGMENT: 09/01/2008 BENCH: H.K. SEMA & MARKANDEY KATJU JUDGMENT: JUDGMENT O R D E R TRANSFER PETITION(C) NO.314 OF 2007 This is a wife’s petition to transfer the Divorce Petition/H.M.A. Case No.504 of 2006 from Delhi to Madhya Pradesh. The ground taken in this petition is that she is having two and a half years’ old daughter and she will not be able to go to Delhi from Madhya Pradesh to contest the suit. The respondent appears through counsel who has no objection provided the hearing of the suit be expedited. Accordingly, the transfer petition is allowed and the Divorce Petition/H.M.A. Case No.504 of 2006 titled Sh. Bhavuk Sharma vs. Smt. Anju Sharma pending in the Court of Sh.K.S. Pal, Additional District and Session Judge, Tis Hazari Courts, Delhi is transferred to the Court of District Judge, Gwalior, Madhya Pradesh. The hearing of the suit may be expedited, and it may be heard by the District Judge himself or any other Judge nominated by him who is competent to try the case.